ASHOK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This application has been filed on behalf of three applicants, namely, Navdeep Girdhar, Ajaib Singh and Balkar Singh Saini under Section 151 C.P.C seeking clarification of the judgment dated 1st October, 1996, passed by a Division Bench in C.W.P. Nos. 1044, 1385, 1905, 2219, 3013, 3557, 4766, 5174, 8191, 9893 and 12020 of 1996. The applicants were writ petitioners in CWP. No. 3013 of 1996 and CWP No. 8191 of 1996.

(2.) It has been stated in this application that the applicants had also secured minimum 50% qualifying marks in the written examination and were called for Viva Voce but their names have not been forwarded by the Government to the High Court for entering the same in the register maintained by the High Court in the order of merit.

(3.) Notice of this application was issued to the respondents. Separate reply-affidavits on behalf of the Punjab Public Service Commission, Patiala, and the Government of Punjab, Department of Home Affairs & Justice have been filed. Additional affidavit dated 24th September, 1997 on behalf of the Government of Punjab, Department of Home Affairs and Justice, has also been filed.