Punjab-Haryana High Court
Balkaur Singh And Others vs Punjab State Transmission Corp. Ltd. ... on 4 November, 2014
Author: Harinder Singh Sidhu
Bench: Harinder Singh Sidhu
CWP No.23358 of 2011 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
1. CWP No.23358 of 2011 (O&M)
Balkaur Singh and others "Petitioners
Versus
Punjab State Transmission Corp. Ltd
through its Chairman "Respondents
2. CWP No.6863 of 2012 (O&M)
Gursewak singh and others "Petitioners
Versus
Punjab State Transmission Corp. Ltd
through its Chairman "Respondents
3. CWP No.6694 of 2012 (O&M)
Gurmit Singh and others "Petitioners
Versus
Punjab State Transmission Corp. Ltd
and another "Respondents
4. CWP No.6695 of 2012 (O&M)
Om Parkash and others "Petitioners
Versus
Punjab State Transmission Corp. Ltd
and another "Respondents
5. CWP No.17350 of 2012 (O&M)
Sukhamnder Singh and another "Petitioners
CWP No.23358 of 2011 [2]
Versus
Punjab State Transmission Corp. Ltd
and another "Respondents
AND
6. CWP No.17577 of 2012 (O&M)
Sanjeev Kumar and others "Petitioners
Versus
Punjab State Transmission Corp. Ltd
and others "Respondents
Date of Decision: 04.11.2014
CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU
Present: - Mr.Harchand Singh Batth, Advocate
for the petitioners.
Mr.Vikas Chatrath, Advocate for
respondent - Corporation.
HARINDER SINGH SIDHU, J.
This order shall dispose of aforesaid six writ petitions, which have been filed challenging the qualification prescribed for the post of SSA (Additional SSO) vide advertisement dated 11.11.2011 (Annexure P-5). As per this advertisement, an applicant for the aforesaid post is required to be a full time regular graduate in Science/Commerce/Arts with minimum 60% marks with one year course equivalent to PGDCA Course (O level certificate) of department of Electronics & Accreditation of Computer Course (DOEACC) of Government of India or a Government recognized CWP No.23358 of 2011 [3] institution which is ISO-9001 certified or Full time regular BCA with minimum 60% marks.
The petitioners, who possess the qualification of 2 years Diploma in Electrician from the Industrial Training Institute and thereafter two years apprenticeship course from Punjab State Electricity Board, have been rendered not eligible for the post of Sub Station Attendant.
Vide interim orders issued on different dates in CWP Nos. 23358 of 2011, 6863, 6694 and 6695 of 2012, the petitioners were permitted to appear in the examination for the post provisionally.
Learned counsel for the petitioners states that pursuant to the interim orders, the petitioners in the aforesaid four cases were permitted to appear in the examination conducted for the post and on the result having been declared, except for Kulwinder Singh - petitioner No.3 in CWP No.6694 of 2014, all other petitioners have failed to qualify the examination.
Learned counsel for the respondent - Corporation has shown the result of the examination in Court, which is taken on record as Annexure R-1/1. It depicts that Kulwinder Singh, though qualified the examination, but could not make it to the merit list. Resultantly, CWP Nos. 23358 of 2011, 6863, 6694 and 6695 of 2012, have become infructuous.
Learned counsel for the petitioners does not press the CWP No.23358 of 2011 [4] remaining two writ petitions, i.e. CWP Nos.17350 and 17577 of 2012.
In view of above, CWP Nos. 23358 of 2011, 6863, 6694 and 6695 of 2012 are disposed of as having become infructuous and CWP Nos.17350 and 17577 of 2012 are disposed of as not pressed.
November 04, 2014 (HARINDER SINGH SIDHU)
gian JUDGE
GIANENDER KUMAR
2014.11.05 19:13
I attest to the accuracy and
integrity of this document