HAFIZA BEGUM Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the medium of this petition the petitioner, who seems to have been engaged as teacher vide Order No. ENG/ C/Appt -Adhoc/89/105 dated 10th October, 89 without break in the grade of 900 -1830 by the District Education Officer, Poonch and seems to have joined the assignment on 12.10.1989 has prayed for issuance of a writ of Mandamus directing the respondents to comply with the directions of High Court of J&K passed in judgment dated 13.8.1990 in SWP No. 369/90 and also to pay to the petitioner her pay dues as a teacher for the duty performed w.e.f. 12.10.1989 up to date and so long as the petitioner continues to perform her duties as a teacher.

(2.) IT is averred by the petitioner that at the time of her appointment she was asked to report to Tehsil Education Officer Surankot i.e. respondent No. 7 for duties. It was further directed that respondent No. 5 i.e. Block Education Officer Bufliaz will draw the pay dues on receipt of monthly attendance from the office of Tehsil Education Officer Surankot.

(3.) IT is further averred by the petitioner that at the stage she apprehended that her services may be terminated otherwise than in accordance with law to accommodate other persons to the detriment of the petitioner. The petitioner was constrained to file writ petition No. 369/90 in which a temporary direction was issued by the court on 19.5.1990 directing the respondents that in case the petitioner was continuing as a teacher and if the final selection had not been made by the Selection Board, she shall not be disturbed. The writ seems to have been finally disposed of in the light of judgments which was passed in like matters by the other bench of this court way back on 27th June, 90 and writ petition No. 369 of 1990 also from the records seems to have been disposed of on 13th August, 90. The operative part of the judgment/ disposal of the writ petition speaks.