SMT. SUKHWANT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On September 6, 1992, the Director of Technical Education advertised various categories of posts including five posts of Instructors in the Trade of Cutting and Tailoring. Two posts were to be filled up from the general category. Three posts were reserved for the categories of Scheduled Castes, Backward Classes and Ex-servicemen. The petitioner was one of the candidates. She was not selected. She has filed this writ petition with the grievance that the respondents have actually appointed 14 persons. It is alleged that appointment of Instructors in excess of the advertised posts is illegal and violative of Articles 14 and 16 of the Constitution.

(2.) The respondents contest the petitioner's claim, primarily on the ground that in the advertisement a copy of which has been produced as Annexure R-1 with the written statement filed by respondents 1 and 2, it has been categorically stated that "the number of posts are subject to variation." It has also been submitted that the petitioner's claim having been duly considered, she cannot complain of denial of equality of opportunity.

(3.) Counsel for the parties have been heard.