PARVEEN KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This order of mine shall dispose of two Civil Writ Petitions bearing Nos. 7116 of 2015 and 4014 of 2014 as the common question of law and facts are involved in both the petitions. For the sake of convenience, facts are being extracted from C.W.P. No. 7116 of 2015.

(2.) The prayer in the present petition is for issuance of a writ in the nature of certiorari quashing the selection of reserve category candidates made against the general category to the post of Sub Inspector by ignoring the eligibility criteria as mentioned in the advertisement. A further prayer has also been made for issuing directions to respondents No.1 to 3 to consider the petitioner for the post of Sub Inspector and not to fill up all the posts till the disposal of this writ petition.

(3.) Briefly, the facts of the case as made out in the present petition are that an advertisement for recruitment to 150 posts (120 male +30 female) of Sub Inspector (District Cadre) was issued in the year 2011. Applications were to be submitted from 1.8.2011 to 16.8.2011. The petitioner considering himself eligible applied for the said post. Said posts were to be filled up after conducting physical and written test. Petitioner qualified the physical test and thereafter he was called to appear in the written test. As per process of selection, the merit list was to be prepared category wise on the basis of total marks obtained in written examination and interview. Thereafter, the final merit list was to be prepared after conducting medical test and other formalities. The petitioner appeared in physical test as well as in the written test and thereafter in the interview. The final list was prepared, which had to be category wise but some of the candidates belonging to reserve category i.e. BC and SC (R & O) were also included and were kept at Sr. Nos. 8, 27,37,38,46,47 and 61. All these candidates had already crossed the age of 25 years as on 1.1.2011 as required for general category candidates and hence were ineligible for being considered in general category but still they were selected.