HARDAWINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) There is a delay of 319 days in filing the appeal.

(2.) On March 20, 2013, following order was passed:

(3.) Records are produced. As per these records out of 15 posts, reserved for physically handicapped persons, 8 were given to female candidates and 7 fell in the share of male candidates. Petitioner is in male category. 7 posts are to be distributed for each of three categories of disability namely, Orthopaedically handicapped category, blindness/low vision category and dumb and deaf/hearing impairment category.