Khalida Akhter vs State of J&K and others

Advertisement Notice was issued on 12th July 2013 for engagement of Rehbar-e-Taleem (ReT) in Primary School, Soipora, Kunzer, District

Baramulla. Petitioner responded thereto and she came up as a meritorious candidate. However, the selection process, according to petitioner,

could not be finalised owing to pendency of litigation against her selection which finally was dismissed. As a consequence of which, petitioner''s

name was forwarded by Zonal Education Officer to Chief Education Officer, Baramulla. Even Chief Education Officer, Baramulla, is stated to

have vide communication dated 1st November 2017, recommended name of petitioner for granting approval, however, respondent no.2 has not

considered her case till date, forcing her to approach this Court with writ petition on hand.

Learned counsel for petitioner, after arguing for a while, states that petitioner would feel contented in the event writ petition is disposed of and

respondents directed to consider the case of petitioner for engagement as Rehbar-e-Taleem in Primary School Soipora, Kunzer, District

Baramulla, in tune and accordance with the selection process conducted by respondents in pursuance of advertisement notice dated 12th July

2013, within fixed timeframe. To this, learned counsel for respondents states that petitioner''s case would be considered in accordance with rules

governing the field.

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

accord consideration to the case of petitioner in light of averments made in petition, annexures appended thereto and rules occupying the field. Let

such consideration. Let such consideration be accorded and decision taken within a period of two months from the date certified copy of this order

along with complete set of paper book is served upon respondent. Disposed of.