Punjab-Haryana High Court
Ankur Kataria And Others vs The State Of Punjab And Another on 30 July, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.13439 of 2012 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
CWP No.13439 of 2012 (O&M)
Date of Decision: 30.07.2012
Ankur Kataria and others
.......Petitioners
Versus
The State of Punjab and another
.......Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
Present: Mr. Pardeep Bajaj, Advocate
for the petitioners.
Mr. Anil Sharma, Addl.A.G., Punjab.
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TEJINDER SINGH DHINDSA, J.
The challenge in the present petition was to the advertisement (Annexure P-1) as also Annexure P-1/A, wherein applications have been invited by the State of Punjab, Public Works Department (B&R) Branch for filling up the post of Junior Engineer and in terms of such impugned advertisement, the petitioners in spite of possessing the higher qualification of B.Tech and B.E. (Civil Engineer) had been held to be ineligible. The assertion of the petitioners was that candidates possessing lower diploma in Civil Engineer were being considered eligible.
Learned State counsel has apprised this Court that the State of Punjab has already taken a decision on 20.07.2012, whereby, candidates, who are possessing the higher qualification in the same line will also be eligible to apply for the post of Junior Engineer (Civil), Junior Engineer (Electrical) and Junior Engineer (Horticulture). Learned State counsel further submits that even a corrigendum to such effect had been issued in the Tribune on 26.07.2012. A copy of such corrigendum in CWP No.13439 of 2012 (O&M) -2- vernacular has been produced in Court today and the same is taken on record.
In the light of such undisputed facts, learned counsel for the petitioner states that the present petition has been rendered infructuous.
Petition disposed of as infructuous.
(TEJINDER SINGH DHINDSA) 30.07.2012 JUDGE Jyoti 1 Note: Whether to be referred to Reporter? No