ZAHID HUSSAIN SHAH Vs. STATE & ORS

JUDGEMENT

(1.) Going by the nature of relief sought for and with the consent of learned counsel for the parties, the present writ petition is admitted to hearing and same is taken up for final disposal.

(2.) Through the present writ petition, the petitioners seek the following reliefs in the nature of:-

(3.) The controversy involved in the present writ petition is that the petitioner was initially engaged as Education Volunteer on the basis of 10+2 qualification and thereafter, he claims to be converted to Rehbar-e-Taleem Teacher. The petitioner claims that he has completed his degree from Bachelor of Arts and, therefore, pleads that respondent No.2 vide order dated 31.12.2014 regularized the services of the petitioner as ReT teacher after completing five years of service as RET. He has been shown as General Line Teacher on the basis of 10+2 whereas he should be regularized on the basis of his graduation and his additional qualification as Adeeb-eKamil.