SATISH KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking mandamus directing the respondents to fill the vacant posts from amongst candidates borne on Register A-II of Punjab Civil Services (Executive Branch) (Class I) in accordance with the Govt. instructions dated 22.3.1957 Annex. P-4 and further directing the respondents to appoint the petitioners to the Punjab Civil Services (Executive Branch) (Class I) to such posts in accordance with the merit prepared by the Punjab Public Service Commission (hereinafter referred to as the Commission) respondent No.2 or any other relief to which the petitioners are found entitled.

(2.) Shortly stated, the facts are as under:- The Punjab Civil Services (Executive Branch) (Class-I) Rules, 1976 (hereinafter referred to as the 1976 Rules), regulate the recruitment and conditions of service of persons appointed to Punjab Civil Services (Executive Branch) (Class-I) (hereinafter referred to as P.C.S. (EB) (Class-I) posts. Rule 8 of the said rules reads as under -

(3.) Petitioner No. 1 is working as Senior Assistant in the Governor House. He joined service on 23.2.1976. Petitioner No. 2 is working as Senior Scale Stenographer in the Directorate of Industries, Punjab. He joined the service on 5.3.1970. Petitioner No. 3 joined service on 24.3.1966 and is presently working as Reader in the Punjab and Haryana High Court.