AJAY GROVER Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The Punjab Information & Communication Technology Education Society issued advertisement dated 3.12.2011 (Annexure P-1) inviting applications online for recruitment of 700 posts of Computer Faculty Teachers. The last date for submission of online application forms was 31.12.2011 and the applications could be filled up only online. The eligibility conditions in regard to educational qualifications as also age limit were prescribed in the advertisement itself. The recruitment was to be based on the merit determined in a written test to be held. There were no marks assigned for the interview as also academic qualifications. However, candidates, who secured sufficient merit in the written test were to be called for a process of counselling which was for the purpose of verifying original documents as regards qualifications, age, category etc.

(2.) The petitioner, who belongs to the Dependent Ex-Service Man category submitted his application online within the stipulated time period.

(3.) Being eligible in the light of educational qualifications held as also the age limit prescribed, petitioner was permitted to participate in the written test that was held on 18.3.2012 and in which he secured 31.25 marks. The first counselling process took place between 28.9.2012 to 30.9.2012. However, the petitioner was not eligible to participate in the first counselling exercise on account of the merit position secured.