SUMMIA GUL Vs. STATE AND ORS.

JUDGEMENT

(1.) Vide advertisement notice dated 21.09.2013, issued by respondent No. 4 -Zonal Education Officer, Narbal, applications were invited for engagement of three ReT Teachers in newly upgraded schools which include MS Bundpora, Watalpora wherein one post each in the discipline of Math and Science, Social Science and Language (Urdu/Hindi) were to be filled up. As against the post in the discipline of Language (Urdu/Hindi), respondent No. 5 was selected and same was notified. Aggrieved thereof, petitioner filed instant the petition projecting therein that she being superior in merit has a right. Vide interim direction dated 25th February, 2014, it was directed that the selection, if any, made shall remain subject to outcome of writ petition. Subsequent thereto, respondent No. 5 has been engaged with a condition that the said engagement shall be without prejudice to the outcome of the pending Court case.

(2.) The required qualification, as notified in the advertisement notice, for the post in the discipline of Language (Urdu/Hindi) is as under:

(3.) Petitioner possesses the degree of B.Ed. and has also to her credit Masters Degree in Kashmiri language whereas respondent No. 5 possesses B.Ed. degree and in addition thereto, possesses M.Ed. degree based on which she has been found to be more qualified, as such, selected and engaged.