REENA KUMARI SHARMA Vs. STATE OF J&K &ORS

JUDGEMENT

(1.) In terms of Advertisement Notice No. CEO/R/11727-42 dated 18.07.2012, applications were invited for engagement as teachers against the regular vacancies of teachers on the pattern of Rehbare-Taleem (RET) in the far flung area in various Education Zones of District Rajouri. One post was advertised in the Higher Secondary School, Khawas falling in Education Zone Khawas. The Directorate of School Education, Jammu vide its Notification No. DSEJ/RET/18703 dated 25.10.2014 notified the tentative select list of candidates for engagement as RETs and invited objections to the said select panel.

(2.) Petitioner is aggrieved of the tentative selection of respondent No.5 and non-consideration of her candidature for the post of teacher in Higher Secondary School, Khawas falling under Education Zone Khawas of District Rajouri and seeks quashing of the tentative select panel issued by respondent No. 2. Thus, a direction is sought to the respondents to prepare a fresh panel by considering all the eligible candidates, and also to select and appoint her for the only post of teacher on the basis of her merit.

(3.) The brief facts, which arise for consideration in this petition, are that one post of teacher was advertised for Higher Secondary School, Khawas falling in Education Zone, Khawas in pursuance to Government Order No. 635-Edu of 2010 dated 04.08.2010. In terms of the said Government Order, sanction was accorded to the filling up of regular vacancies of teachers in Socially and Educationally Backward Areas. For facility of reference, the same is reproduced hereunder: <FRM>JUDGEMENT_5_LAWS(J&K)6_2019_1.html</FRM>