MUNEERA BEGUM Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide advertisement notice issued by Respondent No. 4 bearing No: CEO/R/08/2780 -82 dated 01.05.2008, applications were invited for engagement of ReT Teachers in the schools upgraded under SSA which include two vacancies in PS Kumate, Education Zone Batote.

(2.) Tentative panel of the candidates was prepared. Petitioner figured at Sl. No. 1 and the respondent No. 5 at Sl. No. 4. Respondent No. 5 filed objections to the tentative panel complaining therein that petitioner is no t resident of village Dhandla (Kumate).

(3.) Two writ petitions SWP N o.1408/2011 and SWP No. 1174/2011 were also filed by one Dina Nath and Gh. Mohi-ud-din (Respondent No. 5) , which have been disposed of vide judgment dated 25.10.2013 with the direction to Deputy Commissioner, Ramban to hold an enquiry so as to find out actual status of Respondent Nos. 4 and 5 therein i.e. Muneera Begum (petitioner herein) and Surita Devi.