JAHANGIR ABDULLAH DAR Vs. STATE AND ORS.

JUDGEMENT

(1.) The instant appeal calls in question judgment dated 30th April, 2015, for short impugned judgment, passed by the learned Writ Court in SWP No. 2023/2011, dismissing the writ petition of the appellant along with connected CMPs and allowing the SWP No. 1684/2014 along with CMPs. To understand the grievance of the appellant in proper perspective, a brief narration of the events, may be made, thus:

(2.) An Advertisement Notice dated 15th October, 2008, seeking candidature of eligible candidates, having 10+2 academic qualification with Science or Mathematics background, for their engagement as Rehbar -e -Taleem, for short ReT, against two posts available in upgraded Primary School Haranjguro, Beerwah, was issued by the Zonal Education Officer concerned.

(3.) The advertisement notice did not receive any response because no candidate in the revenue village with Science and Mathematics background was available.