GURINDER SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) This petition has been filed under Articles 226 & 227 of the Constitution for a direction to the respondents to consider offering an appointment to the petitioner as a Constable in Punjab Police against the recruitment process 2010-11 to fill up the advertised vacancies by direct recruitment arising in District Tarn Taran. His grievance is that when his height was measured in the test of physical standards in the run up for selection and appointment his height was measured by the selectors at 6'-1/2" whereas he claims that his true height is 6'-2" and in terms of the criteria laid down in the advertisement awarding higher marks for taller height in a graded manner which is reflected in Annexures P-3/A and P-3/B he would have scored a few more points which might have improved his merit in the waiting list. Indisputable, the petitioner did not make it on merit amongst the advertised vacancies.

(2.) The petitioner's name is mentioned in the waiting list at Sr. No.4 where his height is recorded as 6'0.5". The date of publishing the select list/waiting list is not recorded in Annexure P-11 which is a list of selected candidates of all categories and the wait list. Nor is the date reflected in the text of the writ petition to measure delay in approaching court.

(3.) It is Mr. S.K. Sharma Budhladawale's contention that the first three candidates in the waiting list have secured appointment but the dates of their appointment are not known. The list of selected candidates Annexure P-11 has been obtained according to the petitioner through RTI Act, 2005. If the petitioner made an application under RTI Act on February 23, 2015 he made no effort to seek information with respect to the dates of appointment of the first three candidates in the waiting list as constables from the recruitment process 2010-11.