NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitutioon of India is seeking setting aside of selection list of candidates dated 07.12.20012 (Annexure P-2) for the recruuitment of Constables in District Fatehgarh Sahib.

(2.) The petitioner belongs to Schedduled Caste (Others) Category. Pursuant to an advertisement dated 29.09.20111 (Annexure P-1), he applied for the post of Coonstable. He secured 24 marks in the written test. He was not permitted to paarticipate in the interview thoughh he was called for interview.

(3.) Mr. H.P.S. Ghuman, Advocate suubmits that petitioner was called for interview but he was not permitted to partiicipate on the ground that he has been wrongly called for interview. There were many candidates who had secured lesser marks than the petitioner still they were called for interview.