MEENA SHARMA Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) By way of the instant appeal, challenge is laid to the judgment dated 15th December, 2014 passed by the learned Single Judge allowing SWP No.09/2011 entitled Sushma Kumari v. State of J&K and others.

(2.) A simple matter of appointment/ engagement as Rehbar-e-Taleem in Government Girls Middle School, Bakore & Government Middle School (Boys), Bakore. The selection process which commenced by virtue of advertisement notice no.665 dated 23rd November,2001, became the subject matter of multiple writ petitions, and has remained pending for over seventeen years, first before the writ court and then in the present appeal. We consequently examine the factual background to this case in some detail.

(3.) Before encapsulate the facts giving rise to the filing of the present appeal hereafter.