MANJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Manjit Kaur, through present petition filed by her under Article 226 of the Constitution of India, seeks issuance of writ in the nature of certiorari so as to quash the selection of Arts and Craft Teachers (Female) dated 26.11.2001, Annexure P-9, to the extent of Category of Backward Class primarily on the ground that she was not awarded marks in lieu of teaching experience gained by her while working in the school affiliated to the Central Board of Secondary Education (CBSE). Pursuant to quashing of the selection of Arts and Craft Teachers (Female), the petitioner prays that she be appointed to the post of Arts and Craft Teacher (Female) in view of her merit so determined by the Director, Public Instructions (S), Punjab, the second respondent herein.

(2.) Inasmuch as, the basic facts, entitling the petitioner to the relief, have since been admitted, we may only mention such facts.

(3.) The petitioner appeared in the interview for the post of Arts and Craft Teacher (Female) in response to the advertisement dated 29.3.2001. She was not awarded marks in lieu of teaching experience gained by her while working in the schools affiliated to CBSE. She obtained 44.78 marks even without adding any mark for interview, whereas the last candidate in the select list got 53.10 marks. It is conceded position that if the marks for teaching experience rendered by her were counted, she would have obtained 53.78 marks.