JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner desired to participate in the process of selection for the post of Physical Training Instructor from the general category. On account of certain conditions incorporated in the advertisement dated 21.10.2006, read with the corrigendum issued thereafter, the petitioner was ineligible to participate in the process of selection.

(2.) BY our order dated 13.11.2006, the petitioner was allowed to participate in the process of selection provisionally. The result of the selection process has been produced in Court today. The sealed cover has been opened. The petitioner is found to have been awarded 54.722 marks, whereas, learned counsel for the respondents, on instructions from Mr.Ram Singh, Law Officer, Office of the Director Public Instructions (Secondary Education), Punjab, states, that the candidate lowest in the merit list, who has been selected and appointed against the post of Physical Training Instructor, had been awarded 59.116 marks. In view of the above, it is apparent, that the petitioner does not fall within the zone of selection for appointment against the post of Physical Training Instructor. The instant writ petition, being devoid of merit, is hereby dismissed.