TALWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) PETITIONER has sought a writ in the nature of certiorari for setting aside the result of preliminary examination for selection to the post of Inspector in the Department of Excise & Taxation.

(2.) LEARNED Counsel for the Petitioner submits that in the advertisement issued, two posts were reserved for Sports (General Quota) category. However, criteria on the basis of which selection to said category was to be made, was nowhere specified. Learned Counsel submits that Petitioner appeared in the preliminary examination, but could not clear the same in absence of knowledge of criteria for selection.

(3.) IT appears that Petitioner applied pursuant to an advertisement issued by the Subordinate Services Selection Board, Punjab for recruitment to 100 posts of Inspector, Excise and Taxation. In the advertisement, reservation for various categories was prescribed, two posts being for Sports (General Quota) category. A preliminary examination (objective type) was held on 23.10.2011. The Petitioner sat in the said examination, but could not clear. Having participated and failed, the Petitioner has posed challenge to the selection process. It is evident that Petitioner was not able to clear preliminary objective type test and has thus no claim for being considered for appointment. The main examination is yet to be conducted. As regards specification of criteria for selection to the Sports (General Quota) category, no infirmity has been pointed out. Certificates of various categories are required to be considered at the stage of counseling after the main examination. It appears no legal right of the Petitioner has been infringed. The petition is without any merit and same is hereby dismissed.