NAZIA KHAN Vs. STATE AND ORS

JUDGEMENT

(1.) Learned counsel for the petitioner states that the Advertisement Notice dated 26.09.2011 was published in Greater Kashmir for filling up the post of Assistant Accountant in Kasturba Gandhi Balika Vidhiyala at Gool. Learned counsel for the petitioner further states that the petitioner has all the eligible qualification to be appointed to the said post and she participated in the selection process.

(2.) Consequent to the Advertisement Notice, a proposed selection panel was prepared dated 05.05.2012 (AnnexureC to the writ petition). Despite preparing the list, no action has been taken thereon and the entire process is kept in abeyance without any justification prompting the petitioner to make a representation. Consequent to that, it is pleaded by counsel for the petitioner that the Zonal Education Officer, Gool Ramban has addressed a letter to Chief Education Officer, Ramban requesting him to consider approval of panel of Assistant Accountant as he is suffering from lack of staff. The Chief Education Officer addressed a communication to the State Project Director SSA, Jammu which reads as follows: <FRM>JUDGEMENT_33_LAWS(J&K)7_2016.htm</FRM>

(3.) In view of the above, the mandamus has been filed to expedite the entire process.