KAUSAR JAN Vs. STATE

JUDGEMENT

(1.) The Zonal Education Officer, Devsar, issued Advertisement Notice, where under applications/files were invited from the eligible candidates of Revenue Village Lanker Pombay, having academic qualification 10+2 or above for engagement of ReT in M/S Lanker Pombay. One post was notified which had become available due to the retirement of teacher. One of the conditions incorporated in the Advertisement Notice is that besides other certificates, the candidate shall also produce category certificate.

(2.) It is this condition which is called in question in the petition filed by the petitioner.

(3.) Learned counsel for the petitioner submitted that in view of the Government order No. 1034-Edu of 2013 dated 26th December, 2013, a person can become eligible for seeking consideration for being selected and engaged as teacher in socially and educationally backward area only when he/she shows that he/she is residing in the area by producing bona fide Permanent Residence Certificate (PRC). Learned counsel further submitted that condition no. 7 in the face of the aforesaid Government Order is illegal and requires to be set-aside.