SUKHJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of LPA No.146 of 2016 and LPA No.239 of 2016 as the point in issue is common. For brevity, the facts are taken from LPA No.146 of 2016.

(2.) State of Punjab has preferred this Letters Patent Appeal against the order dtd. 20/5/2015 whereby learned Single Judge has directed the appellants to grant 5% relaxation in the total marks to the respondent in the Teacher Eligibility Test, out of 150 marks, in terms of the decision of this Court dtd. 29/2/2012 passed in CWP No.21387 of 2011 (Shabir Khan and Anr. vs. State of Punjab and Ors.) (P6) and consequently, to treat her eligible and within merit amongst the Backward Class candidates for appointment to the post of Math Mistress.

(3.) The facts may be noticed briefly.