STATE OF PUNJAB AND ORS Vs. PARMINDER KAUR

JUDGEMENT

(1.) The instant appeal by the State of Punjab is directed against the judgment dated 18.3.2010 rendered by a learned Single Judge. The petitioner- respondent sought a direction for posting her JBT/ETT teacher in pursuance of appointment letter dated 30.5.2008 and her merit list No. 67.795 in the general category. She was not permitted because on verification of experience certificate tendered by her it was found to be bogus. The certificate is claimed to be issued by the Principal, L.D. Paramount High School, Nariangarh, Chheharata, Amritsar (ASR) claiming she taught there from 15.8.2004 to September, 2005. The verifying officer has revealed that no appointment letter was produced by the the Principal of L.D. Paramount High School nor any attendant register was shown. The officer further pointed out that even salary register was not produced. However, the petitioner succeeded in persuading the learned Single Judge for passing the following directions:

(2.) Feeling aggrieved, the State of Punjab has come up in appeal under Clause X of the Letters Patent challenging the aforesaid directions. The learned Additional Advocate General, Punjab and counsel for Caveator- respondent have agreed that the appeal be taken up for final disposal.

(3.) Having heard learned counsel for the parties, we find that the direction given by the learned Single Judge, to the following effect, is not in accordance with law: