SARABDEEP KAUR Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) NOTICE of motion.

(2.) MR . B.S. Chahal, DAG, Punjab has been asked to accept notice on behalf of respondents -State.

(3.) PURSUANT to the Advertisement No. 1 of 2006, inviting applications for the post of Head Master, the petitioner applied. The final merit list was published in 'The Daily Ajit' on 21.10.2006. The name of the petitioner figured at Sr. No. 106. The grievance of the petitioner is that despite having been selected, she has not been appointed, even though, the vacancy is available. The petitioner has served legal notice dated 20.8.2008 (Annexure P -11) but no decision has been taken thereon till date.