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Judgment
Ajai lamba, J.—This civil writ petition has beenfiled under Article 226/227 of the Constitution of India, praying for issuance of a writ in thenature of certiorari, quashing Order dated 21.4.2009 (Annexure P-7) passed by the Director, Public Instructions (Elementary Education),Punjab, and Chairman, Departmental Selection Committee. The petition further prays for mandamus directing the Respondents to consider the candidature of the Petitioner.
Perusal of Order Annexure P-7 indicates that the Petitioner had earlier filedCivil Writ Petition No. 18909 of 2009 claimingeligibility for the post of Teaching Fellow inaccordance with terms and conditions provided in Advertisement (Annexure P-1) bearing No. 2 ofSeptember 2007. The writ was disposed of withdirection to the Respondents to take decision onthe representation of the Petitioner.
3.As per Annexure P-7, decision hasbeen taken saying that the Petitioner had notattached proof of her being scheduled caste. Fornon-production of document, the candidature ofthe Petitioner was not considered.
When the matter was taken up for hearing on 18.8.2009, the respondents were directed to produce the original record in relation to the petitioner as also comparative merit list.
Learned Counsel for the Respondent-State, on instructions from Manjit Inder, SeniorAssistant, Office of Director Public Instructions(Elementary Education), Punjab, states that ifthe merit marks of the Petitioner are determinedon the basis of criteria adopted for selection,it becomes evident that the Petitioner got 47.90 marks. The last person selected, as per originalrecord produced in Court, has got 50.912 meritmarks in scheduled caste (Ramdassia) category, towhich category the Petitioner belongs.
After considering the fact that asper the criteria adopted by the Respondents, thePetitioner has not been able to make it to merit,learned Counsel for the Petitioner contends thatlet the petition be disposed of as not pressed.
The petition is disposed of as not pressed.