JASMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS have filed this petition seeking a direction to the respondents to work out the remaining vacant posts out of 700 posts of Computer Faculty advertised by them and to fill up the remaining posts by issuing appointment letters to the petitioners.

(2.) CASE of the petitioners, in brief, is that respondent No. 3 had issued advertisement dated 3.12.2011 inviting applications for recruitment of 700 posts of Computer Faculty on contractual basis. The last date for submission of the applications was 31.12.2011. Petitioners also applied for the said posts and qualified the written computer eligibility test. First counselling was held from 28.9.2012 to 30.9.2012 and candidates higher in merit than the petitioners, attended the same. However, only 503 appointment letters were issued by the respondents but many of the selected candidates did not join their duties. Consequently, there were large number of vacancies and second counselling was conducted by the respondents from 11.3.2013 to 13.3.2013. Appointment letters were issued to 159 candidates but many of them did not join their duties. Large number of posts were still lying vacant with the respondents but they had not filled up the same. Petitioners had approached the respondents to consider them for the vacant posts as they were next in the waiting list. However, no action had been taken on the same so far.

(3.) IN the present case, case of the petitioners is that some posts are lying vacant with the respondents but they have not been called by the respondents for filling up the said posts. It is not the case of the petitioners that any person lower in merit to the petitioners had been issued the appointment letter. Respondents cannot be compelled to fill up the vacant posts.