ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Article 226/227 of the Constitution of India praying for issuance of a writ in the nature of certiorari, quashing the list published by the respondents, of eligible candidates (Annexure P - 4) in regard to respondent No.9 and such other persons.

(2.) It has been pleaded that the petitioner is a Junior Engineer holding an additional charge of the post of Sub Divisional Engineer and is deputed in Municipal Corporation, Chandigarh. The petitioner obtained the degree in B.Tech Civil (Water Resource Engineering) in the year 2003.

(3.) It has been pleaded that the petitioner as also respondent No.9 applied for the post of Sub Divisional Engineer (Civil). Annexure P - 4 is the list of eligible candidates published by the Punjab Public Service Commission. Respondent No.9 has been shown at Serial No.342 in the list.