GAGAN GOKLANEY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has approached this Court challenging the order dated 01.12.2014 (Annexure P-11) passed by the Principal Secretary, Punjab Government, Department of Home Affairs and Justice-respondent No. 1, whereby the claim of the petitioner viz-a-viz respondent No. 4-Amit Ohri, in pursuance to the order passed by this Court in CWP No. 21986 of 2011 titled as Gagan Goklaney vs. State of Punjab and others , has been decided vide order dated 05.08.2014 (Annexure P-9).

(2.) It is the contention of the learned counsel for the petitioner that the petitioner, in pursuance to an advertisement issued on 15.10.2009, applied for the post of Assistant District Attorney which were 98 in number in various districts of State of Punjab including 9 posts in District Ferozepur on contract basis on consolidated salary of Rs.13,000/- per month. Out of 9 posts, which were meant for District Ferozepur, one post was reserved for Sportsman Category (General), to which the petitioner had put forth his claim. Petitioner was placed at Sr. No. 1 in the merit list in the Sportsman Category (General) whereas respondent No. 4 was at Sr. No. 2. Eight posts, which were meant for the District Ferozepur, were filled up but no person in the Sportsman quota was offered appointment.

(3.) Petitioner filed CWP No. 10205 of 2010 praying for issuance of directions to the respondents to issue the appointment letter to the petitioner on the post of Assistant District Attorney in view of the fact that the petitioner was placed at Sr. No. 1 in the merit list. Reply to the said writ petition was filed and thereafter, the same was disposed of by this Court vide order dated 20.05.2011 with directions to the competent authority to examine the claim of the petitioner in the light of the Recruitment Rules and pass an order thereon. Personal hearing was given to the petitioner on 02.08.2011 by the Principal Secretary, Punjab Government, Department of Home Affairs and Justice-respondent No. 1. After hearing the claim of the petitioner, who had submitted his certificate which was graded as 'C', respondent No. 1 proceeded to pass an order dated 14.09.2011 (Annexure P- 7), whereby his claim for appointment to the post of Assistant District Attorney was declined.