- (1.) This judgment shall dispose of 7 cases, bearing CWP- 6031, 8031, 8083, 8122 & 9679-2014, 8313-2015 and 4056-2016, involving common questions of law and facts. However, to dictate orders, facts have been taken from CWP-6031-2014 titled Sukhwinder Singh & others Vs. State of Punjab & another.
(2.) Petitioners seek quashing of the public notice dated 09.08.2013 (Annexure P24) and 19.09.2013 (Annexure P25) whereby decision was taken for withdrawal of the earlier public notice dated 09.01.2013 (Annexure P22). Vide the earlier notice, one last opportunity had been granted to the selected candidates who had been issued appointment letters to submit their joining report. Reliance has been placed upon CWP-20148-2012 titled Venus Vs. State of Punjab & another, decided on 25.10.2013 (Annexure P26) to contend that in similar situation, directions had been issued to operate the waiting list and issue appointment letters.
(3.) The plea taken by the petitioners is that in pursuance of the above-said judgment, appointment letters had been issued to the selected candidate on 13.03.2014 (Annexure P28) to the post of Vocational Mistress (Taxation Practices). As many as 35 candidates, who were in the waiting list, were also entitled for similar consideration for appointment to the post of Hindi Master/Mistress under the Scheduled Caste (R&O) Category against the unfilled vacancies, pursuant to the advertisement dated 23.09.2009 (Annexure P1). The petitioners, who had applied against the advertisement dated 03.09.2009 against the 7654 posts of Teachers, out of which, 713 posts were reserved for Hindi Masters/Mistresses and 72 posts were reserved for candidates belonging to Scheduled Caste (R&O) Category. It is the case of the petitioners that as per the provisional merit list published, they had marks ranging from 58.15 to 58.5333 and therefore, as per the provisional merit list, their names were shown at various serial numbers ranging from 156 to 666. The last candidate appointed in the category was having 58.6833 and was offered the appointment and a waiting list was prepared (Annexure P5). Petitioner No.7- Veerpal Kaur was highest in the merit list at Sr.No.4 whereas the others were at various serial numbers, thereafter, upto Sr.No. 7 to 19. A large number of candidates did not join their duties, as per the appointment letter issued to them and the candidate at the waiting list No.3, were absorbed on the request of her representation dated 26.11.2011 (Annexure P8).;