Punjab-Haryana High Court
Smt. Gurjit Kaur vs State Of Punjab & Others on 15 October, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
CWP No.17887 of 2005 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CASE NO.: CWP No.17887 of 2005
DATE OF DECISION: October 15, 2008
SMT. GURJIT KAUR ...PETITIONER
VERSUS
STATE OF PUNJAB & OTHERS ...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE RAJAN GUPTA.
PRESENT: MR. B.S. SIDHU, ADVOCATE FOR THE PETITIONER.
MS. CHARU TULI, SR.DAG, PUNJAB.
ASHUTOSH MOHUNTA, J.(ORAL)
The petitioner is aggrieved by the order (Annexure P-2) dated 2.7.2004, vide which the claim of the petitioner for promotion from the post of Steno-typist to Sr.Scale Stenographer has been rejected on the ground that the petitioner has not passed the English type test.
A short counter affidavit on behalf of the respondents has been filed wherein it has been averred that the petitioner has already availed one chance in which she has not cleared the English type test. It has further been averred that the petitioner can also avail of two more chances, i.e on 12.11.2008 and 12.3.2009 and in case the petitioner would pass the type test then necessary orders would be passed.
Counsel for the petitioner, however, submits that in case the petitioner is unable to pass in two more chances being given to her then also the petitioner is entitled to be considered for promotion. CWP No.17887 of 2005 -2-
After hearing counsel for the parties, we are of the considered opinion that the respondents are giving two more chances to the petitioner, i.e. on 12.11.2008 and 12.3.2009, therefore, the petitioner may avail of these chances for clearing the type test in English and in case the petitioner is successful then her case for promotion be considered by the respondents in accordance with law.
Writ petition disposed of.
(ASHUTOSH MOHUNTA)
JUDGE
October 15, 2008 (RAJAN GUPTA)
Gulati JUDGE