OM PARKASH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) Prayer in this writ petition is for setting aside order dated 11.12.2013 (Annexure P -2) vide which Secretary, Punjab School Education Board has rejected petitioner's claim for arrears of salary.

(2.) Undisputed facts are that two posts of Assistant Secretaries against 25% quota of direct recruitment were advertised in the year 1994. Petitioner working with the respondent -Board applied for this post alongwith one Varinder Kumar, who was working as Personal Assistant to the Chairman of the respondent -Board. Varinder Kumar was declared ineligible not having the requisite prescribed qualifications while petitioner was found eligible. Posts were re -advertised in the year 1996. Varinder Kumar, applied again but found ineligible yet again.

(3.) Interview to be held on 26.11.1996 was postponed without assigning any reason. Service regulations were amended on 05.05.1999 and qualifications prescribed for the post of Secretary were also amended providing that 10% out of 25% quota meant for direct recruitment be given to persons who are already working with the Board. It is against 10% quota out of 25% against which Varinder Kumar was selected as Assistant Secretary on 01.10.1999. No recruitment was made qua remaining 15% in respect to which process was started in 1994 and 1996.