DEV DUTTA Vs. STATE AND ORS

JUDGEMENT

(1.) Notice through Court is dispensed with by the nature of order that is to be passed considering the grievance of petitioner.

(2.) On asking, Mr. Ravinder Sharma, AAG takes notice. The petitioner claims to have hailing from a remote area in district Kathua as a Matric Pass candidate was engaged as Education Volunteer in EGS Centre Bari under SSA on a monthly remuneration of Rs.1000/- vide order dated 21.08.2004 passed by respondent No.4 (Anneuxure-B). From 21.08.2004 to 16.02.2009, petitioner was performing his duties as Education Volunteer and after amalgamation of the Centre, he was adjusted in NPS Kapayee with effect from 17.02.2009 (Annexure-C). The petitioner thereafter passed Higher Secondary Part-II examination from the Jammu and Kashmir State Board of School Education in 2014 (Annexure-D).

(3.) The petitioner's grievance is that similarly placed Education Volunteers engaged along with and subsequent to the appointment of the petitioner have been made ReT Teachers whereas the case of the petitioner for appointment as ReT Teacher was not considered. The petitioner pleads that he applied for conversion of Education Volunteer to ReT to the Competent Authority and the case of the petitioner was sent to respondent No.3 by respondent No.4 vide Order No.ZEO/MP/219 dated 07.05.2016(AnnexureE).