SONIA RANI & ANR Vs. STATE & ORS

JUDGEMENT

(1.) An Advertisement Notice No.02 of 2009 was issued on 11.04.2009 inviting applications for engagement of Rehbar-e-Taleem (RET) teachers in different schools in District, Jammu. Two vacancies were advertised in Middle School (MS), Chargali, newly upgraded to Upper Primary School (UPS) in Gandhi Nagar Zone under SSA and against the vacancies of additional teacher. The eligibility qualification as prescribed in Condition No.3 was as under:-

(2.) The respondents after considering the merit of all the candidates, prepared the tentative merit in which respondent Nos.5 & 6 were placed at Serial Nos.1 & 2 and petitioner Nos.1 & 2 figured at Serial Nos.3 & 5 respectively. During the pendency of the petition, vide order dated 18.08.2010, respondent No.6 was deleted from the array of the respondents as the petitioners did not wish to press the challenge to his selection, therefore, it is only the selection of respondent No.5 which is under challenge.

(3.) Petitioners are aggrieved of the selection on the ground that the selection has not been made in accordance with Government order No.288-Edu of 2009 dated 08.04.2009 read with addendum to the Government Order. Government order No.288-Edu of 2009 dated 08.04.2009 reads as under:-