BALJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application for exemption is allowed subject to all just exceptions. CM-1389-LPA-2020 in LPA-526-2020

(2.) The challenge in the present set of appeals is to two different orders passed by the two learned Single Judges taking altogether contrary views. LPA-1569-2019 has been filed by Baljit Kaur, wherein her claim for weightage towards academic qualification of having 10+2 was denied to her on account of the fact that she only had qualification of higher secondary.

(3.) The learned Single Judge accordingly dismissed the writ petition No.24890 of 2014 on the ground that having passed higher secondary examination, it could not be considered to be equivalent to 10+2. The common claim, as such, of the writ petitioners, who are working as Aanganwari Workers, was for consideration for selection against the post of Supervisors, advertised vide public notice dtd. 8/7/2013.