RAVINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner is praying for issuance of a direction to the respondents to issue appointment letter to the petitioner for the post of Hostel Assistant Female reserved for Scheduled Caste Category.

(2.) The brief facts of the case are that respondent no.2 i.e Director Medical Education and Research, Government of Punjab through respondent no.3-Baba Farid University of Health Sciences, Faridkot advertised 36 vacant paramedical posts on 18/5/2023 (Annexure P-7) to be filled in various colleges and attached hospitals under respondent no.2. Out of 36 posts advertised, 07 posts were reserved for Hostel Assistant Female. Out of seven posts reserved for female category, two posts were reserved for SC (M&B) category. The petitioner in pursuance to the above said advertisement, applied for consideration for appointment to the post of Hostel Assistant in Female Category reserved for SC (M&B). As per the petitioner, as the petitioner had secured 17 marks and was at serial no.1 in the merit list dtd. 19/3/2024 (Annexure P-10), as such, she was entitled to be called for verification of documents. As the petitioner was not called for verification of documents, the petitioner approached the office of respondent no.3 in the month of October 2024 to know about the status of the recruitment. The petitioner also submitted a representation dtd. 28/10/2024 (Annexure P-11), wherein, a request was made by the petitioner to know her status in regard to the recruitment which was initiated in pursuance to the advertisement issued by respondent- University. In pursuance to the representation submitted by the petitioner dtd. 28/10/2024 (Annexure P-11), the respondent no.2 vide reply dtd. 18/12/2024 (Annexure P-12), informed the petitioner that the petitioner was not entitled to be considered for appointment on the post of Hostel Assistant Female reserved for SC (M&B) Category. A perusal of the abovesaid reply would show that as per respondent no.2, candidates were called for verification of documents by the Committee on 1/7/2024 to 2/7/2024 through public notice displayed on the website of the Department and through telephonic messages on mobile number, petitioner was given another chance on 4/7/2024 to appear before the Committee for verification of documents but the petitioner did not participate before the Committee for the purpose of verification of documents, hence, due to non-appearance of the petitioner, the petitioner's case has not been considered for appointment on the post in question.

(3.) Aggrieved against the above said action of the respondent in not considering the case of the petitioner for appointment on the post of Hostel Assistant Female under the SC(M&B) category, petitioner has filed the present writ petition.