KABUL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The respondent-Punjab State Civil Supplies Corporation Limited (PUNSUP) had issued an advertisement in the Year 2014 for recruitment to different posts including that of Inspector Grade-I, Inspector Grade-II and Senior Assistant (Accounts). The petitioners in this bunch of petitions claiming themselves to be eligible, had applied for one or the other of the aforenoticed three categories of posts and subjected themselves to a process of selection. Petitioners were duly issued appointment letters and even joined their respective posts.

(2.) The writ petitions have been filed assailing the action of the respondent Government Department/(PUNSUP) whereby in pursuance to a finding returned by a committee of four members, their appointment have been cancelled.

(3.) Stand taken on behalf of the respondents is that the selection process itself was tainted. Petitioners however assert that no opportunity of hearing/show cause notice was issued and as such there has been a clear violation of the principles of natural justice.