Punjab-Haryana High Court
Amarpreet Kaur vs . State Of Punjab And Others on 19 February, 2014
Author: Rajesh Bindal
Bench: Rajesh Bindal
107
Civil Writ Petition No.2605 of 2014
Amarpreet Kaur Vs. State of Punjab and others
Present: Mr. Sherry K. Singla, Advocate
for the petitioner.
Mr. Suvir Sehgal, Addl. A.G., Punjab.
***
When the case was taken up at the first call, considering the
conduct of District Education Officer (Secondary Education), Ludhiana,
who was summoned to appear in person in Court, but did not appear,
bailable warrants were directed to be issued. The order was signed and even
uploaded on the website. At 11.00 a.m., learned counsel for the State made
a request that District Education Officer (Ludhiana) has come. She could
not put in appearance when the case was taken up for hearing as she was
held up in getting the affidavit prepared. Ms. Paramjit Kaur, District
Education Officer (S) Ludhiana, who is present in Court, is apologetic of
her conduct that she was not present in Court, when the case was taken up.
Considering the aforesaid facts, and accepting the apology of
Ms. Paramjit Kaur, the order directing issuance of bailable warrants and
also directing sending of the copy of the order to the Secretary, Education,
Punjab, for information and appropriate action, is recalled. The main case is
taken up for hearing and is disposed of by a separate order passed today.
19.02.2014 (RAJESH BINDAL)
monika JUDGE
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
C.W.P. No. 2605 of 2014 (O&M)
Date of decision: 19.2.2014
Amarpreet Kaur
.. Petitioner
v.
State of Punjab and others .. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Sherry K. Singla, Advocate, for the petitioner.
Mr. Suvir Sehgal, Addl. A.G., Punjab.
...
Rajesh Bindal, J.
The grievance of the petitioner in the present case is that she applied for the post of Head Mistress in the Rashtriya Madhyamik Shiksha Abhiyan School or as Principal in Model School under General Category. One of the eligibility condition is that candidate must possess 10 years' teaching experience. The experience certificate was to be counter signed by the District Education Officer concerned. As the petitioner had teaching experience in Government Senior Secondary School, Halwara, for a period of 1.9.2003 to 19.3.2007, certificate was obtained from the school concerned. Though the aforesaid experience was duly certified by the school concerned, however, when the application was submitted to the District Education Officer for counter signing the certificate, the same was not done.
Learned counsel for the respondents, on instructions from Ms. Paramjit Kaur, District Education Officer (S) Ludhiana, submits that there are certain documents, which are to be verified before counter signing the Civil Writ Petition No.2605 of 2014 -2- experience certificate namely the appointment letter, joining report and the affiliation of the school.
As the school, where the petitioner was working is in Ludhiana District and within the jurisdiction of District Education Officer, Ludhiana, she will get the documents verified by 20.2.2014 and in case, experience of the petitioner is found to be correct, the certificate will be counter signed. The aforesaid exercise will be completed by 21.2.2014.
On account of the fact that the experience certificate of the petitioner was not counter signed by the District Education Officer, the petitioner was not permitted to appear for counselling on 31.12.2013 being ineligible. Learned counsel for the State submits that second chance for counselling was also given from 6.2.2014 till 12.2.2014. Thereafter, now the result is being prepared. However, it has not been declared.
Considering the aforesaid facts, after countersigning the experience certificate of the petitioner, in case, it is found to be correct and the petitioner is found eligible for the aforementioned post, she shall be permitted to produce her all original required documents before the Incharge of the counselling namely Sh. Inderjit Singh, Deputy Director, Incharge, Recruitment Board, Mohali. If the petitioner is found to be eligible in terms of the conditions laid down in the advertisement, her candidature shall be considered along with the other applicants for the aforementioned post.
The petition stands disposed of.
19.02.2014 (RAJESH BINDAL)
monika JUDGE
Verma Monika
2014.02.19 15:47
I attest to the accuracy and
integrity of this document
chandigarh