Punjab-Haryana High Court
Amita Sharma vs State Of Punjab And Ors on 25 January, 2018
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CWP-26298-2017 -1-
105
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-26298-2017
Date of decision-25.01.2018
Amita Sharma ...Petitioner
Vs.
State of Punjab and others ...Respondents
CORAM:- HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Vijay Rana, Advocate for
Mr. Vivek Baghla, Advocate for the petitioner.
***
JITENDRA CHAUHAN, J. (Oral)
This writ petition under Articles 226/227 of the Constitution of India has been filed for the issuance of a writ, in the nature of mandamus for directing respondents to consider the petitioner for appointment as Teaching Fellow.
Contends that case of the petitioner is covered by Annexure P- 12 i.e. the order passed by this Court in CWP No.21619-2013 and other connected matters titled as "Jaspreet Kaur and others Vs. State of Punjab and others", decided on 17.02.2016.
Heard.
In view of the statement made, the Court is not inclined to issue notice of motion, without adverting to the merits of the case, the present petition is disposed of with a direction to respondent No.2- Director, Public Instruction (E.E), SCO No.31-34, Sector-17, Chandigarh to consider and 1 of 2 ::: Downloaded on - 21-05-2018 07:51:51 ::: CWP-26298-2017 -2- decide the legal notice/representation dated 12.10.2017 (Annexure P-15) in view of Annexure P-12. In case, on consideration, the competent authority reaches to the conclusion that the case of the petitioner is covered by Annexure P-12, in such eventuality, the consequential relief be allowed to her, within a period of three months thereafter. However, in case the competent authority feels that the relief claimed by the petitioner is not admissible or made out, in that case, a speaking order be passed in the matter.
(JITENDRA CHAUHAN)
JUDGE
25.01.2018
vanita
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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