NEERU DOGRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a writ in the nature of mandamus directing the respondents to appoint the petitioner as Education Volunteer and has further challenged the appointment letter dtd. 9/1/2009 (Annexure P-4) issued to respondent No.4.

(2.) Learned counsel for the petitioner submits that in the light of the report submitted by the Inquiry Officer dtd. 30/5/2017 (Annexure P-2), the petitioner was entitled to be appointed as Education Volunteer.

(3.) On the other hand, learned counsel for the respondents submit that the scheme under which the Education Volunteers were appointed has been closed by the State of Punjab w.e.f. 29/4/2011 and even respondent No.4 had left the post in the year 2019. It is also the contention of learned counsel for the respondents that a similar writ petition was filed by the petitioner, which was disposed of vide order dtd. 18/5/2012 (Annexure P-6) with a direction to respondent No.1 therein to decide the representation submitted by the petitioner. In the light of the aforesaid order dtd. 18/5/2012 (Annexure P-6), the respondents had passed an order dtd. 27/8/2018 (Annexure P-7), whereby the claim of the petitioner was rejected on the ground that the scheme under which the Education Volunteers were appointed has ceased from 29/4/2011. Learned counsel for the respondents further submit that the abovesaid order dtd. 27/8/2018 (Annexure P-7) was never challenged by the petitioner.