DHARMENDER SINGH SANDHU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Feeling dissatisfied with the judgment of the learned Single Judge dated 8.11.1993, appellants have preferred this appeal.

(2.) Appellants-the petitioners sought issuance of a writ, order or direction in the nature of mandamus directing the respondents to consider the case of the petitioners for selection of Punjab Civil Service (Judicial Branch) and to declare their result in accordance with Rule 7 of the relevant Rules.

(3.) It was the case of the petitioners that pursuant to advertisement dated 8.9.1990 for posts of Judicial Officers they too applied in the category of ex-servicemen. They were subsequently called for interview but their claim for appointment has been declined primarily on the ground that they do not fulfil the requisite conditions as given in the amended Rules. Challenging the applicability of the amended Rules, it was stated in the writ petition that as at the time of filing the application the earlier Rules were in force, any amendment in the Rules cannot take away the vested rights in them nor such a Rule can be made basis to deprive them of their rights.