SAMEENA MAQBOOL Vs. STATE

JUDGEMENT

(1.) PETITIONER has filed this writ petition seeking quashing of the action alleged to have been initiated by respondent no.4 for engagement of respondent no.5 as Rehbar -e -Taleem in Government Primary School, Unisoo. According to the petitioners counsel, Shabir Ahmad Mir had earlier been selected as Rehbar -e -Taleem, and on his substantive regular engagement as a teacher in the Education Department of the State Government, respondent no.4 had initiated process to engage respondent no.5 against Shabir Ahmad Mirs vacancy after getting an affidavit and no objection of Shabir Ahmad Mir for engagement of respondent No. 5 in his place, which course according to the learned counsel was impermissible and a direction needs to be issued to respondent no.4 not to engage respondent no.5 against the available vacancy and to have resort to the process of fresh selection.

(2.) PETITIONER has not placed any material on records on the basis whereof it may be said that respondent no.4 had initiated any such action as alleged, by the petitioner. That apart, petitioner has filed this writ petition on mere apprehension that respondent no.4 was likely to engage respondent no.5 as Rehbar -e -Taleem without inviting fresh applications.

(3.) THE grievance projected by the petitioner is premature and no cause can be said to have accrued to her in the absence of formal order of engagement by respondent no.4 in favour of respondent no.5.