SUKHJINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) LEARNED Counsel contends that cut off merit for selection to the post of Art & Craft Teacher was 40.57 merit marks. The petitioner got 57.37 merit marks. Candidature of the petitioner was rejected for the wrong reason. Petitioner approached this Court by way of filing Civil Writ Petition No. 11772 of 2003. While disposing of the writ petition, the Hon'ble Court, in its operative part of Order dated 18.5.2006 held thus:

(2.) LEARNED Counsel has pointed out that the petitioner was given the necessary relief and was placed at Serial No. 48 -A in the seniority list. Benefits of seniority, increment and other benefits flowing there from have not been given.

(3.) IT has been pointed out that a representation has been made as would be evident from Annexure P -12 dated 25.5.2008. Vide Annexure P -13, the school administration has referred the matter to District Education Officer for taking action as per rules. No decision has been taken or conveyed to the petitioner.