Punjab-Haryana High Court
Prashant Arora And Another vs State Of Punjab And Others on 31 October, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
Civil Writ Petition No. 20077 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No. 20077 of 2011
Date of decision : 31.10.2011
Prashant Arora and another
....Petitioners
V/s
State of Punjab and others
....Respondents
BEFORE : HON'BLE MR. JUSTICE RAJAN GUPTA
Present: Mr. Vikram Bali, Advocate for the petitioner.
RAJAN GUPTA J. (ORAL)
In this petition a prayer has been made to consider the petitioners for appointment to certain vacant posts of ETT Teachers who are trained for educating children with disability, the designation being Special Teachers.
Learned counsel for the petitioners points out that similar petitions have been disposed of by a coordinate bench (Hon'ble Surya Kant, J.) on 16.9.2011 with a direction to the respondents to consider the claim of the petitioners for appointment against aforesaid posts in light of observations made in Mahesh Kumar vs. State of Punjab and others, CWP No.9123 of 2009, decided on 14.9.2010.
Notice of motion.
On the asking of court, Mr. B.S. Chahal, DAG Punjab agrees to accept notice. He submits that he has no objection if the present petition is disposed of in the same terms.
Under the circumstances, this petition is disposed of in terms of order passed in Mahesh Kumar's case supra. It is directed that claim of the Civil Writ Petition No. 20077 of 2011 2 petitioners for appointment against vacant posts, if any, be considered in light of the observations made therein.
October 31, 2011 (RAJAN GUPTA) Ajay JUDGE