MANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE challenge in the instant writ petition is to the order dated 1.1.2013 (Annexure P -7) passed by the Director, Public Instructions (S.E.), Punjab, whereby the claim of the petitioner for being permitted to join on the post of Education Service Provider (Hindi Master) has been rejected. The petitioner had earlier preferred CWP No. 17332 of 2012 before this Court raising a prayer for issuance of directions to the respondents to grant to him an opportunity to join on the post in question in pursuance to an offer of appointment that had been issued vide letter dated 27.9.2008. The aforenoticed writ petition was disposed of by this Court vide order dated 5.9.2012 with the directions that the representation dated 10.2.2012 that had already been submitted by the petitioner, be dealt with, strictly in accordance with law and a speaking order be passed thereupon.

(2.) IT is in purported compliance of the order dated 5.9.2012 that the impugned order dated 1.1.2013 (Annexure P -7) has been passed.

(3.) LEARNED counsel for the petitioner has not been able to rebut such factual position as contained in the impugned order. Still further, counsel has also not pointed to any ground/submission that had been raised in the representation dated 10.2.2012 which has not been dealt with in the impugned order.