MALKEET KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner was selected and appointed as ETT Teacher vide appointment letter dated 29.06.2006 by the Zila Parishad,Patiala for appointment in the elementary schools operated by the Zila Parishad. The educational qualifications were prescribed under the Punjab Panchayat Raj Primary Teachers (Recruitment and Conditions of Service)Rules 2006. Concededly one of the essential qualifications for appointment was an ETT Course or its equivalent. The services of the petitioner were terminated vide impugned order dated 5.2.2007(P-4) on the ground that the ETT certificate obtained by the petitioner from Bhartiya Siksha Parishad, Uttar Pradesh was not a recognised institute in the list of Universities/Institutes recognised by UGC.

(2.) Petitioner has filed the present writ petition after a delay of more than 11 years of passing of the impugned termination order dated 5.2007 (P-4) on the ground that the termination was bad as similarly situated candidates have been offered appointment/re-appointment vide letter dated 18.2008 (P-7) and 9.5.2011 (P-8).

(3.) After scrutinizing the arguments advanced by the counsel for the petitioner and pleadings, this Court find that the present petition is totally devoid of merits for the following reasons:-