GURDEV KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) 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 the appointment of Respondent No. 4 (Pradeep Singh) as Knitting Instructor.

(2.) In the contention of learned counsel for the Petitioner, appointment of Respondent No. 4 has been made from unreserved category whereas the said post was required to be filled by reserved category candidate.

(3.) The petition further prays for issuance of a writ in the nature of mandamus directing the respondents to appoint the petitioner on regular basis, she being from reserved category.