JASVEER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition under Article 226/227 of the Constitution of India, has been filed seeking issuance of a writ of certiorari, for setting aside the recruitment notice/advertisement dated 27.09.2018 (Annexure P-5), read with corrigendum (Annexure P-9), and other consequential reliefs.

(2.) In the considered view of this Court, the questions which need adjudication is:-

(3.) The Punjab Public Service Commission issued a recruitment notice on 27.09.2018, inviting applications for 22 posts of Extra Assistant Conservator of Forest in the Department of Forest and Wild Life Protection, Punjab. It was notified that applications can be submitted upto 18.10.2018. Thereafter, various corrigendums were issued clarifying certain doubts raised. During the pendency of Civil Writ Petition No.29207 of 2018, on 10.01.2019, the last corrigendum was issued, revising the requirements of minimum physical standards for male and female candidates while extending the period for submission of application to 22.01.2019. It was also notified that the competitive written examination shall be held on 17.02.2019. This writ petition was filed on 13.02.2019. It came up for hearing on 14.2.2019, before the Bench but was adjourned to the next working day. On 15.02.2019, a Coordinate Bench passed the following order:-