SUDESH SINGH Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Caveat discharged. Instant Letters Patent Appeal has been filed against the judgment of the learned Writ Court dated 30.10.2015 dismissing SWP No. 820/2012 with a prayer for setting aside the same and allowing the writ petition.

(2.) Brief facts of the case leading to the filing of the instant Letters Patent Appeal are that SWP No. 820/2012 was filed by the appellant questioning the select panel prepared by respondent No. 4 for engagement of ReT in NPS Randgali, Zone Ramban, District Ramban in which names of respondent Nos. 5 & 6 were shown at S.Nos. 1 & 2 respectively. No reply was filed by respondent Nos. 1 to 4 i.e. official respondents to the writ petition and only the non-official respondent Nos. 5 & 6 had filed reply.

(3.) The writ petition was filed on the ground that respondent No. 3 had issued an advertisement notice dated 22.12.2011 i.e. Annexure A for engagement of ReT under Sarv Siksha Abhiyan in District Ramban for various schools which inter alia included two posts in NPS Randgali falling in village Halla B, Tehsil and District Ramban and as per the advertisement, applications were invited from permanent residents of J&K State for engagement of ReT under Sarv Siksha Abhiyan at village level for rural area and in case of Urban area at ward level for the newly opened primary school under SSA in District Ramban against the pending target of 2009-10. As per paragraph No. 5 of the advertisement, selection was to be made on the basis of strict merit at Revenue village basis.