Punjab-Haryana High Court
Mandeep Kumar vs State Of Punjab And Others on 2 May, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 9425 of 2013
Date of Decision : 2.5.2013
Mandeep Kumar ..... Petitioner
Versus
State of Punjab and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Mr. A.S. Cheema, Advocate, for the petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioner contends that the petitioner could not join the second counselling, which was held on 13.3.2013, on the ground that his mother was unwell and he was attending on her. His submission is that in pursuance to the provisional merit list, which was prepared by the respondents for appointment to the post of Computer Faculty, the petitioner has secured 26.75 marks in the Ex-serviceman Dependent category. He had to attend the counselling on 13.3.2013, but due to unfortunate situation the petitioner was faced with because of sudden illness of his mother, he was unable to join the counselling. As soon as the mother of the petitioner recovered, petitioner submitted a representation dated 15.3.2013 to the Director General, School Education, Punjab, copy of which has been appended as Annexure-P-3, which was on that very day down-marked to the General Manager, Punjab Information and Communication Technology Education Society (PICTES')- respondent No. 4. The said representation of the petitioner is pending CWP No. 9425 of 2013 -2- consideration with respondent No. 4. The final select list has not been issued nor has the appointment letter been issued.
Counsel contends that the petitioner, at this stage, would be satisfied if a direction is issued to the General Manager, Punjab Information and Communication Technology Education Society (PICTES)-respondent No. 4 to consider and decide the representation of the petitioner dated 15.3.2013 (Annexure-P-3), which has been down-marked to this respondent by the Director General School Education, Punjab- respondent No. 2 at an early date, preferably prior to the finalization of the select list and issuance of the appointment letters to the selected candidates. An assertion has been made that the appointment letters are likely to be issued on 4.5.2013.
In the light of the above, the present writ petition is disposed of with directions to the General Manager, Punjab Information and Communication Technology Education Society (PICTES)-respondent No. 4 to consider and finalize the representation of the petitioner dated 15.3.2013 (Annexure-P-3), down-marked to him by the Director General School Education, Punjab-respondent No. 2 prior to the finalization of the select list and issuance of the appointment letters to the selected Computer Faculty, if the same has yet not been done.
Copy of this order be given dasti to the counsel for the petitioner under signatures of the Special Secretary, attached to this Court.
(AUGUSTINE GEORGE MASIH) JUDGE 2.5.2013 sjks