MANORMA DEVI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THE petitioner had applied for the post of Hindi Mistress in pursuance to an advertisement dated 23.9.2009 for filling up a total of 7654 posts of Teaching Personnel in the State Education Department. The petitioner had applied in the Freedom Fighter Category. She was duly selected and was even appointed to the post. The present writ petition has been filed impugning a show cause notice dated 20.9.2013 and endorsed on 24.9.2013 at Annexure P -6 issued by the Director, Public Instructions (S.E.), Punjab in terms of which the merit of the candidates, who had applied under the Freedom Fighter Category is sought to be revised and the services of the petitioner are liable to be terminated.

(2.) A perusal of the show cause notice would reveal that the petitioner had been considered as a daughter of a Freedom Fighter, whereas she is infact the grand daughter of a Freedom Fighter. Apparently, it is such mistake which is sought to be corrected. In the show cause notice itself certain instructions of the Punjab Govt. have been referred to, whereby under the Freedom Fighter Category, the sons and daughters of the Freedom Fighters are to be given preference over and above the claim of paternal/maternal grand children of Freedom Fighters.

(3.) HAVING heard learned counsel for the petitioner at length, I am of the considered view that the present writ petition is premature. All the contentions and submissions raised in the present writ petition ought to be taken by the petitioner in reply to the impugned show cause notice dated 20.9.2013 for which 15 days time has been granted.