JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the instant petition under Articles 226 and 227 of the Constitution of India, seeking the following reliefs :-

(2.) The claim raised by the petitioner is for appointment to the post of Kanungo on priority basis on the ground that he belongs to the Scheduled Caste category and his father was an Ex-Serviceman and he submitted application dtd. 4/10/1997 (Annexure P-2) seeking appointment to the post of Kanungo, which was recommended by the Commissioner, Faridkot Division. At the same time, the petitioner has also impugned the appointment of respondent No.4 made on 25/7/1998 (Annexure P-14) to the post of Kanungo on compassionate grounds as his father was working in Education Department. Promotion of respondent No.5 made to the post of Kanungo, vide order dtd. 7/1/1999 (Annexure P-15), has also been challenged by the petitioner on the ground that he was promoted against a direct quota post and at the time of promotion of respondent No.5, he was under the currency of punishment.

(3.) During the course of hearing, it has been brought to the notice of the Court that respondent No.5 has already retired from service on attaining the age of superannuation.