ACHHRU BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) C.M. No. 13271 of 2018 Instant application moved by the counsel for applicant- petitioner is for placing on record the judgment dtd. 1/3/2017 (Annexure P-28) passed by this Court in titled "Kamaldeep Versus State of Punjab and Others" which as per the contention covers the issue in favour of the petitioner. Notice in present application was issued on 7/9/2018 with a direction to respondents to file reply in the main case as well aforesaid application by the adjourned date, i.e., 19/12/2018. The respondent has opted not to file reply and present petition is disposed of with the able assistance of both the counsels. Application is allowed and copy of judgment passed in aforesaid is taken on record as Annexure P-28.

(2.) Through the instant petition, petitioner-Achhru Bansal, who applied for the post of Clerk under General Category, has sought quashing of selection list dtd. 26/6/2014 (Annexure P-9) to the extent of denial of eligibility of petitioner and order dtd. 4/8/2015 (Annexure P-19), whereby Punjab Subordinate Services Selection Board (for short 'Board') has rejected candidature of the petitioner against Advertisement No. 2/2013 dtd. 7/6/2013 (Annexure P-3) on the ground that degree from Manav Bharti University is not as per guidelines of UGC.

(3.) The petitioner joined three years' degree course at Manav Bharti University which has been established by Himachal Pradesh Government by Act 22 of 2009 as State Private University. The petitioner applied for the post of Clerk advertised by Board. The petitioner was not named in the selection list and an order dtd. 4/8/2015 (P-19) was passed holding that graduation degree from Manav Bharti University is not as per guidelines of UGC.