MANPREET KAUR 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 consider the petitioner for appointment to the post of ETT Teacher.

(2.) It has been pleaded that an advertisement was made by respondent-Zila Parishad, Fatehgarh Sahib inviting applications for appointment to the posts of ETT Teachers in the State of Punjab. Recruitment was to be made district wise. The advertisement has been placed on record as Annexure P-1. The relevant qualification at issue in this petition is "10+2 and Diploma in Elementary Teacher Training course recognised by School Education Board of any State Government or the Central Government or a certificate of an equivalent course from the Defence Services of the Union of India".

(3.) While the petitioner asserts that she has the relevant qualification, respondent-Zila Parishad has disputed the fact.