RENU BALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) We have heard the learned counsel for the parties and with their assistance have gone through the record of this case.

(2.) The challenge in this writ petition has been given by Smt. Renu Bala to the order dated 3.11.1999 Annexure P-16 passed by respondent No. 3 vide which respondent No. 3 refused to give the approval to the appointment dated 21.2.1998 of the petitioner against the vacant post of JBT sanctioned under the Grant-in-Aid Scheme and it has also been prayed by the petitioner that a writ of mandamus be issued against respondent No. 3 to accord the necessary approval to the appointment of the petitioner.

(3.) Some facts can be noticed in the following manner. Vide Annexure P-2 an advertisement was given by the institution of Arya Kanya Vidyalaya, Kharar which appeared in the Sunday Tribune dated 18.1.1998 vide which applications were invited from the general public for the post of J.B.T./E.T.T. The advertisement runs as follows :-