SUNIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for issuance of a writ in the nature of Certiorari to question the general condition 8(vi) given in the advertisement dtd. 31/12/2016. In essence, the candidature of the petitioner has been refused on the ground that he did not study and pass the Punjabi subject at the Matric level or any higher class other than Matriculation. The petitioner applied for the post of Demonstrator of Physical Education pursuant to the recruitment notice dtd. 31/12/2016. On 27/7/2000 one post of Demonstrator, Physical Education in the General category was kept reserved. The said order reads as under:-

(2.) The appointment of the candidates is governed by the Punjab Civil Services (General and Common Conditions of Service) Rules, 1994. Rule 17 thereof reads as under:-

(3.) While filing the reply, the respondents have claimed that the petitioner does not deserve consideration to the said post as he did not study and pass Punjabi subject in Matriculation or any class higher than the Matriculation level.