KAMALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order the instant petitions are disposed of since issues involved in the captioned petitions and prayer sought are common. With the consent of parties and for the sake of brevity, facts are borrowed from CWP-18175-2010.

(2.) The petitioners through instant petition under Articles 226/227 of Constitution of India are seeking setting aside of result dtd. 8/5/2010 declared by respondents whereby they have not been declared successful in the merit list of B-I Test.

(3.) The petitioners belong to Punjab Police Force and they had joined service as Constables. The respondents in 2009 conducted written test and parade test of Constables for deputing them to promotional course i.e. Lower School Course. The respondent declared result on 16/2/2009 wherein they were declared successful. Few unsuccessful Constables preferred CWP-2891-2009 and CWP-6935-2009 assailing aforesaid result. This Court vide order dtd. 27/4/2010 disposed of both the petitions with a direction to respondent to conduct parade test and interview afresh. The respondents conducted parade test and interview as per directions of this Court and declared result on 8/5/2010. The petitioners were declared unsuccessful. They were awarded marks less than awarded in previous round.