Punjab-Haryana High Court
Gurpreet Singh Chauhan vs The State Of Punjab And Others on 7 March, 2014
Author: Rajesh Bindal
Bench: Rajesh Bindal
CWP No. 2952 of 2014 [1]
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
C.W.P. No. 2952 of 2014 (O&M)
Date of decision: 7.3.2014
Gurpreet Singh Chauhan
.. Petitioner
v.
The State of Punjab and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. B. S. Sidhu, Advocate for the petitioner.
...
Rajesh Bindal, J.
On 18.2.2014, this court passed the following order:
"Learned counsel for the petitioner submitted that in terms of the instructions dated 20.12.2001, in case any post in the quota reserved for Balmikis/Mazhbis, Scheduled Caste Ex-servicemen and Scheduled Caste Sportsmen remains unfilled, upto 2% thereof shall be given to Vimukat Jatis/Bazigars, if any candidate in that category is found eligible. The total number of posts advertised were 25. The post reserved for Scheduled Caste Sportsmen was one. The claim of the petitioner is that as no candidate in Scheduled Caste (Sportsmen) was available, the post should be offered to him. A perusal of the aforesaid instructions shows that only upto 2% of the reserved category posts can be offered to Vimukat Jatis/Bazigars. Considering the fact that there was only one post of Scheduled Caste (Sportsmen), which remained unfilled, and the total number of posts in Scheduled Caste category were 10, in case reservation even upto 2% of the reserved category post is granted, still one post will not come to Kumar Manoj 2014.03.10 09:22 I attest to the accuracy and integrity of this document CWP No. 2952 of 2014 [2] the share of Vimukat Jatis/Bazigars.
Learned counsel for the petitioner seeks time to refer to case law as to whether in such circumstances, the vacant post can be offered to the candidates of Vimukat Jatis/Bazigars."
Learned counsel for the petitioner submitted that he may be permitted to withdraw the present petition. Ordered accordingly.
(Rajesh Bindal) Judge 7.3.2014 mk Kumar Manoj 2014.03.10 09:22 I attest to the accuracy and integrity of this document