KULWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have impugned the selection of the candidates for one year Basic Training Programme of the Health Workers (Males) in this petition under Articles 226/227 of the Constitution of India. Facts first :-

(2.) Respondent No. 2 invited application for admission to Multipurpose Health Workers (Males) Training Course through advertisement dated 20/21.1.1989. Addendum to the advertisement dated January 20/21, 1989, was issued in which it was provided that selection of the candidates will be made according to the following methods :-

(3.) Written statement has been filed on behalf of respondent No. 1. Factual averments in the writ petition were not controverted. It was admitted that a single merit-list of selected candidates was not prepared. Merit-lists were prepared school-wise and not district-wise and that the selection was made as per the advertisement.