Punjab-Haryana High Court
Sukhwinder Singh vs State Of Punjab And Others on 20 March, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 4950 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 4950 of 2013
Date of Decision : March 20, 2013
Sukhwinder Singh
.... PETITIONER
Vs.
State of Punjab and others
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. Amandeep Singh Cheema, Advocate,
for the petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioner has approached this Court with a prayer that as per the merit list belonging to the Scheduled Caste (Others) Category, his name finds mention at Sr. No. 4 in the waiting list whereas in the list of selected candidates, candidates at Sr. Nos. 5, 13, 25, 33 and 45 in the Scheduled Caste (Others) Category have secured more than 28 marks and, therefore, they are entitled to be considered and placed in the General Category selected candidates. Petitioner has, therefore, an opportunity to be appointed against the Scheduled Caste (Others) Category. Reliance has been placed by CWP No. 4950 of 2013 2 the petitioner on the directions issued by this Court in CWP No. 601 of 2012 titled as Balwant Singh vs. State of Punjab and others, decided on 10.01.2012 (Annexure P-3) and the law laid down by this Court in CWP No. 6915 of 2012 titled as Gurpreet Singh vs. State of Punjab and others, decided on 29.05.2012 (Annexure P-4) which would entitle the petitioner to the claim, as has been made by him in the present writ petition.
Counsel for the petitioner states that liberty may be granted to the petitioner to file a detailed representation putting forth his claim for appointment under the Scheduled Caste (Others) Category, which representation shall be filed within a period of four weeks from today and the same may be directed to be considered and decided within some specified time.
In the light of the statement made by the counsel for the petitioner, in case a representation is submitted by the petitioner within a period of four weeks from today, the same shall be considered and decided by the Senior Superintendent of Police, Ferozepur-cum-Chairman District Recruitment Board, Ferozepur, Punjab-respondent No. 3 within a further period of four weeks of submission of such representation. Decision so taken be conveyed to the petitioner forthwith.
Petition stands disposed of accordingly.
(AUGUSTINE GEORGE MASIH )
March 20, 2013 JUDGE
pj