NAVPREET SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Counsel for the petitioner has argued that the petitioner was selected in the written exam but was not allowed to take interview on the ground that he did not have the subject of Biology in 10+2 class whereas he studied the same subject in much higher classes. He further states that in terms of the Full Bench decision of this Court in Manjit Singh v. State of Punjab and others, CWP No. 451 of 2008, decided on 5.2.2010, the petitioner cannot be held to be ineligible. Notice of motion.

(2.) On the asking of the Court, Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.

(3.) Learned counsel for the petitioner undertakes to supply two copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.