DURGA PARSHAD Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of mandamus.

(2.) Facts of the case are hardly in dispute. Petitioner was one of the selected candidates for the post of Vice Principal by the Punjab Public Service Commission. However, owing to the unsatisfactory service record of the petitioner, the competent authority did not accept the recommendations made by the Punjab Public Service Commission and petitioner was denied appointment to the post of Vice Principal. Hence, this writ petition.

(3.) Notice of motion was issued and pursuant thereto, written statement was filed. Vide order dated 19.12.1995 passed by a Division Bench of this Court, the present writ petition was admitted for regular hearing. That is how, this Court is seized of the matter.