SANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioners are praying for issuance of directions to the respondents to consider the candidature of the petitioner against vacant SC posts in pursuant to advertisement dtd. 9/11/2015 (Annexure P-1) and 30/7/2016 (Annexure P-2) by allowing the same to be interchanged in favour of BC candidates, as per the instructions.

(2.) Learned State counsel submits that a similar issue was pending for consideration before this Court in CWP-6922-2021, titled as 'Sonia and others Vs. State of Punjab and others' and the same has been disposed of vide order dtd. 29/3/2023 in terms of judgment passed by Hon'ble the Supreme Court in Civil Appeal No.1908 of 2022, titled as 'Mandeep Kumar and others Vs. U.T. Chandigarh and others', whereby appeal filed by the appellants was dismissed on 9/3/2022.

(3.) On the last date of hearing, there was no representation on behalf of the petitioners.