JAGJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner is seeking quashing of the result dtd. 5/1/2021 and 6/1/2021 qua selection for the posts advertised by the respondents vide Advertisement No.3(207)/Estab. Ill dtd. 30/8/2020 (Annexure P-l).

(2.) Brief facts, as involved in the present petition are that vide the above said advertisement, respondent No.2 had advertised several categories of posts; including the 10 posts of Sec. Officers/Estate Officers/Executive Offices, 79 posts of Rent Collector/Assistant EOs/Clerks and 17 posts of Senior Assistants. Although there were other categories of posts in the same advertisement, however, these three categories of posts were mentioned at Sr. No.2, 3 and 5 in the list of categories of posts in the said advertisement. Qua these three categories of posts, it was provided in the advertisement that the candidates can apply through a single application.

(3.) Still further, the advertisement prescribed that the selection shall be made through a written test of 400 marks comprising of four Sec. , including one sec. for Urdu language paper. It was further prescribed in the advertisement that the marks obtained in Urdu will be only qualifying marks and would not be counted towards final merit. The advertisement further prescribed that the candidates will be required to secure 40% marks in each of the Sec. of the examination, with a further stipulation that in case sufficient number of qualified candidates is not available then qualifying marks in Urdu can be reduced to 35%. The advertisement also prescribed that the candidates three times of the number of advertised posts would be called for interview.