SUMAN LATA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COSTS deposited.

(2.) THIS shall dispose of three petitions viz. Civil Writ Petition No.5438 of 2008 titled Suman Lata & others vs. State of Punjab & others; Civil Writ Petition No.7240 of 2008 titled Baljinder Kaur & others vs. State of Punjab & others; and Civil Writ Petition No.11181 of 2008 titled Sukhminder Kaur & another vs. State of Punjab & others as they involve common question of law.

(3.) THIS petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing selection process followed by the Committee constituted by the respondents in deference to directions of this Court issued vide Order dated 19.5.2005 passed in Civil Writ Petition No.1926 of 1997 titled Usha Rani & others vs. State of Punjab & others.