JASWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant appeal filed under Clause X of the Letters Patent is directed against the judgement dated 24.8.2009 passed by the learned Single Judge dismissing the writ petition of the appellant. The appellant has claimed in the petition that the order dated 24.3.2009 (P.15) rejecting her representation against her termination order was liable to be quashed. She had also prayed for quashing order dated 3.6.2009 (P.21) and reinstatement in service.

(2.) Brief facts of the case are that vide advertisement dated 4.3.2006 issued by the Director Rural Development and Panchayat, Punjab applications were invited for appointment of Teachers in Primary Schools in rural areas. The petitioner who possess the educational qualification of B.Sc., B.Ed applied for the post and as per the Punjab Panchayati Raj Primary Teachers Recruitment and Service Condition Rules, 2006 (for brevity 'the Rules') the appointment on the post of teachers were to be made LPA No.1012 of 2009 2 on the basis of percentage of marks obtained in Matric, +2 and ETT Examination. In case of non availability of eligible ETT candidates, the candidates having B.A. B.Sc./ B.Com and B.Ed qualifications were to be considered.

(3.) In her application, the petitioner has disclosed her marks in the B.Ed examination to be 771 out of 1200 marks which included the internal assessment marks. According to original documents she has secured 492 out of 800 marks. The case of the petitioner before the learned Single Judge was that she has totalled up internal and external marks obtained by her. It is conceded as a fact that as per Guru Nanak Dev University Amritsar, from where she has passed her B.Ed examination degree. the marks are awarded to the students on the basis of their external assessment only.