KULJEET KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) By means of this petition under Article 226 of the Constitution of India, petitioner has approached this Court seeking the following main reliefs:-

(2.) Undisputed facts are that an advertisement was issued by the respondents for making appointment on 199 posts of Junior Engineer (Civil) out of which 06 posts were reserved for sportspersons (General). The petitioner was one of the applicants for the post reserved for sportsperson (General). She accordingly appeared in the written examination which was scheduled for 29.07.2018 and in the merit list for the sports category her name found place at serial No. 6. Accordingly, she was called for counselling and documentation. Since her sports gradation certificate was in the process of being prepared, on a request made by her, she was permitted to appear in the second counselling which was held on 25.09.2018. The petitioner participated in the second counselling alongwith all the relevant documents. However, her name did not find place in the final selection list. The petitioner was found ineligible because of the reason that she was having Grade-D Sports Certificate which was of the District Level, whereas Section 2(d)(a) of the Rules prescribed the criteria for recruitment to a reserved vacancy for sportsperson in Class I or Class II posts as under:-

(3.) Admittedly, the petitioner applied for the post of Junior Engineer (Civil), which is a Class II post and in view of the requirement of the Rules, she was not qualified for being appointed and, thus, was rightly not selected being ineligible.