SEEMA KUMARI Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of the High Court for quashing the action of the Coordinator-cum-Director, Public Instructions (Schools), Punjab withdrawing her candidature from the select list prepared for appointment of Sanskrit Masters/Mistresses.

(2.) Admittedly, the petitioner who belongs to Backward Class of Punjab, had applied for recruitment as Sanskrit Mistress in response to the advertisement issued by the Chairman, Departmental Selection Committee (Teaching) and on being recommended by the Committee, she was appointed as Sanskrit Mistress on 18.12.1996 but her candidature has been withdrawn after about 41/2months of appointment.

(3.) The reason which the respondent have assigned for withdrawing the candidature of the petitioner from the select list is that she was not qualified to be considered for selection. According to them, the petitioner was not having the combination of teaching subjects in her B.Ed. course and as such, she was not entitled to be considered for selection.