(1.) NOTICE of the application. Mr. Rakesh Verma, AAG, Punjab, who is present in the Court, accepts notice on behalf of the respondents. After hearing learned counsel for the parties, I find that the petitioner has acquired the qualification of Certificate Course in Physical Education from Kurukshetra University, Kurukshetra and, therefore, he has to be considered eligible in terms of the judgment rendered in Samerjit Singh and others v. State of Punjab and others (C.W.P. No. 8930 of 2001, decided on 8.2.2006, Annexure A-1 with the application). Therefore, the writ petition deserves to be allowed in the same terms and the same directions shall bind the respondents as have been issued in C.W.P. No. 8930 of 2001 (supra), decided on 8.2.2006. C.M. and writ petition stands disposed of.