RUKHSANA KHAZIR Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) Petitioner claims to have been applied for the post of Rehabar-e- Taleem (ReT), consequent to advertisement notice Nil dated nil, annexure - A to the writ petition. According to the petitioner, her name was figuring in the tentative list but no appointment order has been issued in her favour.

(2.) It is stated that petitioner has filed objections, Annexure-C before the respondent no.4, stating therein that private respondent no. 5 is ineligible to the said post as she is from open merit category and cannot apply in Resident of Backward Area (RBA) category. Her grievance is that she has not received the appointment order and if her objections are not considered by respondent no. 4, her claim will be overlooked.

(3.) Learned counsel for the petitioner states that petitioner is not seeking any specific relief against the 5th respondent but is seeking consideration of her objections before the selection is made.