NITIKA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who was a candidate for the post of Vocational Master- General Receptionist, has approached this Court with a grievance that though she was more meritorious than the selected candidates, but still was not offered appointment.

(2.) Learned counsel for the petitioner submitted that on 23.9.2009 advertisement was published in the newspaper inviting applications for various posts in the School Education Department, Punjab. Vocational Master-General Receptionist was one of them. The qualification required was M.Com/ MBA with knowledge in Computer Science. The applications were to be submitted online by 9.10.2009. The petitioner while submitting her application had specifically mentioned that she had got her MBA qualification in the year 2009 from the Punjab Technical University by securing 2506/3200 (78.31%) marks. The candidates were called for counselling on 9.12.2010 . The petitioner filled in the scrutiny form clearly mentioning the marks obtained by her in the Matriculation, 10+2, B.A. and MBA. Attested copies of the certificates, which were 15 in number, were annexed with the scrutiny form. The same were checked by the scrutiny officer and petitioner was declared eligible.

(3.) But when the result was declared after scrutiny of the certificates, against the name of the petitioner in the column of status, it was mentioned "not eligible". Though other persons, who were lower in merit to the petitioner, were offered appointment but the petitioner was denied the same. The petitioner made a representation but even that was not considered. In fact the petitioner was surprised to notice in the result that she has been declared ineligible though at the time of counselling after checking all the certificates produced by her, the scrutiny officer had declared the petitioner fully eligible.