STATE OF J&K Vs. REKHA SHARMA

JUDGEMENT

(1.) THIS Appeal is directed against Writ Court judgment dated 8th October, 2001 disposing of a batch of writ petitions raising identical/different questions of fact and law, and finally directing the appellants to recast the criteria for selection to the post of a teacher.

(2.) WE have examined the judgment in one allied writ petition, SWP No.913/01, titled Jyoti Rani versus State of Jammu and Kashmir and have set it aside vide our judgment dated 08 -10 -01 in LPA NO.488/2001 J&K SSRB Vs Jyoti Rani & Ors. This case too could have been disposed of following the aforesaid judgment, but for the insistence of learned counsel for the respondent that the writ court had not considered all the points which had been raised by the respondent in her writ petition and that the points so raised would require consideration by the Appellate Court.

(3.) WE , accordingly, heard learned counsel for the parties on the issues raised in the writ petition and projected before us by Mrs. Suridner Kour, learned counsel appearing for the respondent.