GAGAN GOKLANEY Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) C. M. No. 8782 of 2014 : Allowed as prayed for. Main Case : The petitioner is a practising Advocate, who inspired to become an Assistant District Attorney to respond to an advertisement seeking to fill up 98 posts, out of which 09 were earmarked for District Ferozepur, and 01 from amongst this, belonged to Sports Category. The petitioner and respondent no. 4, both laid a claim to the said reserved category for sportspersons. On a prior occasion, the petitioner had filed a Civil Writ Petition with a similar relief, which was disposed of on 20.05.2011. The petitioner claimed that he possessed a C-Grade Sports Certificate, which ought to have been considered valid for the purposes of appointment as an Assistant District Attorney in accordance with Rules of 1989 construing this post to be a Class III post. It is pertinent to mention here that one of the reasons for declining relief at that point of time was the rejection of Sports Certificate on the presumption that it was not valid for the post in question.

(2.) This Court, after noticing the grievance, directed the competent authority to decide the case of the petitioner in the light of the recruitment rules and guidelines issued for appointment to the post of Assistant District Attorney - Class III post under the Sports Category, in accordance with law. It is also necessary to state here that the petitioner was placed at Sr. No. 1 in this Category, while respondent no. 4 was placed at Sr. No. 2. Respondent no.4 also made a similar challenge as the petitioner and his writ petition was also disposed of in similar terms.

(3.) Pursuant to the aforesaid directions given by this Court, the respondents have passed a speaking order, which is appended to the petition as Annexure P-7 and is the cause of grievance of the petitioner.