SONIA AHUJA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the above referred writ petitions are being disposed of by this common order as the factual and legal aspects in both the petitions are similar. The facts are being taken from CWP-29977-2018.

(2.) Succinctly, the factual background is that on 10.09.2017 (Annexure P-1), respondent No.3 issued advertisement for recruitment to 521 posts of Hindi Masters/Mistress. As per clause 2 of the advertisement, the following requisite educational were prescribed:

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