Augustine George Masih, J. - (1.) Prayer in this petition is for directions to the respondents to give an opportunity to the petitioner so as to enable her to appear in the interview for admission to Multipurpose Health Worker (Female) Training Course on the ground that she had received the interview letter on 13.9.2010 (A.N.) i.e. on the same day when the interview was slated to be held.
(2.) It is the contention of the counsel for the petitioner that there were 40 seats kept for District Bathinda/Faridkot/Muktsar/Ferozepur out of which four seats were reserved for the Scheduled Caste category who were eligible for selection for admission to the Multipurpose Health Worker training. The qualifying marks were to be assessed on the basis of the marks obtained in the Matriculation Examination. Petitioner obtained 78% marks and was placed in the merit list at No.3. Because of the postal delay, the petitioner could not appear before the Interviewing Committee and, therefore, was deprived admission to the course. He contends that for no fault of the petitioner, she has been penalised and deprived of her right to admission despite her being a meritorious student.
(3.) The present writ petition was filed on 27.9.2010 which came up for hearing on 29.9.2010 when this Court, on the basis of the submission made by the counsel for the petitioner, issued a direction that in case the interview process is still going on, the petitioner shall be allowed to join the interview. Result of the petitioner, however, was directed be not declared and kept in a sealed cover to be produced before the Court on the next date of hearing i.e. 1.11.2011. As the petitioner was not interviewed and the process had concluded, an application was moved by her i.e. C.M.No.14671 of 2010 wherein this Court vide order dated 13.10.2010 directed that one seat be kept reserved for the petitioner.;