Punjab-Haryana High Court
Satvir Singh & Another vs State Of Punjab And Ors on 18 May, 2017
Author: Jaishree Thakur
Bench: Jaishree Thakur
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 10869 of 2017
Date of decision: 18.05.2017
Satvir Singh and another
...Petitioners
Versus
State of Punjab & others
...Respondents
CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR
Present: Mr. Sunny Singla, Advocate,
for the petitioners.
****
JAISHREE THAKUR, J. (ORAL)
It is contended that the petitioners herein who had applied for recruitment to the post of ETT Teachers, are not being considered by the Scrutiny Committee on account of overage. In this regard reliance has been placed on a judgment rendered by this Court on 03.04.2017 in CWP No. 315 of 2016, titled Parminder Kaur and others vs. State of Punjab and others, wherein this Court while looking at the rules and the age specified in the Punjab State Education Class III (Primary School Cadre) Service Rules, 1997 had held that reduction of age in the advertisement from 42 to 37 was de hors the rules.
Notice of motion.
On the asking of the court Mr. L.S.Virk, learned Addl. A.G., Punjab, accepts notice on behalf of the respondents-State. Let adequate number of copies of the paper book be served upon him during the course of the day.
Mr. L.S.Virk, learned Addl. A.G., Punjab fairly submits that the matter will be looked at in accordance with law.
1 of 2 ::: Downloaded on - 06-06-2017 09:05:05 ::: CWP No. 10869 of 2017 -2- I have heard learned counsel for the parties. In view of the above, I dispose of the writ petition by directing the respondents to consider the claim of the petitioners within a period of two months from the date of receipt of the certified copy of this order, and in case the necessary relief is not to be granted, a speaking order be passed in that regard.
The petition stands disposed of accordingly.
18.05.2017 (JAISHREE THAKUR)
Satyawan JUDGE
Whether speaking/reasoned Yes.
Whether reportable No.
2 of 2
::: Downloaded on - 06-06-2017 09:05:06 :::