SATINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THOUGH the present intra -court appeal, filed under Clause X of the Letters Patent, the appellant challenges before us the judgment dated 20.05.2013 passed by a Single Judge of this Court dismissing the writ petition bearing C. W. P. No. 9758 of 2011 filed by the appellant. The appellant had approached this Court impugning the notifications dated 10.12.1997 (Annexure P -12) and 18.08.2008 (Annexure P -13), through which the Sports Gradation Certificate dated 15.04.1996 (Annexure P -6) issued in her favour was sought to be down -graded.

(2.) THE undisputed facts, which have emerged from the record of the case and the arguments raised by both parties, are that through Gradation Certificate dated 15.04.1996 (Annexure P -6), the appellant was graded Category 'B' in Sports. Vide notification dated 10.12.1997 (Annexure P -12), the criteria of gradation was changed and thereafter, through notification dated 18.08.2008 (Annexure P -13), the Government issued instructions that all the Gradation Certificates granted prior to 10.12.1997 also needed to be re -considered as per the later notification.

(3.) THROUGH advertisement dated 23.09.2009, the Government of Punjab invited applications for appointment to several posts including the post of Science Mistress. In the advertisement, posts were reserved for persons belonging to the Sports Category. The appellant applied for consideration of her case under such category. After consideration of her case, as per the notifications referred to above, a letter was written to the appellant directing her to get herself graded as per the notifications prevalent on the date of the advertisement. On her refusal to do so, she was denied appointment.