BHARTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The solitary contention of the learned counsel for the petitioner is, that while evaluating the merit of the petitioner, internal assessment marks earned by the petitioner for different subjects of the B.Ed. examination, were not taken into consideration.

(2.) We have dealt with a controversy arising out of the same advertisement (dated 21.10.2006) as in the present case, while disposing of Civil Writ Petition No.138 of 2007 (Kuldeep Kaur Vs. State of Punjab and others) today, wherein the respondents have categorically stated, that it has been decided, as a matter of policy, to take into consideration the internal assessment marks earned by the candidates during the course of their academic career for determining their merit.

(3.) In view of the above, it is apparent, that the prayer made by the petitioner in the instant writ petition has been accepted by the respondents. Accordingly, the respondents are directed to re-determine the marks which the petitioner would earn in terms of the prescribed criteria by taking into consideration the internal assessment marks earned by the petitioner during the course of her academic career, and thereafter, in case, the petitioner falls within the zone of selection, namely, is awarded marks more than the marks awarded to the last selected candidates, the petitioner be issued an offer of appointment. Needful be done within one month from the date of receipt of a certificate copy of this order. Disposed of in the aforesaid terms. Order dasti on payment of usual charges