HAKAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner belongs to the Reserved Category of Scheduled Castes. Respondent No. 4 belongs to the Reserved Category of Backward Classes. The undisputed dates of appointments and promotions of the two employees to various posts in the Market Committee, Jagraon (respondent No. 3) have been set out in the petition as under :- <FRM>JUDGEMENT_128_LAWS(P&H)8_2005.htm</FRM>

(2.) xxx xxx

(3.) It is also not disputed that Punjab State Agricultural Marketing Board- respondent No. 2 is bound to follow the instructions issued by the State of Punjab with regard to reservation of posts issued under Article 16(4) of the Constitution of India. The promotion and service conditions to different posts in Class III Category in the service of respondents No. 2 and 3 are governed by the Punjab Market Committee Class III Service Rules, 1989 (hereinafter referred to as "the Class III Rules"). Relevant extract of the aforesaid Class III Rules may be reproduced as under :-