(1.) This order shall dispose of afore-mentioned writ petition along with other writ petitions, as mentioned in the foot note of this order, preferred by the candidates, who appeared in the Punjab Superior Judicial Service examination process set in motion vide notification dated 02.02.2008 (Annexure P-1).
(2.) The above said notification was published by this Court inviting applications for filling up 21 posts i.e. 10 from General category; 6 from Scheduled Castes category; 2 from Backward Classes category; 2 posts from Ex-servicemen category (one each from General and Backward Class) & 1 from Physically Challenged category having locomotive or orthopedic disability, for appointment of Punjab Superior Judicial Service by direct recruitment through competitive examination under Rule 7(3) (c) of the Punjab Superior Judicial Service Rules, 2007 (for short "the Rules"). There was relaxation in age contemplated for Scheduled Castes, Backward Classes as well as Physically Challenged persons. For deciding the present set of writ petitions, the relevant Clauses from the Notification read as under:
(3.) It is argued that some of the petitioners have been declared ineligible for the reason that they have not obtained 40% marks in the written examination to be eligible for interview. It is argued that they have missed the cut-off mark limit with nominal marks, thus the petitioners should be called for viva voce either by relaxation of such condition or by giving grace marks. Some of the petitioners have sought re-evaluation of the answer-sheets as well.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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