SOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Selection/appointment of respondent No. 4 to the post of Assistant District Attorney under the reserved category of Physical handicapped has been assailed in the present petition.

(2.) The facts leading to the filing of the present petition are noticed hereunder :-

(3.) Petitioner made an another representation stating the circumstances why he did not apply under Physically handicapped category. The respondents, however, made the final selection and appointed the respondent No. 4 with Roll No. 2059 as Assistant District Attorney against the reserved vacancy of Physically handicapped. This respondent is admittedly suffers Orthopedical infirmity and not Blind for which category, vacancy was advertised. The petitioner having failed to persuade the respondents to consider his claim under Physically handicapped category has been filed this petition.