HARBHAJAN KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This appeal is directed against order dated 19.12.1996 vide which the learned Single Judge allowed the writ petition filed by respondents No. 3 and 4 and quashed the appellant's appointment on the post of General Supervisor w.e.f. 15.12.1983 and her promotion as Assistant Superintendent (Juvenile Home).

(2.) For the purpose of making appointment on the posts of Instructors, Arts and Craft Teachers, Hostel Wardens, Lady Attendants and Chowkidars, Director, Social Welfare, Punjab (respondent No. 2) issued an advertisement, which was published in The Tribune dated 11.9.1982. The relevant portion of the advertisement, which has bearing on the decision of this appeal, is reproduced below :-

(3.) The appellant appeared for interview on the appointed date and on being selected, she was appointed as Hostel Warden at Anganwadi Workers Training Centre, Kapurthala vide order dated 27.9.1982 (Annexure R.3/1), the relevant portion of which is extracted below :