NAVDEEP GARG Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in the instant writ petition is to the order dated 6.6.2014 (Annexure P-10), passed by the Director of Public Instructions (S.E.), Punjab rejecting the claim of the petitioner seeking appointment to the post of Vocational Master (Civil).

(2.) Briefly, it may be noticed that the Department of School Education, State of Punjab issued advertisement dated 23.9.2009 inviting applications for recruitment as Vocational Masters/Mistresses in various trades. 78 posts of Vocational Masters/Mistresses (Civil) were also advertised out of which 39 posts were to be filled up from amongst the general category candidates.

(3.) The essential qualification prescribed for the post was as under:-