RAMANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner (Ramandeep Kaur) belongs to the General Category, as also the Physically Handicapped Category, possessing a Disability Certificate (Annexure P-9), showing 45% (forty-five per cent) Locomotor Disability. She being fully eligible applied for recruitment to the Punjab Civil Services (Executive Branch) and Other Allied Services through the process of undertaking the Punjab State Civil Services Combined Competitive Examination, 2018, pursuant to the Advertisement No. 04 dtd. 21/3/2018 (Annexure P-1), against the sixty-seven (67) posts of various services existing in the State of Punjab. The process of selection comprises of first undertaking the preliminary examination for shortlisting of thirteen (13) times the number of advertised vacancies in each category of posts, and thereafter for determination of merit, the shortlisted candidates are required to undertake the main examination plus interview.

(2.) No posts for the reserved Category of Physically Handicapped in any of the service was advertised, therefore, the petitioner applied only under the General Category.

(3.) Preliminary written test was held on 22/7/2018, and the result was declared on 7/9/2018. The petitioner is shown to have secured 255 marks in the General Category, whereas the last candidate shortlisted in the General Category is shown to have secured 292 marks, therefore, the petitioner is ineligible to take part in further process of selection.