AJIT PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner prays for quashing of the order dated 26th March, 2003, Annex P/10 whereby the claims of the petitioners for appointments to the posts of Assistant District Attorney in the Prosecution Department of the State of Punjab have been declined.

(2.) On 15th May, 2001, 51 posts of Assistant District Attorneys were advertised by the State of Punjab. Degree of LL.B. (Professional) with two years experience at the Bar were the prescribed qualification for appointment to the post. The petitioners being eligible appeared in the written test, result declared on 16th December, 2001 and interview was held during the period of 26/28.12.2001.

(3.) In the meantime, the Cabinet Sub Committee on Fiscal Management decided to undertake the exercise of restructuring of all the departments in the State and further directed that no appointments be made till then. This decision was circulated on 10th May, 2002. Request of the petitioners for appointment to the selected posts were rejected, as already noticed on 26th March, 2003, giving rise to the filing of the present writ petition.