ASGAR BHAT Vs. STATE AND ORS.

JUDGEMENT

(1.) In compliance to the judgement dated 11.08.2011 passed in SWP No.454/2006 titled Mohammad Asgar Bhat v. State & ors, respondent No.4-Chief Education Officer, Anantnag, while according consideration to the case of the petitioner for his engagement as Data Entry Operator (for short DEO) under SSA Scheme, has found his case to be devoid of merit. It is the said consideration order dated 15.07.2013 which is under challenge in this writ petition.

(2.) Selection of DEO's on contractual basis for monitoring of EMIS of Education Sector of District Anantnag was challenged by medium of writ petition(SWP) No.454/2006 by the writ petitioner which came to be disposed of vide judgment dated 11.08.2011 with the following direction:

(3.) In the disposed of writ petition while noticing that the post of DEO has become available due to resignation of respondent No.14, aforesaid direction has been passed. The respondent No.4 instead of taking the decision within four weeks, as required in terms of judgment dated 11.08.2011, has taken two years and now after two years has passed the order dated 15.07.2013.