YASHPAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the instant petition seeking the quashing of entire result/merit list prepared by respondent No.3 University for selection and appointment to the post of Ayurvedic Medical Officers under the Ayurvedic Department, State of Punjab.

(2.) Shorn of all unnecessary details, it is noticed that the petitioner, who possesses the qualification of BAMS and belongs to the SC category, applied for the post of Ayurvedic Medical Officer in response to advertisement dated 29.6.2010 issued by the Directorate of Ayurveda, State of Punjab. It is pleaded that the petitioner possessed the essential qualifications and was, accordingly, permitted to appear in a written examination which was held on 3.4.2011. The petitioner as well as certain other candidates filed Civil Writ Petition No. 6921 of 2011 in this Court raising a grievance as regards various discrepancies and illegalities having been allegedly conducted during the examination process and, accordingly, raised a prayer to scrap the written examination itself and re-conduct the same after following due procedure. It is the case of the petitioner himself that such writ petition is pending adjudication before this Court and even though interim directions had earlier been passed but such directions were modified on 28.5.2012 and liberty had been granted to the respondent-Department to make appointments to the post in question but the same were to be subject to the final outcome of the writ petition.

(3.) In the present petition, while assailing the final merit at Annexure P6 which has been declared on 18.6.2013 for the post of Ayurveda Medical Officers, a stand has been taken that in the earlier writ petition i.e. Civil Writ Petition No.6921 of 2011, a written statement had been filed disclosing the following criteria: