LAWS(P&H)-2013-8-608

RACHHPAL SINGH Vs. STATE OF PUNJAB & OTHERS

Decided On August 12, 2013
RACHHPAL SINGH Appellant
V/S
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

(1.) APPLICATION is allowed as prayed for. Annexure P -3 is taken on record. CM disposed of.

(2.) The instant writ petition has been filed praying for the issuance of a writ of mandamus for directing the respondents to consider and appoint the petitioner as Constable in the district police cadre of Punjab Police pertaining to district Ludhiana.

(3.) AS per pleadings on record, an advertisement was issued in December, 2010 for recruitment of 5778 posts of male/female Constables in the State of Punjab. For Ludhiana district, 95 posts were advertised for Ludhiana (Rural) and 496 posts for Ludhiana (CP). The last date for submission of applications was stipulated as 28.12.2010.