HARISH KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) C.M. No.8764 of 2017

(2.) The prayer in the present petition is for issuance of a writ in the nature of certiorari quashing impugned order dated 14.03.2017 (Annexure P-24), whereby, the services of the petitioner have been terminated. It is also the grievance of the petitioner that he belongs to ortho-handicapped category and has wrongly been considered in visual-handicapped category. This mistake was got corrected in the merit list and the merit was reconsidered.

(3.) Briefly, the facts of the case are that the petitioner applied online for the post of Senior Lab Attendant in pursuance of advertisement dated 06/209.2009. Thereafter, the scrutiny of documents was done on 05.05.2010 by the nominated agency named Centre of Development Advance Computer, Mohali and Scrutiny Committee of the Departmental Selection Committee. However, in the bio-data filled up by the officials, it was shown as visual-handicapped category and was appointed in the category of visual-handicapped vide order dated 08.06.2011. Subsequently, it was found that he was not visually-handicapped candidate as no certificate of said category was attached. The petitioner was selected in the category of visual-handicapped, whereas, as per medical certificate, he was ortho-handicapped. After issuing show cause notice and giving opportunity of hearing, the services of the petitioner were terminated vide order dated 14.02017, which has been challenged by way of filing the present writ petition.