SURJIT KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The direction sought in the present writ petition is for quashing the selection of respondent No.5 as Vocational Master/Mistress (Civil) on the ground that she was lower in merit. Further relief sought is that the petitioner be appointed as a Vocational Master (Civil) having been duly selected, but not appointed despite representations made.

(2.) The case of the petitioner is that he belongs to Ramdasia Caste, which is a recognized Scheduled Caste and certificate dated 30.03.2010 (Anneuxre P-2) issued by Tehsildar Gurdaspur has been relied upon.

(3.) The advertisement in question was dated 23.09.2009 when 78 posts were advertised. The petitioner being eligible had applied and submits that as per the merit list his name appeared at Serial No.49 having merit of 47.6824. A perusal of the said merit list (Annexure P-9) goes to show that the petitioner has been held not eligible. The petitioner alleges to have made representations, thereafter for appointment.