SARVESH BISARIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition filed in public interest, the petitioner has prayed for a direction to quash the advertisement issued by the respondent-State of Punjab for appointment to the post of Chairman, Punjab Public Service Commission and the entire selection process subsequent thereto.

(2.) The case of the petitioner is that the initiation of the process of appointment to the post of Chairman of the Public Service Commission during the period when the Model Code of Conduct was in force is illegal being impermissible in terms of the Model Code of Conduct.

(3.) The petitioner is a practising Advocate in the Supreme Court and well as before this Court and claims to have filed the present petition as the respondents are exercising their powers arbitrarily, illegally and unconstitutionally.