Punjab-Haryana High Court
Reetika Thakur vs State Of Punjab And Others on 24 July, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No. 15742 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 15742 of 2013
Date of Decision : July 24, 2013
Reetika Thakur .... PETITIONER
Vs.
State of Punjab and others ..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present : Mr. Ashish Gupta, Advocate for the petitioner.
TEJINDER SINGH DHINDSA, J. (ORAL)
The State Education Department issued advertisement dated 23.09.2009 (Annexure P-2) inviting applications for filling up a total of 7654 posts of teachers out of which 350 were for Art & Craft Teachers. Still further, 3 posts were reserved for the Freedom Fighter category.
The petitioner applied for the post of Art and Craft Teacher under the Freedom Fighter category. Since the petitioner fulfilled the requisite eligibility conditions, she was permitted to participate in the selection process and in the final select list issued for the post of Art and Craft Teachers under Freedom Fighter category, the name of the petitioner figured at Sr. No. 1 in the waiting list.
The present writ petition has been filed raising a grievance that the candidate at Sr. No. 3 in such category namely Kulwant Singh s/o Naranjan Singh did not join the post and Kaur Harjeet 2013.07.26 16:16 I attest to the accuracy and integrity of this document CWP No. 15742 of 2013 -2- accordingly, the petitioner being at Sr. No. 1 in the waiting list was vested with a right to be offered appointment to the post of Art and Craft Teacher.
Without making any observations as regards the merit of the claim of the petitioner and without going into the correctness of the averments made in the petition, I deem it appropriate to dispose of the same with a direction to respondent No. 2 to consider the claim of the petitioner in the light of legal notice dated 18.03.2013 (Annexure P-5) strictly in accordance with law and by passing a speaking order within a period of six weeks from the date of receipt of a certified copy of this order.
Disposed of.
(TEJINDER SINGH DHINDSA) th 24 July, 2013 JUDGE harjeet Kaur Harjeet 2013.07.26 16:16 I attest to the accuracy and integrity of this document