STATE OF J&K Vs. BASANT KUMARI

JUDGEMENT

(1.) AS agreed to by the learned counsel for the parties, that instead of formally admitting this appeal, the same is being disposed of on merits.

(2.) THE facts in brief which have given rise to the present letters patent appeal are that the appellant State back in 1986 invited applications by issuance of an advertisement notice for appointment of teachers from different districts of Kashmir Division. Notification issued in the first instance was dated 21 -6 1986. Subsequently, notification Not 6 of 1986 dated 24 -6 -1986 was issued as a corrigendum, wherein eligibility for the candidates was prescribed as Matriculate with above, preference being given to trained graduates, Mathematics, non -medical and those who know both Hindi and urdu scripts."

(3.) IN pursuance of the advertisement notice, it was stipulated that there were 103 posts of teachers for Baramulla District to be filled in the ratio of 50 posts for male teachers and 53 for female candidates.