SHAKEEL AHMAD BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) THIS judgment will govern both the writ petitions referred, hereinabove.

(2.) TWO posts of Rehbar -e -Taleem scheme were to be filled up by respondents 1 to 5 in Primary School, Dangerpora Pulwama Zone. The respondents issued advertisement notice. Petitioners and other candidates filed the applications. Respondent No.5 issued proposed selection list of the candidates for all the schools falling within the zone including the Primary School, Dangerpora.

(3.) PETITIONERS feeling aggrieved of the said selection preferred this writ petition and prayed for issuance of writ in the nature of certiorari quashing proposed selection list issued under No. DIPK -3262 dated 08.01.2003 with further command to the respondents not to act upon the said selection list and appoint the petitioners as teachers under Rehbar -e -Taleem Scheme.