SUSHMA JAMWAL Vs. STATE OF J&K

JUDGEMENT

(1.) The petitioner seeks quashing of the selection/engagement of respondent No. 5 as Rehbar-e-Taleem Teacher in Primary School Dhanpur of Revenue Village Gurah Manhasan, Tehsil Akhnoor District Jammu.

(2.) Chief Education Officer, Jammu issued an Advertisement Notice No. CEOJ/SSA/2973-75 dtd. 29/4/2011, for engagement of Rehbar-e-Taleem Teachers under SSA in Primary School on account of vacancy on account of Primary School elevated out of EGS under SSA. In Zone Jourian, one post each was advertised in Primary School, Dhanpur, Primary School, Kothey Chiban and Primary School Marira in revenue village Gurah Manhasan. The respondent No. 4 after receipt of the application forms of all the candidates prepared the panel/list of candidates to be engaged as Rehbar-e-Taleem Teachers in the aforesaid village. The petitioner had applied for one of the posts of RET in revenue village Gurah Manhasan and the merit panel was framed and the petitioner was placed Serial No. 4 in the panel, however, respondent No. 5 was placed at serial No. 2.

(3.) The panel was displayed and the objections were invited from the general public regarding the tentative panel prepared by the official respondents. The contention of the petitioner is that she submitted her objections with regard to the candidature of respondent No. 5 figuring at serial No. 2 of the said panel on the ground that she was married outside the village and after her marriage, she shifted to village Kote- Bhalwal, Tehsil Bhalwal District Jammu. The respondent no. 5 is residing permanently with her in-laws and, as such, was not eligible for engagement against the post of RET advertised for Revenue Village Gurah, Manhasan, Tehsil Akhnoor.