NAVDEEP SINGH BRAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up through video conferencing on account of restrictions due to outbreak of COVID-19 pandemic.

(2.) By this order, I shall dispose of CWP Nos.12723, 13474, 13337, 13789, 13893, 14668, 14879 of 2021 as common questions are involved for adjudication. For orders, CWP No.12723 of 2021 is being treated as the lead case.

(3.) The petitioner Navdeep Singh Brar and 55 others have filed the instant writ petition, inter alia, with a prayer to direct the respondents to give age relaxation to them for applying against the posts of Police Sub Inspectors advertised on 06.07.2021. A further prayer is made to count their age as on 01.01.2021 in lines of the judgment of the Hon'ble Supreme Court in Re: Cognizance for Extension of Limitation whereby the period starting from 15.03.2020 till further orders was directed to be considered as 'Zero Period' in view of COVID-19 pandemic. Prayer is also made to allow the petitioners to provisionally appear in the examination scheduled for the above-said posts.