JADGEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE two petitioners were candidates for the preliminary competitive examination conducted by the Punjab Public Service Commission for recruitment to the Punjab Civil Service (Executive Branch) and Allied Services. The result was declared on April 18, 1998. The petitioners having failed to qualify the preliminary competitive examination have filed this petition. They alleged that the result as prepared by the Commission is vitiated as merit list for the candidates belonging to the Scheduled Castes has not been separately notified. Consequently, the petitioners have prayed that the Commission be directed to prepare and notify a separate merit list of the candidates belonging to the Scheduled Castes. They also pray that the Commission be restrained from deducting 1/4 mark for every wrong answer.

(2.) OUT of the three respondents, a written statement has been filed only by respondent No. 2, i. e. , Punjab Public Service Commission. It has been pointed out that the action has been taken strictly in conformity with the Rules and that it calls for no interference.

(3.) THE claim made on behalf of the petitioners has been controverted by the learned Counsel for the respondents.