GURPINDERJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer that she be considered for appointment to the post of Vocational Master General Receptionist in pursuance to the advertisement dated 23.9.2009, Annexure P-1, vide which 8 posts of Vocational Master General Receptionist were advertised.

(2.) IT is the contention of counsel for the petitioner that the select list for filling up the 8 posts of Vocational Master General Receptionist, in pursuance to the advertisement dated 23.9.2009, Annexure P-1, was issued by the respondents, extract of which has been appended as Annexure P-3. As per the said select/wait list, the name of the petitioner figures at waiting list No.4. Out of the 8 selected candidates, Satinder Kaur, Deepak Rai and Dinesh Rai did not join the said posts as they had been selected on higher posts, where they had already joined. The wait list candidates from Sr. Nos.1 to 3, namely, Inderdeep Singh, Satnam Singh and Rupinder Kamboj, have also joined in pursuance to selection on other posts. There being still three posts available to be filled up out of the 8 advertised posts of Vocational Master General Receptionist and the petitioner being now at No.1 in the wait list, should be issued the appointment letter. He accordingly contends that a direction to this effect be issued to the respondents.

(3.) COUNSEL for the petitioner states that 15 days were granted in pursuance of the public notice dated 9.1.2013, Annexure R-1, to the selected candidates to join, which period has also expired and as per the information supplied to the petitioner, these 3 posts are still lying vacant. He, therefore, contends that a direction be issued to the respondents to consider the name of the petitioner for appointment against the said vacant posts of Vocational Master General Receptionist. I have considered the submissions made by counsel for the parties and with their assistance have gone through the records of the case.