(1.) Vide advertisement notification published in the newspaper "Kashmir Times" on 15.06.2010, the respondent No.3 invited applications for engagement of a Rehbar-e-Taleem in new primary school, Dhraman Kote, Village Laiter Zone Pouni. The petitioner claiming to have done her Bachelor of Computer Application (BCA) from Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyala Bhopal through its facilitator, Kawa Institute of Management and Technology, Jammu and Master of Computer Application (MCA) from Sikkim Manipal University, applied for the post along with other eligible candidates of the village concerned.
(2.) It is the case of the petitioner that she being the most qualified candidate was placed at Serial No.1 of the panel prepared by respondent No.4. The grievance of the petitioner is that, though, she was placed at serial No.1 of the tentative panel because of her qualification and merit, yet no formal order of engagement was issued in her favour by the respondents.
(3.) Respondent Nos. 1 to 4 have filed their objections in which the respondents have taken the stand that the qualifications possessed by the petitioner i.e. BCA from Makhan Lal Chaturvedi Rashtriya Patrakarita Vishwavidyala, Bhopal and MCA from Sikkim Manipal University through distance mode are not valid in the absence of any approval from University Grants Commission (UGC). It is, thus, stated that the qualifications of BCA and MCA claimed by the petitioner was not considered and her merit was determined on the basis of her 10+2 qualification. The petitioner figures very low in the merit as compared to the other candidates in the panel, as such, was not selected for the post in question.