ISHRAT ARA Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner has been awarded Post Graduation Degree by the Kashmir University in the discipline of Biochemistry in the year 1987.

(2.) THE petitioner was appointed as teacher in the year 1990. In view of the post graduation academic qualification of the petitioner, she was asked to teach the chemistry subject to the students of class 10th and 12th. In the year 1995, the petitioner was promoted on ad -hoc basis as Lecturer in the discipline of Chemistry. In terms of Government Order No. 733 Edu. of 2000 dated 6th July, 2000, the petitioner along with other similarly circumstanced candidates was regularized as Lecturer 10+2 in the discipline of Chemistry.

(3.) THE Court on 20th May, 2002, while issuing notice in the writ petition and CMP directed for maintenance of status -quo with respect to the position of the petitioner till next date. The interim direction thereafter was continued.