MADAN LAL Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This writ petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of mandamus, directing the Respondents to consider the appointment of the Petitioner as regular from the date he qualified the test conducted by Subordinate Services Selection Board, Punjab.

(2.) It has been pleaded that the Petitioner joined Punjab School Education Department as Laboratory Attendant on 5.11.1969. Vide Order dated 16.2.1972, the Petitioner was promoted to the post of Clerk on adhoc basis.

(3.) In the year 1976, the Subordinate Services Selection Board, Punjab conducted a test of employees working against Class IV posts, for promotion to Class III posts as Clerks. The Petitioner, who belongs to scheduled caste category, passed the test and his name was recommended to Respondent No. 2 i.e. Director Public Instructions (SE), Punjab, vide letter Annexure P-2, purportedly, issued on 8.6.1977.