LOVELEET ARORA Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of mandamus, directing the respondents to give letter of appointment to the petitioner, petitioner being the person highest in merit in the waiting list prepared in general category for District Ferozepur.

(2.) The facts most relevant for consideration of the issue at hand are that the petitioner being eligible for appointment as ETT Teacher having passed B.Sc. and B.Ed., applied for the post, consequent to advertisement dated 26.6.2007 for teaching in primary schools in rural areas by Zila Parishads. The petitioner was awarded 146.15 merit marks.

(3.) The case of the petitioner is that having offered letters of appointment to the other persons higher in merit than the petitioner, one post is still lying vacant in general category.