KESAR SINGH Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution of India read with Section 103 of the Constitution of Jammu and Kashmir, seeking a writ in the nature of certiorari quashing order No. ZEO/SSA/732 -36 -ZEB dt. 11th of Aug'03, passed by respondent No. 3 whereby private respondent No. 5 has been engaged as Rehbar -e -Taleem in Government Primary School, Khatasoo. Writ is also sought in the nature of mandamus commanding upon respondents to engage the petitioner as Rehbar -e -Taleem in Government Primary School, Khatasoo.

(2.) VIDE Government Order No. 396/Edu of 2000 dt. 28th of April' 2000, sanction was accorded to launch the Scheme of Rehbar -e -Taleem (here -in -after called the Scheme) with the following objectives:

(3.) THE VLC is to assess the requirement of the teachers in the Primary/Middle Schools within the area of their operation in due regard to approved norms of staffing and the Roll. On the basis of the said assessment, the VLC is to draw up a panel of eligible and qualified persons of the village.