GEETA BALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present writ petition has been filed seeking a writ in the nature of certiorari for quashing order dated 21.6.1999 Annexure P-13 whereby claim of the petitioner for appointment to the post of JBT Teacher has been rejected.

(2.) Respondent-State of Punjab invited applications for appointment of 7000 JBT Teachers in its Education Department. The advertisement was published on 8.1.1996 (Annexure P-8). In pursuance thereto, petitioner applied. She was called for interview on 21.8.1996. According to the petitioner, as per the criteria spelt out in the advertisement, her marks calculated ought to have been 50.04 whereas the Department has assessed the same as 45.54. Counsel questioned the assessment and award Civil Writ Petition No.6141 of 2000 -: 2 :- of marks by the Interview Panel where they have denied 5 marks to the petitioner to which she was entitled towards experience for the services rendered by her in Maharishi Dayanand High School, Sirhind Mandi, Fatehgarh Sahib.

(3.) Petitioner had earlier filed a writ petition viz CWP No.5938 of 1999. The said writ petition was disposed of by observing as under:- In the premise of aforesaid, we dispose of the writ petition by directing respondent Nos.2 and 3 to examine the claim of the petitioner for appointment as JBT Teacher. While doing so, the respondents shall also keep in view the fact that about 1500 candidates selected for appointment as JBT Teachers have also been selected for appointment on the posts of Social Studies Master and in all probability they must have vacated the posts of JBT Teachers or may not have joined on the posts offered to them by the competent authority. Respondents No.2 and 3 are further directed to take appropriate decision with regard to the claim of the petitioner within one month of the submission of a certified copy of this order.