JARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment will dispose of this petition as well as C.W.Ps. No. 18954 of 1996, 18674 of 1996, 18736 of 1996 and 491 of 1997 as common question of law and facts is involved in all these cases. Facts are being taken from C.W.P. No. 17739 of 1996.

(2.) The respondent-Punjab Water Supply and Sewerage Board (in short 'the Board') issued an advertisement on June 18, 1995, whereby 40 posts of Junior Engineers (Civil) in the pay scale of Rs. 1800-3200 were advertised. A copy of the advertisement has been annexed as Annexure P-1. Out of the 40 posts, 15 were reserved for Scheduled Caste and two for the Backward Classes and rest of the posts were meant for general category candidates. All the petitioners applied in response to the advertisement. They appeared in the written examination which was held on October 1, 1995.

(3.) A Selection Committee had been constituted to interview those candidates who had been declared successful in the written examination. The Interview Committee consisted of the following members :