MEHBOOBA JAN Vs. STATE OF JK

JUDGEMENT

(1.) We have heard the learned counsel for the parties. For the reasons stated in the application and upon hearing the submissions of the parties, we are condoning the delay in filing the accompanying appeal.

(2.) The appellant is aggrieved by the decision of a learned Single Judge of this Court dtd. 20/5/2016 passed in SWP No. 1345/2015, whereby the writ petition filed by the appellant/writ petitioner for quashing the order of consideration dtd. 17/6/2015 passed by the Director, School Education, Kashmir whereby her claim for appointment as a Rehbar-e-Taleem had been rejected, was dismissed by the learned Single Judge.

(3.) Without getting into any unnecessary details, the point raised by the appellant is that by virtue of an advertisement notice dtd. 22/6/2013, fresh applications for engagement of Rehbar- e-Taleem in Primary School Peer Mohalla, Nadirgund were invited from eligible candidates having qualification of 10+2 and above along-with all testimonials, which were required to reach the office of the Zonal Education Officer, Tangmarg on or before 8/7/2013. In view of the earlier advertisement notices with regard to the Primary School for Peer Mohalla, Nadirgund, the advertisement notice dtd. 22/6/2013 indicated that the cut-off date, however, for determining the merit would remain as 17/1/2012, (the date already published in Daily "Srinagar Times" on 8/1/2012).