BINDER PAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner claims appointment to the post of ETT teacher, by challenging certain eligibility conditions depicted in the advertisement dated 25.11.2006, which render her ineligible. By our order dated 7.12.2006, the petitioner was permitted to participate in the process of selection provisionally. THE result of the petitioner has been produced in Court today. THE sealed cover has been opened. THE merit of the petitioner, in the process of selection, has been assessed at 106.62 marks, from amongst the category of freedom fighters. Mr. Ashok Aggarwal, Additional Advocate General, Punjab, on instructions from Mr. Saudagar Singh, Law Officer, Office of the

(2.) DIRECTOR, Rural Development, Punjab, states, that the last selected candidate from the category, under reference, who came to be appointed as an ETT teacher, was awarded 128.54 marks. In view of the above, it is apparent, that even if the petitioner is treated as eligible, her claim for appointment against the post of ETT teacher is wholly misconceived. The instant writ petition is, accordingly, dismissed.