- (1.) This petition under Articles 226/227 of the Constitution is for issuance of a writ of quo warranto for setting aside the appointment order dated 29.12.2009 (Annexure P2) of respondent No. 3 as whole time Lady Member of Punjab State Consumer Disputes Redressal Commission, Chandigarh.
(2.) On 16.10.2009 one post of whole time Lady Member of the Punjab State Consumer Disputes Redressal Commission, Chandigarh, was advertised (Annexure P1). The eligibility criteria as per the advertisement is as under :- "ELIGIBILITY (i) be not less than thirty five years of age. (ii) Possess a Bachelor's degree from a recognized University, and (iii) Be persons of ability, integrity and standing, and have adequate knowledge and experience of atleast ten years in dealing with problems relating to economics, law, commerce, accountancy, industry, public affairs or administration."
(3.) Eight lady candidates appeared for the interview before the Selection Committee and vide order dated 29.12.2009 (Annexure P2) respondent No. 3- Amarpreet Sharma was appointed.;