KULDIP SINGH CHEEMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment dispose of C.W.P. Nos 10980 and 12525 of 1990 since common questions of law and fact arise for determination therein.

(2.) The petitioners have impugned the order of appointment dated July 11, 1990, passed by Chairman, Department Selection Committee and Commissioner, Jalandhar Division, Jalandhar in favour of Sh. Rajinder Singh respondent No. 4, as 'A' Class Naib Tehsildar against a vacancy reserved for handicaped candidate and also sought a mandate to respondent Nos. 1 to 3 to appoint them on the post of 'A' Class Naib Tehsildar in accordance with the merit list of handicapped persons.

(3.) Reference to relevant facts for resolving the dispute has been made from the pleadings of CWP No. 10980 of 1990.