JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Application is allowed, as prayed for.

(2.) Document Annexure A-1, that is, waiting list for the recruitment of Warders (Male) in Jail Department, Punjab for the year 2016, is taken on record, subject to all just exceptions.CWP-20053-2021

(3.) The main argument of the counsel for the petitioner is that since this Court itself has directed the height of the candidates to be re-measured, the petitioner would be entitled to the same benefit as well. It is also argued that similarly placed candidates under the same advertisement have been permitted by the Court to have their height re-measured. Reliance has been placed upon judgement rendered in CWP No.22985 of 2016 tilled as Raghvir Singh and others Versus State of Punjab and others, decided on 5/7/2021.