LAWS(P&H)-2015-3-100

NITIN SOOD Vs. STATE OF PUNJAB AND ORS.

Decided On March 18, 2015
Nitin Sood Appellant
V/S
State of Punjab and Ors. Respondents

JUDGEMENT

(1.) THE respondent no.2 advertised 1192 posts of Clerks for various departments of the Government of Punjab on 11.06.2013. The last date for online applications was 01.07.2013 which was extended upto 04.07.2013. As per clause (xiv) of the advertisement, the candidates appearing at the time of counselling were required to be present with their original certificates, set of photocopies and the original certificates were to be of a date prior to the date of application.

(2.) THE petitioner applied online on 01.07.2013. He was in possession of the provisional pass certificate of BA Final Year and confidential result of BA 2nd year of English subject in which he was declared pass. He qualified the Punjabi type test on 26.05.2014. The respondent no.2 issued the schedule for counseling of candidates on 27.05.2014. As per the schedule, the counseling of the petitioner was held on 04.06.2014. During the counseling, the petitioner produced all the original documents and submitted photocopy of the following documents: -

(3.) THE petitioner has, thus, sought a direction to re -draw the result and consider his case for the post of Clerk.