Man Mohan Singh vs State Of Jammu & Kashmir And Ors

Sindhu Sharma, J

Admit.

Issue post-admission notice. Mr. Gupta, learned AAG, accepts notice on behalf of the respondents. With the consent of learned counsel for the parties, the writ petition is taken up for final disposal.

Petitioner through the medium of the writ petition seeks the following reliefs:-

"to command and direct the respondents to consider the case of the petitioner for selection and appointment as RET teacher in Higher Secondary School Sinoo, Block Bhallessa, Disrtict Doda; and to prohibit respondents from appointing any other candidate as RET teacher in HSS Sinoo as the petitioner is only meritorious candidate being placed in the Select panel"

The petitioner applied for appointment as RET Teacher in Government Higher Secondary School, Sinoo Block Bhallessa in pursuance to the Advertisement notice issued by competent authority. The office of respondent No.4, Zonal Education Officer, Bhallessa issued a merit panel of candidates who had applied for engagement of RET teachers in Higher Secondary School Sinoo, Revenue village Sinoo, Zone Bhallessa which was duly certified by Village Education Committee on 08.02.2014 vide order No.ZEOB/RET/2887-91 dated 08.02.2014. One Sangeeta Devi figured at S.No.1 and the petitioner herein figured at S.No.2 in the said panel. Sangeeta Devi-candidate who figured at S.No.1 submitted an affidavit to the respondents by declaring that she is not interested to join the said job and the next candidate could be appointed to the said post at Higher Secondary School, Sinoo on 11.03.2017. A resolution of people and lumberdar of the village Sinoo to this effect was also given to the respondents. Zonal Education Officer, Bhallessa vide his communication dated 07.02.2018 had written to respondent No.3, Chief Education Officer, Doda that the said posts are lying vacant till date and had requested for further instructions for appointment of RET teacher in HSS, Sinoo.

Contention of the learned counsel for the petitioner is that in view of these circumstances, petitioner is the only eligible candidate to be selected for the post of RET teacher at GHSS, Sinoo, village Sinoo, Block Bhallessa and therefore, the petitioner had made a representation on 23.02.2018 to the competent authority, i.e. respondent No.2, Director School Education to finalize the selection and appoint the petitioner for the said post of RET teacher but till date no action has been initiated by the respondents on the said representation.

Mr. Wajahat, learned counsel for the petitioner submits that the petitioner would be satisfied, if this petition is disposed of at this stage by directing the respondents to consider the representation of the petitioner and finalize the selection for the post of RET in Higher Secondary School Sinoo at the earliest. To this, Mr. Gupta, learned Additional Advocate General, has no objection.

In view of the above, this writ petition is disposed of by directing respondent No.2 to finalize the selection for the post of RET teacher in Higher Secondary School Sinoo, Revenue village Sinoo, Block Bhallessa, District Doda to consider the representation of the petitioner dated 23.02.2018 in accordance with rules. The same be done as expeditiously as possible, preferably within a period of eight weeks from the date, certified copy of this order alongwith the writ petition is supplied to respondent No.2 and the order so passed by respondent No.2 be communicated to the petitioner within a period of one week thereafter.

Writ petition alongwith connected IA stands disposed of, as above.