JASPREET KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This civil writ petition has been filed by Jaspreet Kaur W/o Sandip Singh D/o Buta Singh, under Article 226 of the Constitution of India praying for issuance of a writ in the nature of certiorari quashing order dated 07.07.2008 Annexure P-8, passed by respondent No. 4 i.e. District Education Officer, Elementary Education, Ludhiana. It has been pleaded that the order Annexure P-8 is contrary to the provisions of circular dated 27.11.2000 Annexure P-5 and circular dated 02.07.2001 Annexure P-6 issued by respondent No. 2 i.e. Principal Secretary, Department of General Administration, Punjab Civil Secretariat, Chandigarh.

(2.) Learned counsel for the petitioner has pointed out that the petitioner has passed M.A. B.Ed. Being eligible and qualified for the post of Teaching Fellow advertised by respondent No. 3 vide advertisement dated 05.09.2007, applied for the same. The petitioner belongs to rural area and passed middle and matriculation examination as a regular student from a school located in rural area. Further the petitioner has three years of teaching experience on the post of Lecturer at Sikh Girls Senior Secondary School, Sidhwan Khurd (Ludhiana) which is affiliated to Punjab School Education Board, Mohali.

(3.) It has been highlighted by learned counsel for the petitioner that the petitioner belongs to the category of Freedom Fighters being daughter's daughter "Dohtri" of a freedom fighter in which context certificate has been issued by Deputy Commissioner, Ludhiana, appended as Anneuxre P-3.