SACHIN SAGGAR Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) These two Intra-Court Appeals are directed against the judgment of the Ld. Single Judge dated 19.10.2012, which had actually disposed of as many as 13 Writ Petitions filed on behalf of the candidates for appointment to the Post of Drug Inspectors in the State of Punjab. It may be mentioned that all those Writ Petitions were filed during the middle of the recruitment proceedings when a short list of candidates eligible for interview was drawn up by the respondents.

(2.) The challenge in those Writ Petitions to the selection procedure was basically on two grounds -

(3.) The appellants in these two appeals, however, are not concerned with the second ground mentioned above, as their challenge to the recruitment process was limited to the alleged ineligibility of some shortlisted candidates (private respondents Nos.3 to 6). The challenge to recruitment process on the ground of unconstitutionality of the condition of five Marks in favour of the Rural based candidates in language proficiency was on behalf of other Writ Petitioners, such as the one in CWP No.17007 of 2010, who do not appear to have challenged the impugned judgment.