SAFYA HAIDER Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) The petitioner in this petition has called in question the advertisement notification No.CEO/K/1136-40 dated 22.05.2009 issued in continuation to the earlier notification issued by respondent No.4 dated 16.02.2009, whereby the age limit for engagement of candidates in KGBV as on 01.01.2009 was recast.

(2.) Briefly stated, the facts giving rise to the fling of this petition are that vide notice No.CEO/SSA/09/755-58 dated 16.02.2009 issued by respondent No.4, which was published in newspaper vide notification No.DIP/J-7336 dated 24.02.2009, zone-wise applications were invited from female candidates permanent residents of Jammu & Kashmir for their engagement as teachers on contractual basis on Rehbar-e-Taleem pattern. In the notification the maximum age limit for applying as on 01.01.2009 was fixed as under:-

(3.) Responding to the aforesaid notification, the petitioner and few other eligible candidates who were within the prescribed age limit and were otherwise holding eligibility qualification submitted their application forms. A panel of selection was also drawn in which the name of the petitioner figures at serial No.07. It may be noted that for Marwah zone number of vacancies notified were 07. Before the select panel aforesaid could be given effect to, the respondent No.4 came up with another notification bearing No.CEO/K/1136-40 dated 22.05.2009 whereby the age limit for engagement of contractual teachers in KGBV as on 01.01.2009 was prescribed as under:-