RAJWINDER KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By this order, I propose to dispose of CWP No. 11577 of 2000 titled as Rajwinder Kaur and others vs. State of Punjab and another, CWP No. 10745 of 2012 titled as Harjinder Singh vs. State of Punjab and others, CWP No. 14129 of 2000 titled as Jagtar Singh and others Vs. State of Punjab and others, CWP No. 8518 of 2011 titled as Sukhwinder Singh and others vs. State of Punjab and others and CWP No. 19191 of 2011 titled as Gurpreet Kaur vs. State of Punjab and others, wherein the petitioners are claiming appointment to the post of Demonstrator Physical Education in pursuance to the Advertisement dated 12.01.1996.

(2.) Apart from these writ petitions, CWP No. 11061 of 2000 titled as Rupinder Kaur and others vs. State of Punjab and others, CWP No. 17782 of 2000 titled as Sarbjit Singh vs. State of Punjab and others, CWP No. 178 of 2001 titled as Satish Kumar vs. State of Punjab and others and CWP No. 2449 of 2001 titled as Neelam Kumari vs. State of Punjab and others are also being disposed of as these are candidates who have been ousted because of the revised merit prepared by the respondents and have obtained status quo from this Court and thus are continuing on the post of Demonstrator Physical Education.

(3.) Initially an advertisement dated 28.12.1994 was issued by the respondents for filling up 300 posts of D.P.Ed. (Master Cadre).