CHITTIN SINGH Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) As per the averments made in this writ petition, the petitioner, who is a Matriculate with ITI, is working as Lineman on regular basis with the respondent-department since 10.8.1987. Respondent No.2 issued an advertisement (Annexure P-1) for recruitment of various posts including the posts of Junior Engineer (Electrical), to be filled up by direct recruitment. Vide this advertisement, 225 posts of Junior Engineer (Electrical) were advertised. The said advertisement was also circulated through the departmental channels for intimation to the serving eligible employees, inviting them to participate in open competition. The petitioner being fully eligible for the post of Junior Engineer (Electrical), submitted his application duly complete in all respects, which was forwarded through proper channel vide letter dated 30.1.2009 (Annexure P-2).

(2.) It is the case of the petitioner that he also annexed the relevant documents regarding his claim of being the son of a freedom fighter in the reserved category of 'Freedom Fighter'. The written examination for the post of Junior Engineer (Electrical) was held on 13.9.2009. The name of the petitioner was duly mentioned in the list of qualified candidates for the post of Junior Engineer (Electrical) at reference No.2604428 belonging to Sub Category of Freedom Fighter quota under roll No.1102260191 (Annexure P-4).

(3.) According to the petitioner, he came to know that respondent Nos.3 and 4 have been selected against two seats reserved in the Freedom Fighter category. On enquiry, he came to know that respondents No.3 and 4 have been given the offer of appointment, on the basis of their merit, in the Freedom Fighter category, as per Annexure P-4.