RAJINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner who is physically challenged being virtually blind, has filed the instant petition praying for appointment as Panchayat Secretary pursuant to the advertisement dated 9.3.2001 (Annexure P-5). The appointment was denied to him solely on the ground of his physical incapacity and particularly, in view of the instructions of the Personnel Department, Punjab by which such posts were to be taken out from the purview of consideration for blind aspirants. Learned counsel for the petitioner contends that the issue is no longer res integra as this Court has already answered this question in Balwinder Singh v. State of Punjab,2004 2 RSJ 216 where this Court observed as follows:-

(2.) Keeping in view the aforesaid observations, I am of the view that the petition deserves to be allowed in the ratio of the decision in Balwinder Singh v. State of Punjab. Ordered accordingly. Consequently, the petitioner shall be entitled for consideration for appointment to the post of Panchayat Secretary. The needful be done as expeditiously as possible, preferably within a period of two months from the date of receipt of a certified copy of this order.