SABZAR AHMAD WANI Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner questions selection/appointment of respondent No. 5 as ReT in Primary School Jaferpora/Akberpora village Danew Kandi -Marg, D.H. Pora issued in terms of order Nos. CEO/K/ReT/5165 -66/12 dated 20.07.2012 and ZEO/DHP/986 -89/12 dated 21.07.2012.

(2.) It is submitted that the notification for the aforesaid purpose was published in "Greater Kashmir" in its issue dated 12.05.2012. It is submitted that in the said notification it is provided that if candidates are not available in the said revenue village, the selection will be extended to Panchayat Halqa.

(3.) It is submitted that pursuant to the advertisement notice, petitioner also applied for selection and appointment as ReT having qualification of M.A. and B.Ed.