HARWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By this order I propose to dispose of three civil writ petitions i.e. CWP No.21444 of 2010 Harwinder Singh vs. State of Punjab and others, CWP No.6547 of 2011 Kanwaljit Singh vs. The State of Punjab and others and CWP No.8387 of 2011 Maninder Singh vs. State of Punjab and others, as common questions of fact and law are involved therein.

(2.) With the consent of the counsel for the parties, the matters are being taken up for hearing and are being disposed of by this common order as in all these cases prayer on behalf of the petitioners is for reconsideration of their claim for appointment to the post of Assistant Sub Inspector (hereinafter referred to as ASI) on compassionate grounds in the light of the instructions issued by the Government of Punjab.

(3.) For the sake of convenience, facts are primarily being taken from CWP No.21444 of 2010 Harwinder Singh vs. State of Punjab and others.