SURSUMEL 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 decision dtd. 16/3/2023 whereby he was rejected for the post of Information Technology Assistant (Software).

(2.) The petitioner pursuant to Advertisement No.5/2021 dtd. 17/8/2021 applied for the post of Information Technology Assistant (Software). He applied under reserved category and stood first in the written test in his category. He was supposed to possess minimum two years' experience. The relevant clause of the Advertisement reads as:-

(3.) The petitioner submitted experience certificate. As per certificate submitted by him, he worked for some time with an Advocate as Assistant and thereafter in a private undertaking as Digital Marketing Executive. The respondent rejected his experience with Advocate and further found that he has less than two years' experience as Digital Marketing Executive.