SATBIR SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) Advertisement Notice was issued by Chief Education Officer, Shopian, bearing no.CEO/Spn/Plg/11834, published in two daily newspapers (Rising Kashmir and Kashmir Uzma on 28th and 29th April 2011), inviting applications from eligible youths of 12 Revenue Villages for engagement against the positions of Rehbar-e-Taleems (ReTs) in 12 New Opening Schools under Sarva Shiksha Abhiyan (SSA). The candidates, in terms of the aforesaid Advertisement Notice, had to submit applications to concerned Zonal Education Officers, within a period of 10 days from the date of publication of advertisement notice in daily newspapers. The engagement of ReTs was to be made as per SSA norms/Government Order no.288-Edu of 2009 dated 8th April 2009 wherever applicable. The minimum qualification prescribed therein is 10+2. In the Habitation of Sikh Mohalla Panzer, Revenue Village Panzer, Zone Keeegam, two positions of ReTs are to be filled up.

(2.) In response to aforementioned advertisement notice, eight candidates, including petitioner and respondents 5 &6, submitted their application forms for their selection and consequent engagement as ReTs in New Opening School, Sikh Mohalla Panzer. Youth list was prepared, in which respondents 5 &6 and petitioner figures at serial no.1,2&3 respectively. Tentative Selection List was issued on 3rd December 2011. Petitioner filed writ petition (SWP no.19/2012). This Court vide order dated 11th January 2012, disposed of said writ petition with a direction to Chief Education Officer, Shopian, to accord consideration to petitioner's objections and whatever result of such consideration, the same shall be conveyed to petitioner and it shall be open for petitioner to re-agitate, if any, cause survives.

(3.) Chief Education Officer, Shopian, in compliance of order dated 11th January 2012, passed order bearing no.CEO/Spn/Lit/8092 dated 20th January 2012, which reads: