AMANDEEP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) On March 29, 2001, posts of Art and Craft teachers were advertised. The petitioner applied. She has been considered. Having not been selected, she has approached this Court through the present writ petition.

(2.) The petitioner alleges that the selection of respondent Nos. 5 to 8 is liable to the quashed as the Art and Craft teachers "are borne on district cadre. Their seniority is determined at district level. The posts are earmarked district-wise...". The 3rd respondent "advertised the post for the whole of the State as if these posts are on State-cadre. The respondents even held interview at State level...in Ropar for male and in Jalandhar for female candidates". On this basis, the petitioner contends that the selection is vitiated. She also alleges that marks had not been awarded to her "for the experience she gained while working in the school affiliated to P.S. Education Board and also for the Scouting on the plea (sic) Certificate of Scouting is not equivalent to first class." On these premises, the petitioner prays that the selection and appointment of respondent Nos. 5 to 8 as Art and Craft teachers (female) be quashed.

(3.) The respondents contest the petitioner's claim. A reply has been filed on behalf of the respondent Nos. 1 to 4. It has been inter-alia averred that the petitioner had applied for the post. Her claim was duly considered. She has scored 38.23 marks on the basis of her academic qualifications of matriculation and diploma in Art and Craft. The petitioner was interviewed on November 3, 2001. She had produced various certificates. She was given 2 points for the Sports certificate, 1 point for Scouting certificate and 1 point for being the district level winner in cultural activities. Since teaching experience only in government/privately aided/recognised institutions was to be considered, she was not given any credit on account of teaching experience. She had been awarded 9 marks out of 15 at the time of interview. Her total score was 51.21. Thus, the petitioner was not selected.