CHARANJIT KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) We nave heard the learned counsel for the parties and perused the paper book.

(2.) It is submitted by the learned counsel for the petitioner that the controversy raised in the present writ, petition is squarely covered by a Division Bench judgment or this Court in the case of Manjit Kaur v. State of Punjab and Ors., rendered in CWP No.5991 of 1997 decided on 1.7.1997.

(3.) The petitioner passed the two years JBT Home Craft Course from Industrial Training Department, Haryana on 20.3.1980. She completed six months JBT Condensed Course conducted by Haryana Education Department on 1.4.1983. On 11.5.1995 she was appointed JBT Teacher on adhoc basis. She continued as such till 13.11.1997. On 8.1.1996, the respondents issued advertisement to fill 7000 posts or JBT teachers. The petitioner made the necessary application and she was called to appear for interview on 2.8.1996. in the initial advertisement, the upper age limit was 34 years as on 1.1.1996. Since the petitioner was 41 years of age on the relevant date, her candidature was not considered. Subsequently, the upper age limit was increased from 34 years to 42 years. In view of the change in the upper age limit, respondent No.3 published a corrigendum on 17.10.1996 inviting applications from candidates who could not apply due to being over age on the basis or the earlier advertisement. The petitioner was found to be eligible on the basis of the corrigendum. But she did not appear at the interview which was held on 19.3.1997. It is not disputed by the respondents that no separate letter of invitation was sent to the petitioner regarding the fresh interview. Her position in the merit is not denied.