GURDIAL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has questioned the validity of suspension order dated 13.10.2005 (Annexure P-8) and the Charge-sheet dated 08.11.2005 (Annexure P-12), in the present writ petition.

(2.) Briefly stated, the facts leading to the filing of the present writ petition are that the petitioner was appointed as a Gauge Reader in the Punjab Public Works Department, Irrigation Branch, on 16.4.1977, compassionate ground. He was promoted as Clerk on 14.08.1985 and as a Senior Clerk in the year 1990. In the year 2001, the petitioner was reverted to the post of Gauge Reader vide order dated 12.12.2001 (Annexure P-5), on the ground that he did not possess the requisite qualification i.e. Matriculation, for promotion to the post of Clerk. This reversion order came to be challenged in CWP No. 19705 of 2001 and a Division Bench of this Court vide order dated 15.07.2003 (Annexure P-7), allowed the writ petition and the reversion order was quashed. It is pertinent to note the relevant observations of this Court regarding the qualifications possessed by the petitioner, which are as under :-

(3.) In view of the aforesaid findings, the petitioner has continued on the promotional post.