HARVINDER SINGH JOHAL Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) This order shall dispose of a bunch of 17 petitions bearing CWP-28691-2019, CWP-29212-2019, CWP-28915-2019, CWP-29814-2019, CWP-31024-2019, CWP-29788-2019, CWP-30363-2019, CWP-29762-2019, CWP-30032-2019, CWP-29648-2019, CWP-29966-2019, CWP-29605-2019, CWP-29095-2019, CWP-31367-2019, CWP-28823-2019, CWP-29694-2019 and CWP-29091-2019 in which common question of law and facts are involved. However, for the sake of convenience, the facts are being extracted from CWP-28691-2019 titled as "Harvinder Singh Johal Vs. Registrar General, Hon'ble Punjab and Haryana High Court and Another".

(2.) In brief, the Punjab Public Service Commission [for short 'the Commission'], issued an advertisement No.17 on 05.04.2019, inviting online applications from the eligible candidates to fill up 75 posts of Civil Judges (Junior Division)-cum-Judicial Magistrates in the State of Punjab, by conducting the Public Civil Service (Judicial Branch) Examination 2019 jointly with the Punjab and Haryana High Court [for short 'the High Court'].

(3.) The examination was to be conducted in three stages, namely, (i) preliminary examination, (ii) main examination; and (iii) viva voce.