SUKHWINDER KAUR Vs. THE STATE OF PUNJAB AND ORS.
LAWS(P&H)-2011-6-41
HIGH COURT OF PUNJAB AND HARYANA
Decided on June 03,2011

SUKHWINDER KAUR Appellant
VERSUS
The State Of Punjab And Ors. Respondents

JUDGEMENT

Surya Kant, J. - (1.) THE Petitioner possesses the academic qualifications of Bachelor in Physical Education. She applied for the post of PTI in the Education Department, Government of Punjab, but was considered ineligible as the prescribed qualification for the said post is Diploma in Physical Education.
(2.) A Full Bench of this Court vide order dated 5.2.2010 in a bunch of writ petitions including CWP No. 451 of 2008 Manjit Singh v. State of Punjab and Ors., has held that the Degree in B.P.E. being a higher qualification, the candidates like the Petitioners are entitled to be considered for the post of P.T. Is. The writ petition is accordingly allowed in terms of the Full Bench decision in Manjit Singh's case (supra) and the Respondents are directed to re -consider the claim of the Petitioners as per their merit.;


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