PARVEEN KUMARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant petition under Articles 226/227 of the Constitution of India, seeking a writ of certiorari, quashing the impugned communication/letter dtd. 14/5/2025 (Annexure P-7) issued by the respondents, whereby the claim of the petitioner for grant of marks for her experience has been rejected. Further, seeking a writ of mandamus, directing the respondents to grant the petitioner the due benefit of marks for her experience for her contractual service rendered under the National Health Mission, U.T. Chandigarh from 10/1/2023 to 27/10/2023 and to issue an appropriate letter in favour of the petitioner as per her revised merit and to grant her all consequential benefits including fixation of seniority and pay fixation from the date of appointment given to the person lower in merit/other batchmates with arrears along with interest @ 12% per annum.

(2.) Learned State counsel has produced copy of the order dtd. 31/10/2025, whereby the petitioner has been given appointment to the post of Multipurpose Health Worker (Female).

(3.) Learned counsel for the petitioner submits that although, the appointment has been given to the petitioner, vide appointment letter dtd. 31/10/2025, however, the other candidates were appointed on 5/9/2024 and the petitioner is also entitled for notional appointment with effect from the said date. He submits that for claiming the said relief, the petitioner shall submit a detailed representation to the respondents and the same may be considered in a time bound manner.