GURJINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner seeks quashing of the advertisement dated 7.5.2011 whereby various posts of Master cadre in the Education Department, Government of Punjab have been advertised. The grievance of the petitioner is against the stipulation in the advertisement that the candidates must have passed Common Eligibility Test on or before 30.5.2011 whereas the said test was first time conducted in the State of Punjab on 3.7.2011 only and its result was declared on 13.7.2011. The petitioner accordingly contendes that the cut off date for passing the Common Eligibility Test contained in the advertisement deserves to be suitably modified.

(2.) The petitioner raised the above-stated contention vide a representation dated 15.7.2011 (AnnexureP-5) also but no heed having been paid that he has approached this Court.

(3.) Having heard learned counsel for the petitioner and if the facts noticed above were to be true, namely, that the Common Eligibility Test has been conducted first time in the State of Punjab on 3.7.2011 but the advertisement requires that such a test must have been passed before 30.5.2011, there is likely to be an anomalous situation as most of the candidates would be rendered ineligible. The matter, thus, requires serious consideration by the competent authority who must look into the matter and take a decision immediately. The writ petition is accordingly disposed of with a direction to the respondents to consider the above noticed anomalous situation said to have been created due to the cut off date prescribed in the advertisement and take an appropriate decision as early as possible but not later than two months from the date of receiving a certified copy of this order.