BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ of mandamus "directing the respondents to absorb him under their employment to a post be fitting to his qualifications in accordance with Punjab Government Circular letter No. 18/14/86-5 PP 1703/5904 dated 24. 4. 1986. . . . . ' A few facts may be noticed.

(2.) MOHINDER Singh, petitioner's father was born on April 1, 1938. (This date has been given by the learned counsel for the petitioner on instructions ). He was working as a Patwari in District Sangrur. On Sept. 16, 1992 he submitted an application to the Department with a request for grant of pre-mature retirement on medical grounds. He was examined by a Board. On receipt of the report of Medical Board, the Department accepted his request. Vide order dated August 18, 1993 the Collector allowed the petitioner to pre-maturely retire. On Sept. 16, 1993 his son-the present petitioner submitted an application for appointment to a Class-Ill post to the Collector, District Sangrur. No order of appointment having been issued the petitioner got a notice served on the respondents through his counsel. Vide letter dated November 2, 1993 the Collector informed the petitioner that his application had been considered and filed. Hence, this writ petition.

(3.) LEARNED counsel for the parties have been heard.