RAMINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present judgment shall dispose of LPA-1233, 1256, 1270 and 1732-2016, the first three Letters Patent Appeals arise out of the common judgment passed by the Learned Single Judge dtd. 16/2/2016 wherein CWP-22198-2012 titled Charanjit Kaur Vs. State of Punjab and others, CWP-3065-2013 titled Ravinder Kumar Vs. State of Punjab and others and CWP-5685-2013 titled Raminder Kaur Vs. State of Punjab and others were dismissed and the claim of the appellants-writ petitioners for appointment to the post of Science Master/Mistress was repelled.

(2.) The reasoning given by the Learned Single Judge in the first set of 3 appeals was that consideration under the Reserved Category of Backward Class unlike the Scheduled Caste was a shifting boundary on account of the income limit as per the instructions of the Punjab Government and it could not be compared to the members of the Scheduled Caste Category who are governed by the status at birth without any income criteria. Resultantly, it was held that the petitioner had not produced the Backward Class certificate on the date of the application within the range of one year prior to the last date of application and she relied upon a certificate dtd. 14/9/2007 which was stale and it could not be her case that she was eligible on the date when she applied.

(3.) The reasoning given in the other judgment passed by another Learned Single Judge in Gurbax Singh's case (supra) was that the certificate in question for the claim of right against Ex-serviceman (Dependent) category was issued on 17/11/2009 and again after the cut- off date of 9/10/2009. Regarding the claim for consideration of the certificate dtd. 4/6/1993 it was held that on the first day of counselling, the petitioner had produced the certificate of 4/6/1993 which was more than 15 years old and therefore, it was correctly rejected.