JINDERPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has prayed for the issuance of a writ in the nature of certiorari for quashing the order dated 29.05.2019 (Annexure P-7) by which representation dated 13.05.2019 made by the petitioner has been declined.

(2.) In brief, the petitioner joined as an Additional District Attorney in the Prosecution Branch and was subsequently selected as Deputy District Attorney.

(3.) As per the advertisement, the candidates were required to secure 40% or above marks in each paper to become eligible for the viva voce.