RAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks quashing of order dtd. 6/2/2020 (Annexure P-21) vide which respondent No. 4 while disposing of legal notice dtd. 4/8/2019 has turned down the claim of the petitioner for appointment as Patwari.

(2.) Pursuant to an advertisment having been issued by the State of Punjab, the petitioner applied for the post of Revenue Patwari in the year 2016. The petitioner was successful in the recruitment process and his candidature was recommended for the post of Patwari. Respondent No. 3 vide order dtd. 13/2/2017 (Annexure P-5) directed the petitioner to appear for training in Patwar Circle Lutera Kalan, District Jalandhar and was also attached for field training for Patwari Revenue Circle Bhambo Tar for six months and ultimately he was issued a certificate in respect of having successfully completed the field training.

(3.) On 12/2/2017, one FIR i.e. FIR No. 7 dtd. 12/2/2017 under Ss. 409/420/120-B/13-2 of Prevention of Corruption Act, 1988 at Police Station Talwara, District Hoshiarpur came to be registered against revenue officials including the petitioner and a large number of other persons. However, it transpires that the petitioner at the time of verification of antecedents had made a statement on 15/12/2018 before the police to the effect that there was no criminal complaint or any other FIR registered against him whereas the name of the petitioner specifically figured in FIR No. 7 dtd. 12/2/2017 under Ss. 409/420/120-B/13-2 of Prevention of Corruption Act, 1988 at Police Station Talwara, District Hoshiarpur. Since the petitioner was not issued an appointment letter, he approached this Court by way of filing CWP No.34495 of 2019 (Annexure P-20), which was disposed of while directing the respondents to consider the legal notice dtd. 4/8/2019.