HARSIMRAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226 of the Constitution of India is seeking setting aside of order dtd. 26/5/2023 (Annexure P-9) whereby her candidature has been rejected on the ground of discrepancy in the experience certificate.

(2.) The petitioner pursuant to an advertisement applied for the post of Assistant Financial Officer. He cleared written test, however, his experience certificate was rejected. The petitioner preferred CWP-27125 of 2022 before this Court seeking setting aside of selection of ineligible candidates and direction to respondents to select her. The writ petition was disposed of vide order dtd. 5/12/2022.

(3.) Pursuant to the order passed by this Court, the respondent re-considered experience certificate of the petitioner. The candidature of the petitioner has been rejected on the ground that there is discrepancy in the UDIN based Chartered Accountant Certificate certifying cash payment of salary from 1/4/2018 to 31/12/2020.