MUDASIRA SALAM Vs. STATE OF J&K AND OTHERS

JUDGEMENT

(1.) Pursuant to advertisement notice dated 29th of July, 2008, the petitioner and private respondent No, 5 applied for consideration for engagement as Rehbar-e-Taleem Teacher.

(2.) The selection process resulted in the engagement inter alia of private respondent No. 5, ignoring the petitioner herein. The order of engagement of private respondent No. 5 was issued on 10th of June, 2009. The petitioner filed the petition on 24th of March, 2011, challenging the selection of private respondent No. 5.

(3.) The basis of challenge in the writ petition is that the petitioner was more meritorious than the private respondent No. 5 and that the private respondent No. 5 had been given extra weightage in the selection process for her M.A degree in Education contrary to Govt. Order No. 1503-Edu of 2003 dated 01-10-2003.