PARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has approached this Court, seeking appointment in the faculty of computer teachers in the light of notification dated 4.5.1994 issued by the Government of Punjab, according to which dependent of an ex-serviceman can pass the Punjabi test at the level of matriculation within a period of two years from the date of appointment.

(2.) THE petitioner, in response to the advertisement issued by the respondents, applied for the post of teacher in faculty of computer. He participated in the written test, which he cleared and thereafter counselling was held, where the claim of the petitioner was rejected on the ground that he did not possess the Punjabi pass certificate at the level of matriculation or higher examination on the last date of receipt of application form whereas during the interregnum period, the petitioner had passed the Punjabi as additional subject of matriculation standard from Punjab School Education Board on 23.11.2012. This action of the respondents, according to the petitioner, is not sustainable in the light of the notification dated 4.5.1994, Annexure P-9, according to which dependent of an ex-serviceman is entitled to clear the examination in Punjabi upto the level of matriculation within a period of two years from the date of his initial appointment. The said notification pertains to the dependents of ex-servicemen category as well.

(3.) IN view of the statement made by the counsel for the petitioner and without going into the merit of the case or commenting thereon, the present writ petition is disposed of with directions to the Director General School Education, Punjab Information and Technology Education Society, Chandigarh, respondent No.2, to consider and decide the representation dated 14.4.2013, Annexure P-8, within a period of one month from the date of receipt of certified copy of this order.