LAWS(J&K)-2015-4-28

JAHANGIR ABDULLA DAR Vs. STATE AND ORS.

Decided On April 30, 2015
Jahangir Abdulla Dar Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) THIS case throws yet another glaring example of cut throat competition amongst unemployed youth for seeking employment as R -e -T, which is not the post under the Government.

(2.) THE Primary School Haranjiguroo of Zone Beerwah was upgraded in the year 2008. The Zonal Education officer concerned invited applications from eligible candidates of the revenue village for making selection/engagement of two R -e -T posts. The eligible candidates were required to have Science and Math background. Two posts of R -e -T with Science and Math background were created on 7th October, 2008.

(3.) ON 31st December, 2008, one more Advertisement Notice was issued for filling up of aforesaid two posts on revenue village basis/zone basis/panchayat halqa basis. The zone of consideration was extended to Panchayat Halqa to ensure that if the eligible candidate is not available in revenue village and in the education zone, the selection process on this ground should not collapse.