SUMIT GOYAL Vs. STATE OF PUNJAB & OTHERS

JUDGEMENT

(1.) Petitioner assails the order dated 03.07.2014 (Annexure P-17), whereby his claim to be appointed as Inspector Grade-II under the Department of Food Supply and Consumer Affairs, State of Punjab has been declined.

(2.) Brief facts which are not in dispute may be noticed.

(3.) The respondent/Food Supply and Consumer Affairs Department issued advertisement in the year 2010 inviting applications from eligible candidates for appointing 1289 posts of Inspectors Grade-II i.e. Group 'C'. 643 posts were to be filled up from amongst the general category candidates. Clause 6 of the advertisement defined the selection procedure and clearly laid down that selection would be based on written examination only. No interview was to be conducted and the final merit was to be prepared on the basis of the marks secured in the written examination.