JYOTI DEVI Vs. STATE AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment and order dated 28.10.2016 passed by the learned Single Judge in SWP No. 1378/2011.

(2.) Briefly stated the material facts are as under:

(3.) An advertisement notice No. 01 of 2009 was issued by the official respondents, inviting applications from eligible candidates for the post of R-e-T Teacher in various schools in Dansal Zone including Govt. Primary School, Kharta. The petitioner (private respondent No. 5 herein) as also the appellant (private respondent No. 5 in the writ petition) being eligible applied for the two posts advertised for the said school. A panel was prepared by the office of Zonal Education Officer, Dansal in accordance with the merit position, which is reproduced hereunder: <FRM>JUDGEMENT_19_LAWS(J&K)8_2017_1.html</FRM>