BIRAN RANI Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Notice of motion. Ms. Monica Chhibber Sharma, learned DAG Punjab accepts notice on behalf of Respondent No. 1. Having regard to the nature of order which I propose to pass there is no necessity to call upon the Respondents to file their reply/affidavit at this stage.

(2.) The Petitioner is a candidate for the post of ANM. She applied pursuant to the online advertisement (Annexure P1). Her grievance is that contrary to the terms and conditions contained in the advertisement, the Respondents have issued some guidelines on 09.03.2011 inviting the candidates for counseling restricting the eligibility within one district only. The Petitioner apprehends that the criteria revised by the Respondents will lead to discriminatory results as in one district the candidates of higher merit will be deprived of appointment as compared to the candidates lower in merit in another district. It is also the grievance of the Petitioner that once the rules of the game have been settled, the same cannot be altered during the process of selection.

(3.) These contentions have been raised by the Petitioner by way of a representation also but the same does not appear to have been considered so far.