PARVEEN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant civil writ petition, the petitioners have sought direction to the respondents to consider and appoint them on the posts of Head Masters in pursuance to advertisement dated 08.11.2013 (Annexure P-1).

(2.) The case of the petitioners is that no credit was allowed to them for the degree of B.Ed. obtained through distance education mode. A Coordinate Bench of this Court in Karamjeet Kaur vs. State of Punjab and another 2019(3) SCT 162 has observed in paragraph No.52 as under:-

(3.) For clarity an illustration is being given hereunder:- To verify the qualification of a candidate who has attained qualification of M.A. through distance education mode from a University in Rajasthan having centre in Punjab, the state will firstly check the status of the University viz if the university is a Deemed University then cut-off date mentioned above in para no. (i) of parameters laid above will be applicable and in case of state universities and private universities cut-off date mentioned above in para no. (ii) of parameters laid above will be applicable.