LAWS(P&H)-2017-10-180

NEHA SOOD Vs. STATE OF PUNJAB

Decided On October 25, 2017
Neha Sood Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner applied for the post of Lecturer (Information and Technology) in response to an advertisement bearing No.07 dated 28.12.2015 issued by the Punjab Public Service Commission.

(2.) Grievance raised in the instant petition is that upon having been selected for the post in question, she has been issued a posting order to join at Government Polytechnic, Bathinda. Petitioner is further aggrieved of memo dated 12.10.2017 (Annexure P-1) whereby her request for adjustment on the post of Lecturer (IT) in Government Girls Polytechnic College, Patiala instead of Bathinda as also for extension of joining time has been declined.

(3.) Learned counsel representing the petitioner has placed heavy reliance upon the guidelines dated 11.04.2017 (Annexure P-6) issued by the Government of Punjab, Personnel Department on the subject of Transfers and Appointments of Government Employees during the year 2017 and 2018.