MANJU RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Manju Rani, petitioner, has filed the present writ petition under Article 226/227 of the Constitution of India seeking the directions of this court against the respondent -authorities to fill -up the vacant seat of female candidate against the reservation quota of category of 'Rural Area' for the course of Elementary Teachers Training Course by granting admission to her as she is the only candidate available against the said seat.

(2.) The case set up by the petitioner is thai she appeared in the test for the E.T.T. Course for the year 1997 -99. As per the prospectus 2% seats were reserved for the candidates of rural area, i.e. one seat for female candidate and one for the male candidate. The petitioner appeared as a female candidate under the Rural Area category and she was placed at waiting list No. 2. The grouse of the petitioner is that Baljit Kaur d/o Jagir Singh, roll No. 100283 did not join the course as a result of that the seat went to Sumneesh Rani. She too did not get the scat and, in this manner, the seat comes to the petitioner as she was at wailing list No. 2.

(3.) The case ofthe petitioner is being disputed by the respondent -authorities and their stand is contained in para -9 of the written statement, which reads as under : -