VIJAYINDER Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This shall dispose of three petitions viz. Civil Writ Petition No. 20994 of 2010 'Vijayinder v. State of Punjab & others'; Civil Writ Petition No. 20703 of 2010 'Navpreet Kaur v. State of Punjab & others'; and Civil Writ Petition No. 21210 of 2010 'Harsimranjit Kaur v. State of Punjab & others' as they involve common questions of law and facts.

(2.) For facts, file of Civil Writ Petition No. 20994 of 2010 'Vijayinder v. State of Punjab & others' is being taken up.

(3.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing letter/ order dated 9.11.2010 (Annexure P-4) passed by the Punjab Public Service Commission, Patiala, i.e. respondent No. 3.