ZOHRA BANOO Vs. STATE

JUDGEMENT

(1.) The petitioner came to be engaged as teacher on consolidated pay under the Sarv -i -Shikhsha Abhiyan vide order No. CEO -K/518 dated 17th Oct., 2005. Her selection was made on the pattern of Rehbar -i -Taleem Scheme (ReT.).

(2.) Writ petition is filed, inter alia, on the ground that the resignation submitted by the petitioner and which was accepted by the respondents Chief Education Officer (CEO), was not voluntary and the CEO was not the Competent Authority to accept the same.

(3.) Respondents have filed the Reply Affidavit.