DALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of C.W.P. Nos. 8923, 9082, 13508, 18970, 19058, 19579 and 20442 of 2012, as common questions of law and facts are involved.

(2.) Challenge in these petitions is to the selection and appointment to the posts of Laboratory Attendant made by Punjab School Education Board (for short, 'the Board').

(3.) Briefly, the facts are that on 27.4.2011, an advertisement was issued by the Board for selection to 31 posts of Laboratory Attendant. Last date for submission of application was 9.5.2011. A total of 4,752 candidates applied for the posts. Written test for short-listing of the candidates was held on 28.9.2011, in which 4,594 candidates appeared. The total marks of the written test were 60. A bench mark of 33%, namely, 20 marks out of 60 marks was prescribed for short-listing the candidates, as a result of which 1952 candidates were short-listed. They were interviewed on different dates and finally the selection was made, which has been impugned in the present bunch of petitions.