PARMJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the respondents has very fairly conceded that the issue raised in the present writ petition as to whether the candidates with qualification of Certificate Course in Physical Education from Kurukshetra University, Kurukshetra, are eligible for the purpose of appointment to the post of P.T.I., has been considered by this Court in Samerjit Singh and Others V/s. State of Punjab and Others, [C.W.P. No. 8930 of 2001 (O&M)] decided on February 8, 2006 and it is held that the candidates with such qualification are eligible for consideration.

(2.) Accordingly, the writ petition is disposed of in terms of the judgment of this Court in Samerjit Singh's case .