YOGITA Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) THE petitioner seeks the relief of appointment as a Teaching Fellow against a reserved seat for physically handicapped in District Patiala, where 485 posts were advertised on 05.09.2007 and there were 15 seats of physically handicapped quota.

(2.) CHALLENGE has also been raised to order dated 16.08.2013 (Annexure P -15), whereby her representation dated 22.12.2012 (Annexure P -12) was rejected on the ground that a decision had been taken on 26.07.2013 to close the process of recruitment of the Teaching Fellows which was initiated in 2007.

(3.) THE petitioner had approached this Court in CWP No. 4026 of 2013 and this Court on 22.02.2013 while noticing that there were 7 posts lying vacant and that respondent No. 4, namely, Neeru Dhingra shall not be adversely affected (who is also respondent No. 4 herein), directed the respondents to consider and decide the representation dated 22.12.2012.