ABDUL WAHID PEDHAR Vs. STATE OF JAMMU AND KASHMIR; DIRECTOR, SCHOOL EDUCATION; CHIEF EDUCATION OFFICER; ZONAL EDUCATION OFFICER; SH REYAZ AHMED PEDHAR

JUDGEMENT

(1.) This appeal is filed against the order made in SWP No.2276/2012 dated 08.12.2015 wherein the learned Single Judge dismissed the writ petition by upholding the selection of the 5th respondent as Rehbar-e-Taleem based on the marks possessed by him in 10+2.

(2.) Admittedly, the appellant possesses lesser marks in 10+2 as compared to the 5th respondents. Learned counsel appearing for the appellant submits that since the appellant is having B.A. Degree, he should be given preference.

(3.) Giving preference is with a purpose i.e. the person possessing higher qualification must be more efficient to handle classes to students. This issue was considered by this Court in Amjid Chugtai v. State of J&K and ors., 2014 3 JKJ 115, wherein it has been held that:-