JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant civil writ petition, the petitioner has sought direction to the respondents to consider and appoint her on the post of Social Studies Mistress in pursuance to advertisement dated 09.09.2012 (Annexure P-1).

(2.) The case of the petitioner is that no credit was allowed to her for the degree of M.Phil obtained through distance education mode.

(3.) The Coordinate Bench of this Court in Karamjeet 1 of 7 Kaur vs. State of Punjab and another 2019(3) SCT 162 has observed in paragraph No.52 as under:-