ABIDA BANOO Vs. STATE

JUDGEMENT

(1.) IN pursuance to an exercise, which began with issuance of an advertisement notice for filling up two posts of Rehbar-e-Taleem in Primary School Malikpora Kathipora, a panel was prepared and candidates figuring at serial number 1 and 2 were engaged and one Syed Shahnawaz Lateef Bukhari-respondent No. 5 was figuring in the waiting list.

(2.) ONE of the selected candidates namely Saima Hussain remained unauthorizedly absent and was accordingly disengaged and consequent whereof respondent No. 4 forwarded the panel/ recommendation for engagement of respondent No. 5, who was later on appointed.

(3.) IN terms of Govt. Order No. 503-Edu of 2010 dated 10th June, 2010 read with Govt. Order No. 396-Edu of 2000 dated 28th January, 2000, respondents had to prepare the panel 1= times for number of posts required and the panel remains operative for a period of six months from the date it is given effect to.