HARPREET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant appeal is directed against judgment dated 26.5.2009, rendered by the learned Single Judge while dismissing CWP No. 231 of 2009, filed by the appellant.

(2.) The short question which arises for consideration is whether the appellant qualified on the cut-off date to be eligible for appointment to the post of Constable Operator/Messenger. It is conceded that in the advertisement for recruitment of Constable Operators/Messengers, the last date for receipt of applications was 7.7.2006 (P-1). In the advertisement, under the heading of 'Eligibility Conditions', in para III(a), for the post of Operator/Messenger, inter alia, the following educational qualifications were prescribed:-

(3.) The requisite qualifications acquired by the appellant is subsequent to the cut-off date of 7.7.2006. The argument of the learned counsel that subsequently the last date for receipt of application was extended to 1.2.2007 also did not find favour with the learned Single Judge because the appellant has acquired the requisite qualification on 23.2.2007.