Punjab-Haryana High Court
Amanpreet Kaur vs State Of Punjab And Others on 4 September, 2008
Bench: Ashutosh Mohunta, Rajan Gupta
CWP No.15658 of 2008 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
CWP No.15658 of 2008
Date of decision: 4.9.2008
Amanpreet Kaur ..Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. M.L. Sachdeva, Advocate, for the petitioner. Ashutosh Mohunta, J. (oral) The petitioner, who had applied for the post of Social Studies Mistress in General category (Female) in pursuance to the advertisement dated 26th October, 2006 (Annexure P-7), was left out and not selected, whereas according to the petitioner 62 candidates who had less percentage of marks than that of the petitioner, have been selected and given appointment letters.
Learned counsel for the petitioner submits that although the petitioner had attended first phase of scrutiny on 15th November, 2006 and got her academic and professional certificates checked and thereafter attended second phase of scrutiny on 29th September, 2007 but despite the fact that papers of the petitioner were found in order, she was not given appointment on the post of Social Studies Mistress.
The petitioner also filed representation (Annexure P-11) which has not been decided so far.
CWP No.15658 of 2008 2
Learned counsel submits that the respondents were assuring the petitioner that she would be given appointment. However, she was not given appointment.
After hearing learned counsel for the petitioner, we dispose of this writ petition with a direction to respondent No.2 to take final decision on the representation (Annexure P-11) filed by the petitioner, within a period of three months from the date of receipt of certified copy of this order.
(ASHUTOSH MOHUNTA) JUDGE (RAJAN GUPTA) JUDGE September 04, 2008 'rajpal'