SUSHIL KUMAR Vs. PUNJAB PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This petition under Articles 226/227 of the Constitution of India has been filed praying for issuance of a writ in the nature of certiorari quashing order dated 29.10.2010 (Annexure P-5). Further prayer made in the petition is for issuance of a writ in the nature of mandamus directing the Respondents to allow the Petitioner to appear as eligible candidate in the preliminary examination of Punjab State Civil Services Combined Competitive Examination, 2009, scheduled to be held on 19.12.2010.

(2.) It has been pleaded on behalf of the Petitioner that the Petitioner is a physically disabled person from Punjab, as per the certificate issued by Civil Surgeon, Ludhiana. The disability of the Petitioner is not less than 40% as per definition in the "Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995".

(3.) Learned Counsel for the Petitioner further contends that the Petitioner is in government service in Revenue Department of Punjab and is serving the Respondents since 1995. Learned Counsel for the Petitioner contends that as per the Brochure issued for filling the form for Punjab Civil Services (Executive Branch), the age relaxation has been provided. Learned Counsel for the Petitioner has referred to the relevant column at page 21 of the Brochure.