SUDESH RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of Civil Writ Petitions No. 14181 and 15210 of 2007, 3900, 4364, 4776, 5032, 5184, 5843, 6183, 6221, 6245, 6627, 6660, 6697, 6801, 7501, 7599, 8012, 8296, 8278, 11690, 11650, 12344, 18943, 19971, 21415 of 2008 and 1140 of 2009. Since common questions are involved, the facts from CWP No. 6801 of 2008 are taken as illustration. In all these writ petitions, selection to 4000 posts of Educational Services Providers and 9998 posts of Teaching Fellows (against the posts of JBT/ETT Teachers), is in dispute.

(2.) The State of Punjab advertised 4000 Posts of Educational Services Providers vide advertisement dated August 29, 2007 (P-6), against a consolidated pay of Rs. 5400/- per month. The last date for receipt of applications, of the eligible candidates, was fixed as September 17, 2007. In the same manner, by advertisement dated September 5, 2007, 9998 posts of Teaching Fellows were advertised for a period of 3 ? years against a consolidated salary of Rs. 4550/- per month. The last date to receive applications was fixed as September 30, 2007.

(3.) In the advertisement for the posts of Educational Services Providers, following mode of selection was provided: