PAWAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this writ petition filed under Article 226/227 of the Constitution of India, the petitioner prays for an appropriate direction be issued to the respondents to consider the case of the petitioner for appointment to the post of Horticulture Development Officer pursuant to the recruitment notice no.14 dated 05.03.2019 issued by the Punjab Public Service Commission.

(2.) On 30.07.2020, the following order was passed:-

(3.) By this petition, the petitioner seeks issuance of an appropriate writ, order or direction, especially a writ in the nature of 'certiorari', "quashing the inaction of respondents no.1 and 2" in not considering the selection and appointment of a 'meritorious candidate', Ramandeep Kaur, from the general category; and "issuing public notice dated 03.07.2020 (Annexure P-15)". He further seeks to restrain respondents no.1 and 2 from filling up all 4 posts of the general category in pursuance of the aforesaid public notice, and seeks that 1 post be kept reserved for the petitioner, during the pendency of the writ petition.