KARAMJIT KAUR Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Petitioner has claimed a writ of certiorari for quashing the appointment of respondents No. 9 and 10 as education volunteers. A circular was issued on 16.7.2004 to appoint two education volunteers instead of Block Resource Persons keeping in view the shortage of teachers in the schools on contract basis on fixed emoluments. As per the said circular, education volunteers should be from the same village and if not from the same village, then from the adjoining villages.

(2.) Petitioner as well as respondents No. 9 were considered for appointment of education volunteers by a Village Education Development Committee to substitute Shri Jagjivan Parkash, Social Studies Master of Government High School who was deputed as Block Resource Person. The Development Committee framed the following criteria: - <FRM>JUDGEMENT_350_LAWS(P&H)3_20121.html</FRM>

(3.) Five candidates including the petitioner and respondent No. 9 attended the interview and were graded by the Committee. In the grading, the name of Sudesh Rani appeared at serial No. 1, petitioner at No. 2 and Respondent No. 9 at No. 3. Sudesh Rani and Respondeet No. 9 were appointed. Petitioner was not appointed as she is MA in Punjabi, a subject not required. Later, it was on the representation of the father of the petitioner, it was found that Sudesh Rani does not belong to the same village and consequently in a walk in interview, Gurpreet Singh-respondent No. 10 was appointed in pursuance of interview held on 6.11.2004. Earlier Village Education Volunteer Committee has resolved on 2.11.2004 to appoint a math teacher.