HARMESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) These writ petitions have been filed under Article 226 of the Constitution, seeking judicial review of recruitment process relating to appointment of 1091 Assistant Professors and 67 Librarians in Government Colleges of Punjab. For brevity, prayer can be summarized as under:-

(2.) Facts are not in dispute.

(3.) Respondent No.1-State of Punjab, through Secretary, Department of Higher Education and Languages, here-in-after referred as 'Department' vide impugned Memo. dtd. 18/10/2021, conveyed to Director, Public Instructions (Colleges), 'DPI, Colleges' for recruitment of 1091 Assistant Professors and 67 Librarians on the basis of written test to be conducted by two different Selection Committees of State Universities, i.e.