GURDAYAL SINGH FIJI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Gurdayal Singh Fiji, a member of the Punjab Provincial Civil Service, has presented this writ petition in person and he has argued his own case in person.

(2.) The main grievance of the petitioner in this writ petition appears to be against the non-inclusion of his name in the I. A. S. Select List.

(3.) It is the case of the petitioner that he is one of the seniormost persons in the service with a consistently good record of service on the whole, but because of two adverse remarks by two Officers, certificate of integrity has not been given to him. The petitioner submits that the adverse remarks made against him were mala fide and unjustified and the refusal to grant him a certtficate of integrity and to include his name in the I. A. S. Select List is wrongful and illegal.