LAKHWINDER KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Lakhwinder Kaur has approached this Court by way of filing this civil writ petition under Articles 226 and 227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to consider and appoint the petitioner as JBT teacher, after giving the benefit of four marks for experience, as per the terms of the advertisement and criteria displayed at the time of interview by respondent No. 2 (Chairman, District Primary Teachers Selection Committee, Patiala-cum- District Education Officer, Patiala).

(2.) The question posed before this Court is whether the respondents can ask for experience, after obtaining the required qualification, although in the advertisement, no such stipulation has been made ?

(3.) It has been contended on behalf of the petitioner that the respondents advertised 7230 posts of JBT teachers in April 2000, in Education Department, Punjab (Primary Cell). Advertisement has been placed on record as Annexure P- 1. From Patiala district, 51 posts were to be filled from out of Backward class category. Other details are not being given as there is no dispute in regard to the other categories.