KARAMJIT KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) This judgment shall dispose of two writ petitions viz. CWP No.8248 of 2020, titled 'Karamjit Kaur and Others vs. State of Punjab' and Others and CWP No.10132 of 2020, titled 'Gurvinder Kaur and Others vs. State of Punjab and Others', as they involve similar facts and questions of law.

(2.) For reference to facts file of CWP No.8248 of 2020 is taken up.

(3.) The instant petition has been preferred by the petitioners under Article 226/227 of the Constitution of India, for issuance of a writ in the nature of certiorari, quashing the appointments over and above the prescribed posts to the extent of 25% of posts of the Head Teachers which have been filled more than the quota prescribed in Appendix A and B of the recruitment policy issued by the notification dated 21.05.2018 vide which the working teachers were promoted to the extent of 75% to the posts of Centre Head Teacher and Head Teacher.