LAWS(P&H)-2017-8-175

RUPALI Vs. STATE OF PUNJAB

Decided On August 17, 2017
Rupali Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Vide advertisement dated 15.12.2016 (Annexure P-1) issued by Baba Farid University of Health Sciences, Faridkot, applications were invited for recruitment to 140 posts of Medical Laboratory Technician Grade-2 under the Health Department, State of Punjab.

(2.) Petitioner claiming herself to have qualified the B.Sc. (Medical Laboratory Technology) degree, applied for the post in question under the reserved SC (M&B) category. Petitioner appeared in a written test under Roll No.601486 and in the result declared, she has secured 440 marks.

(3.) The instant petition has been filed raising a grievance that in spite of securing 3rd rank in her category and for which 10 posts had been reserved, she has been denied appointment to the post of Medical Laboratory Technician Grade-2.