RAJINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THESE appeals are directed against the order dated 12.11.1991 passed by the learned Single Judge vide which he allowed Civil Writ Petition No. 10980 of 1990 "Kuldip Singh Cheema v. The State of Punjab and others" and Civil Writ Petition No. 12575 of 1990 Baltej Singh v. The State of Punjab and others" and quashed the appointment of appellant -Rajinder Singh to the post of "A" Class Naib Tehsildar.

(2.) THE facts relevant to the issue relating to the legality of appointment of appellant -Rajinder Singh as 'A' Class Naib Tehsildar against the vacancy reserved for physically handicapped candidates are that he and non -official respondents applied for recruitment as 'A' Class Naib Tehsildars in pursuance of advertisement, Annexure P4, issued by the Chairman, Departmental Selection Committee, Patiata. Appellant -Ra -jinder Singh claimed consideration of his candidature as a member of backward class.

(3.) THE selection of appellant -Rajinder Singh was challenged by Surinder Singh Basra and respondents -Kuldip Singh Cheema and Baltej Singh, who filed Civil Writ Petition Nos. 8671 if 1990, 10980 of 1990 and 12525 of 1990. The common prayer made by them was that selection/appointment of Rajinder Singh should be quashed because he was not eligible to be appointed as 'A' Class Naib Tehsildar against the vacancy reserved for physically handicapped candidates and his selection was manipulated by making interpolations in the record of the Selection Committee. The official respondents contested the writ petition by asserting that Rajinder Singh satisfied the conditions of eligibility and he had been adjudged meritorious by a duly constituted Selection Committee.