SUNDEEP KUMAR Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER , Sundeep Kumar, has filed this Petition seeking quashing of the recommendations made by the Village Level Education Committee of Primary School, Charya, selecting Shib Devi, respondent no.6, as Rehbar -e -Taleem for Primary School, Charya, besides issuance of a Writ of Mandamus to the respondents to reconvene the Village Level Education Committee to consider the petitioner for selection as Rehbar -e -Taleem, in accordance with the judgment delivered by this Court in LPA(SW) no.59/2007.

(2.) THE facts giving rise to this Petition may be stated thus: - Shib Devi, respondent no.6, filed Writ Petition SWP no.234/2004 in this Court questioning the petitioners selection as third teacher in Primary School, Charya on the ground that being a resident of village Kandote he was not entitled to selection as Rehbar -e -Taleem for Primary School, Charya.

(3.) HER Writ Petition was allowed quashing the petitioners selection and engagement as third teacher in Government Boys Primary School, Charya and issuing a direction to the official respondents to appoint Shib Devi as third teacher in the Government Boys Primary School, Charya.