DALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present writ petitions have been filed under Article 226 of the Constitution to challenge the impugned selection criteria along with ongoing process for appointment of 2364 Elementary Trained Teachers, (for short "ETT") meant for Border Area in pursuance of an Advertisement dtd. 6/3/2020 issued by the Director, Education Recruitment Directorate, Punjab; for short 'Director Recruitment'.

(2.) Since controversy has arisen out of the above advertisement, therefore, all four writ petitions are being disposed off vide this common order.

(3.) In nutshell, prayer made on behalf of the petitioners can be summarized as under: -