GURPAL SINGH Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking a direction to the respondents to interview him for the post of Junior Engineer (Electrical) against handicapped category by giving him the benefit of rounding off his percentage in diploma in Electrical Engineering from 59.67% to 60%.

(2.) Case of the petitioner, in brief, is that he was suffering physical disability to the extent of 50%. Respondent-Board had issued advertisement Annexure P-4 for filling up of 225 posts of Junior Engineers (Electrical). Petitioner being fully eligible submitted his application form complete in all respects under the handicapped category. Petitioner appeared for the written test. Petitioner was called to appear for counseling on 19.3.2010 along with all his relevant certificates. When the petitioner appeared before the selection committee, he was told that he was not eligible for the post as he had secured 59.67% marks in three years diploma in Electrical Engineering, whereas, he was required to obtain 60% marks. Hence, the present petition.

(3.) Learned counsel for the petitioner has submitted that the petitioner was liable to be considered for the post of Junior Engineer in the handicapped category by rounding off his marks in diploma in Electrical Engineering from 59.67% to 60%. Further as per the instructions Annexure P-9, petitioner was liable to be given relaxation for the appointment to the post of Junior Engineer (Electrical) being handicapped person.