MILIND Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS order will dispose of CWP Nos. 3489, 4552, 4975, 8918, 9023 and 9269 of 2014.

(2.) THOUGH the petitioners herein have applied for different posts such as in CWP No. 3489 of 2014 for Science Mistress, in CWP No. 4552 of 2014 for Head Mistress, in CWP No. 4975 of 2014 for S.S. Teacher, in CWP No. 8918 of 2014 for Head Mistresses, in CWP No. 9023 for PGT (Computer Lecturer) and in CWP No. 9269 of 2014 for TGT Punjabi and TGT SST. However, all the petitions are taken up together as the issue raised therein is common.

(3.) THE contention of learned counsel for the petitioners is that once the process of selection is still open, the petitioners should also be permitted to participate therein as during counselling only the original certificates were to be verified. After verification of the certificates, the eligible candidates were to appear for interview. There are many reasons on account of which the petitioners could not appear on the date of counselling which are sought to be canvassed before this Court, which include delivery of child, accident and non -availability of internet facility in the villages.