JAGJEET SINGH Vs. STATE OF J&K AND ORS.

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 29.04.2017 delivered by a learned Single Judge of this Court in SWP No. 326/2012. The entire dispute pertains to the eligibility of the respondent No. 6 for the post of ReT in the Upper Primary School, Kashi, in the subject of Mathematics. The appellant herein had filed the said writ petition raising the issue of the respondent No. 6's eligibility.

(2.) To understand and appreciate the plea of the appellant/petitioner, it would be necessary to give a few facts.

(3.) An advertisement was issued by the office of the Chief Education Officer, Doda, seeking applications for engagement of ReT teachers. The advertisement was dated 03.02.2011. One of the conditions for eligibility was prescribed in paragraph thereof, which reads as under: