RAGHBIR SINGH Vs. STATE OF J AND K

JUDGEMENT

(1.) THE basic question involved in this batch of writ petitions is, Whether the qualification of Adeeb -E -Kamil' acquired from Jamia Urdu, Aligarh is equivalent to graduation for the purposes of employment under the Rehbar -e -Taleem Scheme in the State of Jammu and Kashmir?'

(2.) IN the State of Jammu and Kashmir the Government introduced the Scheme called Rehbar -e -Taleem for the purposes of meeting the staff deficiency existing in the schools located at difficult, inaccessible and far -flung areas, where the teachers posted from other places ordinarily would not attend their duties regularly. The objectives sought to be achieved were; (a) Promoting the decentralized management of elementary education with the community participation and involvement. (b) To ensure accountability and responsiveness through a strong backup and supervision through the community. (c) To operationalize effectively the schooling system at the gross roots level.

(3.) THE writ petitioners after having acquired the qualification of 'Adeeb -E -Kamil' from Jamia Urdu, Aligarh, applied for various posts advertised under the above scheme. The respondents, however, did not treat the qualification of ' Adeeb -E -Kamil' as equivalent to the graduation level qualification, as such did not consider the petitioners for engagement. Feeling aggrieved by their non -consideration, the petitioners have filed the present writ petitions.