Ishrat Parveen and others vs State of J&K & others

Briefly put, petitioners state that advertisement notice 11.06.2012 came to be issued by Zonal Education Officer, Tangdar, for engagement of

Rehbar-e-Taleems (ReTs) in KGBV Khowarpora, Tangdar. Petitioners claim to have responded thereto, which was followed by preparation of

panel and issuance of Tentative Selection List, in which they also figure. Objections to Tentative Selection List are stated to have been filed.

However, thereafter, respondents are said to have not finalised the selection process, though representation(s) contended to have been filed by

petitioners, on which inter se communications as well have been made by respondents. Non-finalisation of selection process has forced petitioner

to file writ petition on hand.

Learned counsel for petitioners, while inviting attention of this Court to representation (Annexure H to writ petition) claimed to have been filed

by petitioners and communications (Annexures J,K,L to writ petition) made by respondents, states that petitioners would feel contented in the

event writ petition is disposed of and respondents are directed to consider the representation of petitioners for finalisation of selection within fixed

timeframe.

Writ petition, given the case set up coupled with stand taken by learned counsel for petitioners, is disposed of with a direction to respondents to

consider and decide the representation contended to have been filed by petitioners for finalisation of selection process for engagement of ReTs in

KGBV Khowarpora, Tangdar, in pursuance of advertisement notice dated 11.06.2012, in strict accordance with rules, norms and guidelines

governing the field, within a period of six weeks from the date certified copy of this order along with complete set of paper book is served upon

respondents. Disposed of.