BALBIR KAUR Vs. STATE OF PUNJAB

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 certiorari, quashing Order dated 23.8.2010 (Annexure P-ll) vide which the experience certificate furnished by the Petitioner to get employment as ETT Teacher has been found to be bogus and forged. The Respondents have directed that criminal prosecution be initiated against the Petitioner.

(2.) Learned Counsel for the Petitioner contends that the Petitioner is only aggrieved by initiation of criminal prosecution for commission of offence of forgery and does not claim any other relief in the petition.

(3.) Learned Counsel contends that Certificate, Annexure P-3, was furnished by the Petitioner for having served G.G.S. Public School, Guru Ki Dhab (Matta), District Faridkot, from 1.4.1996 to 30.4.1999. With-out doubt, the School was given recognition w.e.f. 1.4.1998 and-therefore, for the period before 1.4.1998, the Petitioner could not have claimed advantage of experience.