ANIL KUMAR Vs. MOHD. SHAFI HAJJAM

JUDGEMENT

(1.) By way of the instant appeal, the appellant has laid a challenge to the judgment dtd. 7/5/2013 passed by the learned Single Judge accepting the writ petition being SWP No.1780/2000, which was filed by the petitioner Mohd Shafi Hajjam against Anil Kumar (respondent No.5 in the writ petition). For convenience and expediency, we propose to refer to the parties by the nomenclature in the writ proceedings before the learned Single Judge.

(2.) The factual background giving rise to the present appeal discloses yet another sorry state of affairs in which the selection process for appointment to the post of Rehbar-e-Taleem in Primary School, Juddi in Village Bhalwana in the year 2000 remains the subject matter of litigation.

(3.) It appears that Mohd Shafi Hajjam (writ petitioner); the Anil Kumar (respondent No.5 in the writ petition) as well as the other persons responded to an advertisement notice issued by the Zonal Education Officer, Education Zone, Gundna, Tehsil and District Doda for the position. of Rehbar-e-Taleem.