RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for the issuance of a writ in the nature of certiorari to quash the orders dtd. 4/1/2021 and 13/4/2022.

(2.) The relevant facts, in brief, are required to be noticed.

(3.) Pursuant to the recruitment notices, the petitioner applied for appointment as the Lecturer of Physics subject as well as in the Master cadre by separate applications. He was selected as a Master, however, his claim for appointment as the Lecturer of Physics subject was not accepted by the concerned authority. He filed a Civil Writ Petition No.8836 of 2011 (Rajesh Kumar vs. State of Punjab and others) which was disposed of on 19/5/2011 by directing the respondents to consider the petitioner's representation. The same was considered and rejected, resulting in filing of the Civil Writ Petition No.812 of 2013. The writ petition was allowed on 22/10/2018. Thereafter, the petitioner was offered appointment as the Lecturer of Physics subject vide communication dtd. 29/10/2019 as per the prevalent policy.