VAISHALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In response to an advertisement which appeared in the Indian Express on 19.8.1992, petitioner applied for the post of Sanskrit Mistress. Petitioner was issued interview letter dated 15.12.1992, informing her that she should appear for interview on 5.1.1993. Petitioner appeared for interview before the Departmental Selection Committee. Although, petitioner had applied for the post of Sanskrit Mistress, she was interviewed for the post of Hindi Mistress. Petitioner was selected and an appointment letter was received by her on 25.3.1995. She submitted her joining report or 27.3.1995. in Government High School, Lande, District Faridkot.

(2.) District Education Officer, Faridkot, objected to the joining of the petitioner as a Hindi Mistress as she was not qualified for the said post, she being a Sanskrit Graduate. District Education Officer wrote a letter to the Director Public Instructions (Schools), Punjab, Chandigarh, seeking a clarification as to whether the petitioner should be allowed to join as a Hindi Mistress. Director Public Instructions (Schools), Punjab, clarified the matter by saying that the petitioner was not eligible for appointment as a Hindi Mistress.

(3.) Present writ petition has been filed for issuance of a writ of mandamus directing the respondents to appoint the petitioner as Sanskrit Mistress in terms of appointment letter dated 15.3.1995.