RAJ KUMAR & ANR Vs. STATE & ORS

JUDGEMENT

(1.) Controversy involved in both the writ petitions is similar, therefore, both the writ petitions are disposed of by a common judgment.

(2.) Facts are taken from the writ petition (SWP No.58/2017). Reliefs sought for by the petitioners are as follows:-

(3.) The case of the petitioners is that on 14.12.2009, Chief Education Officer, Reasi issued an advertisement notice No.DIP/J-6030 for selection to the posts of Rehbar-e-Taleem (for short, RET) Teachers for New Primary School Jaranoo. Several persons including the petitioners applied to the said post and the private respondents also participated and based on rival merits and their ability, the private respondents were selected and appointed.