MAHMOODA JAN Vs. STATE OF J&K

JUDGEMENT

(1.) NINE petitioners were aggrieved of a selection list dated 26 -9 -198 whereby respondents 5 to 14 were selected and appointed as teachers in the department of Education and a writ of mandamus is also sought directing the department to appoint the petitioners as teachers.

(2.) DURING the pendency of this writ petition, three of the petitioners, namely Misra Bano, Ghulam Nabi Bhat and Mohd Akram Khan were subsequently selected and appointed as teachers Therefore petitioners 1, 2, 4, 5, 6, and 7 "alone are aggrieved now in this writ petition

(3.) IT is contended that in terms of advertisement notice dated 29 12 -1C80 applications were invited from the permanent residents of Jammu and Kashmir for posts mentioned in the annexure to the said notice. Eligibility requirement in the advertisement notice was that a candidate for being appointed as a teacher should not be more than 30 years and less than 18 years as on 1 -1 -1980. In the case of Government employees and some others upper age was liable to be relaxed. The qualification for being appointed as teacher was :