JAGJIT SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This judgment shall dispose of instant petition bearing C.W.P. No. 19603 of 2006 and other 43 connected writ petitions filed under Article 226 of the Constitution as common question of law and facts have been raised.

(2.) For understanding the contour of controversy, the facts are being referred from C.W.P. No. 19603 of 2006. In that petition selection and appointment of Shri Parveen-Respondent No. 3 as PTI teacher has been challenged on the ground that he is less meritorious than the Petitioner, especially in view of the fact that as per criterion formulated by the official Respondents the merit position of the Petitioner comes at 65.37 whereas the merit of the last candidate selected i.e. Respondent No. 3 is 58.91. Therefore, it is claimed that the Petitioner has a preferential right for appointment to the post of PTI teacher.

(3.) In the year 2000, the Petitioner passed his Senior Secondary School Examination from the Punjab School Education Board and thereafter he passed the examination of Bachelor of Physical Education (B.P. Ed.) from Nagpur University, Nagpur in the year 2005 (P-l & P-2). On 21st October, 2006, Department of School Education, Government of Punjab, issued advertisement bearing No. 1/October, 2006 in leading newspapers for recruitment of 175 posts of Physical Training Instructors (PTI) in the scale of Rs. 4,550--7,220 (P-3), prescribing the following basic and professional qualifications: