GURVEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) SELECTION of respondents No. 4 and 5 to the post of constable in relaxation of the prescribed eligibility/qualification has been challenged in this writ petition. The petitioners and private respondents applied for selection to the post of constable (sports), Punjab Armed Police (PAP) in response to the advertisement issued by the Chairman, Central Recruitment Board (Player). Punjab Police. Jalandhar Cantt. published in newspaper in its issue dated 29th July, 2007. Through this advertisement one temporary post of Asstt. Sub Inspector and 65 posts of constables (Sports) were advertised. The minimum educational qualification prescribed in the advertisement for the post of constable is 10+2 or equivalent along with Matriculation with Punjabi from the recognized Board/University. The age limit for the post was notified between 18 to 25 years from the date of initiation of proceedings with 5 years relaxation for the candidates belonging to Scheduled Castes and Scheduled Tribes categories in accordance with the State Government instructions/rules. The advertisement also prescribed the physical standards like height and chest in the following manner : -

(2.) SINCE the posts were constables (sports) the sports achievements lor constables have been specified as under: -

(3.) THE petitioners claim that they are from the sports discipline of Boxing and were fully qualified as regards their qualification, age and physical standards etc. Both the petitioners were called for trials regarding their physical measurements and they were found possessing the requisite physical standards. They were called for interview. - -vide letter dated 18th December. 2007, copies of the same have been placed on record as Annexures P -10 and P -11 respectively. The petitioners appeared before the Committee along with their documents. It is claimed that they performed well in the interview.