LAWS(P&H)-2006-7-337

PARAMJEET KAUR Vs. STATE OF PUNJAB

Decided On July 12, 2006
PARAMJEET KAUR Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) The facts which need to be noticed are that the posts of Lecturers in Punjabi of female category had been advertised along with other posts vide advertisement dated 28.6.2001, copy Annexure P1. The essential qualifications has been indicated as Master of Arts in the concerned subject (M.A) and B.Ed (Bachelor of Education) from a recognised university. The candidates were to apply as per their eligibility against a posts falling in the general category and also in the reserved category accordingly. The last date for submitting the applications was fixed as 19.7.2001.

(2.) The petitioner being eligible applied against the general category as well as the reserved category as the petitioner fulfilled the eligibility condition for being considered against the reserved category i.e. Backward class. Both the applications were submitted to the competent authority completed in all respects. The petitioner had been issued roll number for appearing in the interview for the post of Lecturer in Punjabi against both the categories i.e. General as well as reserved category. It may be noticed that the petitioner had received separate interview cards against both the aforesaid categories. For backward class category the interview was fixed for October 18, 2001 with Roll No.0602-000616 and for general category the inter view was fixed to be held on October 19, 2001 and the petitioner had been given the roll number bearing No.0602-00044. It may be noticed that the petitioner had not raised any objection for being interviewed separately against the aforesaid separate category.

(3.) The petitioner appeared in the interview meant for backward class category before the Departmental Selection Committee( for short referred to as "DSC") consisting of five members. She appeared against the general category roll number for interview on October 19, 2001 before the DSC. The requisite updated documents as required by the DSC were submitted by the petitioner for the purpose of being considered against the backward class category.