HARMANDEEP KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This civil writ petition has beenfiled under Article 226/227 of the Constitution of India, praying for issuance of a writ in thenature of certiorari, quashing Order dated 21.4.2009 (Annexure P-7) passed by the Director, Public Instructions (Elementary Education),Punjab, and Chairman, Departmental Selection Committee. The petition further prays for mandamus directing the Respondents to consider the candidature of the Petitioner.

(2.) Perusal of Order Annexure P-7 indicates that the Petitioner had earlier filedCivil Writ Petition No. 18909 of 2009 claimingeligibility for the post of Teaching Fellow inaccordance with terms and conditions provided in Advertisement (Annexure P-1) bearing No. 2 ofSeptember 2007. The writ was disposed of withdirection to the Respondents to take decision onthe representation of the Petitioner.

(3.) As per Annexure P-7, decision hasbeen taken saying that the Petitioner had notattached proof of her being scheduled caste. Fornon-production of document, the candidature ofthe Petitioner was not considered.