NIRMAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C.M. No. 639 of 2014

(2.) PRESENT application under Order 1 Rule 10 read with Section 151 CPC has been moved by the applicant -Manish Bansal for being impleaded as respondent No. 4 in this writ petition, as he is an aspirant for the post of Principal to be vacated by petitioner and to be filled up pursuant to Advertisement (P.9). No orders are required to be passed in the present application in the light of detailed order passed hereinbelow.

(3.) THE present writ petition under Article 226 of the Constitution has been filed by the petitioner praying for issuance of a writ in the nature of Certiorari for quashing the Advertisement dated 14.12.2013 (P.9) and the decision of the Government dated 5.12.2013 (P.10) whereby the terms and conditions of the appointment of the petitioner for the post of Principal, Malout Institute of Management and Information Technology, Malout (for short "M.I.M.I.T. Malout") have been ignored; further a writ in the nature of mandamus directing the respondents to permit the petitioner to continue on the said post in terms of the earlier Advertisement and the appointment letter on the parity of extension granted to one Dr. T.S. Sidhu, Principal Shaheed Bhagat Singh State Technical Campus, Ferozepur.