JAGWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Initially this writ petition was filed by the petitioners for issuance of a writ of mandamus directing the respondents to consider the case of the petitioners for giving appointment as JBT teacher on the ground that the two years JBT course certificate obtained by them from the State of Rajasthan was equivalent to the JBT/ETT certificate issued by the State of Punjab. However, pursuant to issuance of notice of motion, the respondents appended a letter dated 12.5.1995 along with their reply depicting therein that the JBT course certificate from Rajasthan issued to the candidates prior to 16.8.1990 would only be considered. Consequently, the petitioners filed an amended writ petition so as to challenge letter dated 12.5.1995. The petitioners have now made an additional prayer for issuance of a writ of certiorari quashing letter dated 12.5.1995.

(2.) The undisputed facts, in a narrow compass, are being noticed as under:-

(3.) Respondent No. 2 - Chairman Departmental Selection Committee (Primary), Department of Education, Punjab invited applications from the domicile of Punjab for appointment as JBT Teachers against 700 vacant posts and the process for filling up the said posts had commenced on 12.7.1996 by issuing interview letters to the prospective candidates. The petitioners appeared for interview on 30.7.1996.