SUKHWINDER KAUR SAROYA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) I have heard the learned Counsel for the parties at length. Appointment of respondent No. 4 as Secretary of the Punjab School Education Board, vide impugned order dated 31.08.2006 (Annexure P -9), has been assailed by the petitioner in the present writ petition.

(2.) THE petitioner herself was a candidate for the selection/appointment for the said post. Respondent No. 4 has been preferred over the petitioner in the matter of appointment by the respondent -Board on their consideration. While giving details of her own service profile, the petitioner has challenged the selection/appointment of respondent No. 4, primarily, on the following grounds:

(3.) THE dispute in the present writ petition relate to the appointment of the Secretary to the Board. Section 15 of the Act deals with the appointment of the Secretary of the Board which prescribe the tenure, status, duties etc. of the Secretary. Section 15 of the Act is reproduced hereunder: