JASKARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The three petitioners impugn the selection to the post of Corporeal Instructors in the Punjab Home Guards. A few facts may be noticed.

(2.) On January 12, 1989, the Commandant General Home Guards adver'ised 36 posts of Corporeal Instructors. The petitioners who were already working in different capacities in the Home Guards/Jail Department, applied for these posts. They appeared in the written test, the physical test and thereafter, they were called for interview. They were not selected. They challenge the selection on the ground that it is violative of Articles 14 and 16 and is totally arbitrary. It has also been averred that the persons with much less qualifications than the petitioners have been selected.

(3.) The written statement has been fded wherein the criterion adopted for selection has been given.