SUKHCHAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondents to issue him appointment letter.

(2.) The petitioner pursuant to advertisement applied for the post of Constable. 87 posts were advertised. Out of advertised 87 posts, 46 were meant for General Category and 2 for Wards of Police Personnel (in short 'WPP'). There were two candidates who belonged to WPP Category and scored more marks than last selected candidate in General Category. These two candidates were selected under General Category, resultantly, two candidates of General Category shifted to waiting list. The petitioner was originally at Sr. No.3 in the waiting list and on account of selection of two candidates of WPP Category under General Category, the petitioner was shifted to Sr. No.5 in the waiting list. Finally, three candidates from waiting list were selected under General Category. The petitioner was shifted to Sr. No.2 in the waiting list the moment three candidates of waiting list came to be selected.

(3.) Learned counsel for the petitioner submits that 46 seats were earmarked for General Category candidates, however, respondents selected 51 candidates. The petitioner belongs to General Category and ought to be selected. The respondent has also selected two candidates under WPP Category.