LAWS(J&K)-2018-8-112

MOHD SHAKEEL Vs. STATE OF J&K AND OTHERS

Decided On August 03, 2018
MOHD SHAKEEL Appellant
V/S
State of JAndK and others Respondents

JUDGEMENT

(1.) An advertisement, notice dated 31.07.2012 came to be issued inviting applications from eligible candidates for filling up the posts of ReTs inter alia for Primary School Old Thanna. The said notice specifically prescribed that the selection would be at village level and in case of TAC/NAC at ward level. Old Thanna admittedly is a ward, which before the delimitation in 2010 was declared as Ward No. 7. After the delimitation, the said ward came to be numbered as Ward No. 13.

(2.) The petitioner/ respondent No. 5 herein and the appellant both applied pursuant to the aforesaid notification and their names figured in the panel prepared. As against one post of ReT, the appellant figured at Sr. No. 2 and the petitioner/respondent No. 5 herein figured at Sr. No. 1 in the said panel. It appears that the in the interregnum, the appellant herein acquired further qualification.

(3.) Apprehending that the appellant would succeed in having the post re-advertised, with a view to take advantage of her higher qualification, the respondent No. 5 herein filed SWP bearing No.2500/2013, wherein following reliefs were claimed:-