SANDEEP SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Petitioner has approached this Court praying for quashing the letter dated 31.12.2010 (Annexure P-6) issued by the District Sainik Welfare Officer, Amritsar-respondent No.3 refusing to grant Lineal Descendent Ex-Serviceman Certificate (hereinafter referred to as the 'LDESM Certificate') to the petitioner on the ground that a dependency certificate has already been issued to his elder brother, namely, Jagdeep Singh, who had availed the benefit of the said certificate, alleging that the said letter has been issued misconstruing Rule 4 of the Punjab Recruitment of Ex-Servicemen Rules, 1982 (hereinafter referred to as the 1982 Rules).

(2.) Prayer has also been made for quashing instruction (ii) printed on the application form for mains examination of the Punjab State Civil Services Combined Competitive Examination 2009 ( for short 2009 examination) which does not allow the change of category once filled in for the preliminary examination. Prayer has also been made for issuance of a direction to the Punjab Public Service Commission-respondent No.2 (hereinafter called the 'PPSC') to permit change the category of the petitioner from LDESM to General and consider his candidature as such in the aforesaid examination.

(3.) Briefly the facts of the case are that an advertisement was issued by the PPSC inviting applications from eligible candidates for participation in the preliminary 2009 examination, for which the last date of submission of the application forms was fixed as 28.12.2009.