OMA WATI SHARMA Vs. ROSHAN SANKARIA & ANOTHER

JUDGEMENT

(1.) Cm-21225-Cii-2018

(2.) The issue involved in the writ petition was that the petitioner had passed her Ph.D. in Sanskrit and also possesses the other qualifications requisite for appointment to the post of Lecturer except for having passed National Eligibility Test (NET). The Court, on deliberating at this aspect, proceeded to quash the order dated 10.07.2012, which had denied the petitioner the benefit of grade of the Lecturer only on the ground of nonclearance of National Eligibility Test (NET) relying upon the judgment passed by this Court in CWP No.4946 of 1989, titled as 'Dev Raj Kashyap & others Vs. The State of Punjab & others', decided on 28.09.2011.

(3.) Upon notice having been issued to the respondents in the present contempt petition, an affidavit has been filed by the respondents, according to which, the petitioner has been granted the Lecturer grade vide order dated 09.08.2017 and the consequential benefits have also been released to her.