YASMEENA YOUSUF Vs. STATE & ORS

JUDGEMENT

(1.) Caveat 433/2015 is discharged.

(2.) The only ground taken in this Letters Patent Appeal (LPA) is that the selection process was initiated for supplying vacancies of Rehbar-i- Taleem (ReT) in Government Primary School, Mattibug, Yaripora, Kulgam, which, according to learned counsel for the Appellant, was a Notified Area and process of selection was initiated by issuance of Notification dated 23rd July, 2013 by treating the area as Notified Area.

(3.) In terms of Notification SRO 530 dated 26th December, 2013, 02 wards, viz. Ward No.8 Mattibug and Ward No.9 stand deleted from the area covering Municipal Committee Yaripora.