JANGIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of show cause notice dtd. 19/12/2016 whereby he was called upon to show cause as to why he should not be dismissed from the post of Constable.

(2.) The petitioner pursuant to Advertisement applied for the post of Constable in 2010. He was selected. He joined Punjab Police Force (in short 'PAP') on 15/3/2011. The respondent vide advertisement dtd. 11/9/2010 invited applications for the post of Constable in District Police. The petitioner applied for the post through proper channel. He was discharged so that he may join District Police. He joined District Police. The respondent issued show cause notice dtd. 19/12/2016 calling upon him to show cause as to why he should not be dismissed from service.

(3.) Learned State counsel submits that maximum marks to be awarded for height of 6 feet or above were 15 and petitioner by mistake was awarded 16 marks. His total score became 28 instead of 27. With the score of 27, he was not eligible for the post. It was mistake on the part of authorities and petitioner cannot take benefit of mistake of the authority.