Rakesh Kumar And Others vs State Of J&K And Another
2023 Latest Caselaw 164 j&K

                                                                    Sr. No.39




            HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                            AT JAMMU

                                               SWP No.2467/2018

Rakesh Kumar and others                            .....Appellant(s)/Petitioner(s)

                        Through: Mr. Sunil Sethi, Sr. Advocate with
                                 Mr. Mohsin Bhatt, Advocate

                   Vs

State of J&K and another                                     ..... Respondent(s)

                        Through: Mr. Raman Sharma, AAG
                                 Mr. Suraj Singh, GA

Coram: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

                                     ORDER

In this petition, the petitioners have called in question the Government Order No.919-Edu of 2018 dated 16.11.2018, whereby Rehbar-e-Taleem Scheme for engagement/appointment of persons as Rehbar-e-Taleem in various government schools was formally closed. A Division Bench of this Court has already decided the issue with regard to the validity of the impugned Government Order in SWP No.3004/2018 titled Ruksana Jabeen v. State of J&K and others and clubbed matters vide judgment dated 04.02.2023.

Learned senior counsel appearing for the petitioners submits that this petition is squarely covered by the judgment dated 04.02.2023 passed in SWP No.3004/2018.

Accordingly, this writ petition is disposed of in terms of the judgment dated 04.02.2023 passed in SWP No.3004/2018 and clubbed matters by providing that the Government Order impugned shall be understood and made applicable in the manner explained by the Division Bench in the supra judgment.

(SANJEEV KUMAR ) JUDGE Jammu 06.02.2023 Vinod.