PARAMPAL KAUR Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Parampal Kaur, daughter of Hakam Singh and Smt. Surjit Kaur daughter of Bhag Singh, has filed this petition under Art. 226 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing the action of the respondents whereunder the case of the petitioner for appointment as JBT/ETT Teacher (Teaching Fellows) in the category of Freedom Fighters has not been considered, although the petitioner is higher in merit in that category.

(2.) It has been pleaded that it is a case of discrimination and violative of Articles 14, 15 and 16 of the Constitution of India in so much as the merit of the petitioner has been ignored on the ground that she is the Dohtri (daughter's daughter) of a freedom fighter. Respondent No. 5, Dharamjit Kaur has been given preference on the ground that she is the Potri (grand daughter, paternal) of a freedom fighter.

(3.) In the writ petition, it has been pleaded that Smt. Surjit Kaur, mother of the petitioner is daughter of a freedom fighter, namely Bhag Singh, which is an admitted position. Bhag Singh was holder of Tamar Patra (Annexure P-3).