JASPREET KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Applications are allowed as prayed for. Additional affidavit of the petitioner and Annexures A-1 and Annexure A-2 are taken on record. CWP No.263 of 2018

(2.) Under purported suo moto exercise of revision of the merit list prepared pursuant to the selection process for recruitment to the posts of male and female constables as per Advertisement No.1/2016 published on 31.05.2016, the petitioner who had earlier been successfully selected and appointed as a Constable has been ousted from her job. In the course of hearing this Court passed the following order 22.07.2019 which also succinctly sums up the case of the petitioner:

(3.) After the reconsideration of the petitioner's candidature fresh order date 21.08.2019 (Annexure A-1) has been passed wherein the stand taken is on the same lines as in original impugned order dated 21.12.2017 (Annexure P-9) stating that after carrying out the correction in the merit list the petitioner's name has been struck out from the service rolls and therefore she cannot be accommodated unless of course a vacancy becomes available as she has been slotted at Sr. No.1 of the waiting list.