SHASHI BALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed for issuance of a writ in the nature of mandamus for directing the respondents to appoint the petitioner as Art and Craft Teacher.

(2.) A look at the Advertisement Annexure P -1 published in the Newspaper (The Tribune) dated 12.1.1996 shows that the last date fixed for receipt of applications was 15.2.1996. In the application submitted by her in pursuance of the advertisement, the petitioner gave out that she will appear in the final examination to be held in May, 1996. It appears that without scrutinising her application with a view to determine her eligibility to be considered for selection, the Departmental Selection Committee (Teaching), Jalandhar, issued letter of interview, Annexure P -5, and the petitioner was, in fact, interviewed by the Departmental Selection Committee. She has now sought the Court's intervention for directing the respondents to appoint her on the ground that respondent No. 4, who was secured less marks than her has been declared selected ignoring her candidature.

(3.) IN the short reply filed on behalf of the respondents, it has been averred that the petitioner is not eligible to be considered for selection because as on 15.2.1996 she had not acquired the prescribed training qualification. The original application form submitted by the petitioner has also been produced before us to show that the petitioner had not even appeared in the Teachers Training Examination up to May, 1996.