REENA GARG Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing Notice dated 16.5.2008, placed on record as Annexure P 9.

(2.) In brief, the contention of learned counsel for the petitioner is that the petitioner, being eligible and qualified to be appointed as Punjabi Mistress, applied in response to two advertisements dated 10.7.2006 and 2.10.2006. The petitioner was selected in both the selections. Resultantly, appointment letter, Annexure P-5 dated 7.12.2006 was issued to the petitioner in response to advertisement dated 10.7.2006. Appointment letter, Annexure P-6 was issued on 9.12.2006 in the selection that related to advertisement dated 2.10.2006. The petitioner was given a choice to join under one of the letters of appointment. The petitioner joined as a consequence of appointment letter, Annexure P 6 dated 9.12.2006, on 27.12.2006.

(3.) Learned counsel for the petitioner has pointed out that in the merit list published in consequence of selection made under advertisement dated 2.10.2006, the following Note was given :-