- (1.) WHETHER the petitioners, whose names were included in the select list prepared for recruitment to Punjab Civil Service (Judicial Branch) are entitled to be appointed against the posts which became available due to the resignation of two of the appointees and the unfilled posts of reserved categories is the question which arises for consideration in these petitions filed under Article 32 of the Constitution.
(2.) THE Punjab Public Service Commission (for short, 'the Commission') issued Advertisement No.1 in the year 2011 for holding examination for recruitment to the Punjab Civil Service (Judicial Branch). The break up of the posts advertised by the Commission was as under: JUDGEMENT_546_TLPRE0_2013.htm The petitioners, who belong to general category, applied for recruitment against the general category posts. In the select list prepared by the Commission, the names of the petitioners were shown at serial Nos. 49, 50, 51, 53 and 54. However, their names were not included in the register meant for appointment of the selected candidates because 47 candidates, who were placed above them were appointed against the advertised posts of general category. From the reserved categories, only 27 candidates were selected and they were appointed against the posts earmarked for their respective categories.
(3.) MS . Mohini (Serial No.31 in the select list), who was appointed against a general category post, did not join and in her place Ms. Parul (Serial No.48) was appointed. Shri Rakesh Kumar (Serial No.32), who was appointed against a general category post, joined the service but resigned with effect from 16.7.2012. Likewise, Ms. Shikha Thakur (Serial No.35), who was also appointed against a general category post, resigned with effect from 2.1.2013 and was relieved on 2.2.2013. The posts vacated by them were not filled and were included in the advertisement issued in 2012.;