POOJA MAHAJAN Vs. STATE OF PUNJAB & ORS.

JUDGEMENT

(1.) The petitioner who passed her matriculation, 10+2 examination as well as 2 Year JBT Certificate Course from the State of Himachal Pradesh or its Board of School Education, applied for the post of JBT teacher in the State of Punjab. She was treated eligible and placed at Sr. No. 152 in the Selection List. The petitioner was not given appointment on the ground that the JBT Diploma passed by her from HP State Board was not recognised in the State of Punjab.

(2.) The aggrieved petitioner approached this Court and her writ petition was decided along with connected cases on 01.03.1992. The State of Punjab moved a review application and pursuant thereto, the previous order was re-called and since no one appeared on behalf of the petitioner, the writ petition was dismissed for non-prosecution but with liberty to her to seek its revival.

(3.) Thereafter, the instant application has been moved. The State of Punjab has filed its reply which is taken on record. For the reasons mentioned in the application, the same is allowed to the extent that previous order[s] are re-called and the main case is also taken-up for final disposal afresh.