SARBJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Present writ petition under Article 226/ 227 of the Constitution of India is for issuance of a writ in the nature of certiorari to set aside/ quash the impugned order dated 04.07.2016 (Annexure P/7), whereby the claim of the petitioner for appointment to the post of Lecturer (History) has been rejected by respondent No.5.

(2.) Sarbjit Singh, petitioner herein, is an unsuccessful candidate for selection to the post of Lecturer (History). In order to fill up 90 posts of Lecturers (History) in the Punjab Education Department, the Directorate Education Recruitment (hereinafter referred to as "the Recruitment Directorate") issued an advertisement on 20.11.2015 (Annexure P/1). The petitioner being one of the aspirants, applied online for the post of Lecturer (History) and paid the prescribed fee, under Backward Class category. He was allotted Registration No. 30348269. After verifying the application of the petitioner, the Recruitment Directorate issued admit card to the petitioner and he was called for appearing in the examination. He was assigned Roll No.741787490. For the purpose of selection, two papers, i.e., Paper-I and Paper-II were scheduled to be held on 14.02016 and 15.02016. On 14.2016, the petitioner did appear in Paper-I (Aptitude) and while appearing in Paper-II (History) on 15.2016, the petitioner had filled all the columns except No. 8 (Series) in hurry. The result of the written test was declared by the Recruitment Directorate on 14.03.2016 (Annexure P/2), but the petitioner's name did not figure in the said result under B.C. Category. On enquiry, the petitioner was shocked to know that his Paper-II was not checked by the respondents.

(3.) Feeling aggrieved by the aforesaid action of the Recruitment Directorate, the petitioner filed a writ petition bearing CWP-6198-2016 before this Court inter-alia praying to direct the respondents to check his Paper II (History) paper held on 15.2.2016 as the same was not checked with a further prayer to allow him to attend the selection process. The said writ petition was allowed by this Court vide order dated 09.05.2016. The concluding paragraph of the said order is extracted below:-