MUBEENA HASSAN Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) WHEN LPA No. 148/2013 came up for consideration before the Letters Patent Bench of this Court on 20th March, 2014, the Court directed the Registrar Judicial to make reference before the Chief Justice for constitution of Full Bench, as the Letters Patent Bench noticed that there is conflict between the judgments rendered in LPA No. 59/2012 decided on 13.09.2012 and LPA No. 135/2012 decided on 18.10.2012.

(2.) THE Registrar Judicial, in compliance of the aforesaid Court order, made reference before Hon'ble the Chief Justice. Hon'ble the Chief Justice was pleased to constitute Full Bench. It is for this reason the reference is listed before this Full Bench.

(3.) ONE Mubeena Hassan filed SWP No. 1508/2011, which was decided by the learned Writ Court vide its judgment dated July 18, 2013. The writ petitioner -Mubeena Hassan responded to the advertisement notice issued by the Zonal Education Officer, Quil Muqam, Bandipora and sought consideration for being selected and engaged as Rehbar -e -Taleem (3rd Teacher) in PS, Panzigam. The writ petitioner -Mubeena Hassan figured at top of the merit panel prepared by the Village Education Committee (VEC).