KAMALJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Feeling aggrieved by the decision of the respondents not to consider her candidature for recruitment as Science Mistress (Medical) on the ground that she does not possess the qualifications enumerated in the advertisement issued by the Chairman, Department Selection Committee (Teaching), Punjab, the petitioner has invoked writ jurisdiction of this Court for quashing the impugned decision and also for directing the respondents to select and appoint her on one of the advertised posts.

(2.) Notice of this petition was issued to the respondents on 29.1.1999 and on our asking, learned Deputy Advocate General had accepted the same. On that day, the Court had directed the respondents to file written statement which four weeks. As on date, a period of three months has elapsed but written statement has not been filed, therefore, we shall decide the petition by assuming that the averments made therein are correct.

(3.) A perusal of the writ petition shows that the petitioner possesses the following qualifications :-