AKASHDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of 11 petitions i.e. Civil Writ Petitions No.2623 of 2009 (Dr.Akashdeep Singh and others v. State of Punjab and others); 3237 of 2009 (Dr.Rupinder Singh and others v. State of Punjab and others); 4643 of 2009 (Dr.Hardilpreet Singh Chahal and others v. State of Punjab and others); 3296 of 2009 (Gautam Sharma v. State of Punjab and another); 8332 of 2009 (Dr.Harpinder Kaur Sidhu v. State of State of Punjab and others); 9090 of 2009 (Dr.Navneet Singh Punjab and others v. State of Punjab and others); 6216 of 2009 (Dr.Manjeet Kaur v. State of State of Punjab and others); 4268 of 2009 (Dr.Rajeev Kumar and another another v. Punjab State and another); 14081 of 2009 (Dr.Tarnjeet Kaur and others v. State of Punjab and others) and 13941 of 2009 (Dr.Hardeep Singh and others v. State of Punjab and others) and 9931 of 2010 (Dr.Navdeep Pal Sharma v. State of Punjab and others) as identical issue is involved in this bunch others of petitions.

(2.) The petitioners are aggrieved of the action of the Punjab Public Service Commission (for short 'the Commission') whereby they have been treated as ineligible for selection and appointment as Medical Officers (General) under the Department of Health and Family Welfare, State of Punjab.

(3.) Upon the requisition having been received from the Health and Family Welfare Department, Punjab for recruitment of 100 Medical Officers (General), the Commission issued an advertisement dated 10.10.2008, Annexure P11, inviting applications from eligible candidates. As per advertisement, the essential qualifications prescribed for the post of Medical Officer (General) were as follows: