JASVIR SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This petition has been filed under Articles 226 & 227 of the Constitution of India praying for issuance of a writ in the nature of mandamus directing the respondents to consider the petitioner for appointment to the post of Sub Divisional Engineer (Civil) Irrigation Department.

(2.) In brief, it has been contended that the petitioner has taken degree in AMIE and, therefore, is eligible to be considered for appointment to the post of Sub Divisional Engineer (Civil).

(3.) The issue that arises for consideration, under the circumstances, is whether a person such as the petitioner who has passed AMIE degree, would be eligible for consideration for appointment by direct recruitment as SDE (Civil).