PUSHPINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant writ petition has been filed seeking appointment on the post of Science Mistress having the necessary qualifications.

(2.) The respondent on 29.8.2007 invited applications from the eligible candidates for recruitment of Educational Services Providers upto 31.3.2011 on a consolidated pay of Rs. 5400/-. As per the advertisement, 5 marks were to be given to the candidates who have passed both middle and matriculation examination from the rural schools and 1 additional mark was to be given for each year of experience gained. The petitioner applied for appointment on the post of Science Mistress in the general category and as per her own calculation she obtained 7687% marks. However, in the merit list published, the name of the petitioner was not reflected. She represented against denial of her appointment by contending that the persons having less marks than her have been offered appointment. The candidature of the petitioner was rejected on account of the fact that the advertisement spelt out that a candidate shall be B.Sc. from a recognised University with any three subjects, namely Physics, Chemistry, Mathematics, Botany, Zoology and Computer Science/Electronics in all the three years of graduation with B.Ed.

(3.) Admittedly, the petitioner had only two subjects in her graduation course, namely Chemistry and Botany and on this account her candidature was rejected.