ARVINDER SINGH BAINS Vs. STATE OF PUNJAB
LAWS(SC)-2006-5-55
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on May 24,2006

ARVINDER SINGH BAINS Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) Respondent Nos. 6 and 7 - Khushi Ram and Gurpal Singh Bhatti are impleaded as parties in I.A.No. 3 as per order dated 18.05.2006.
(2.) The appellant - Arvinder Singh Bains filed the above appeal against the final judgment and order dated 12.12.2000 passed by the High Court for the States of Punjab and Haryana at Chandigarh in LPA No. 1705/2000 whereby the High Court has dismissed the LPA filed by him.
(3.) State Government issued an advertisement in the year 1976 for 10 vacancies in the cadre of PCS Officers. The 1976- Rules were enforced w.e.f. 02.12.1976. As per the case of the State Government itself requisition for 10 posts meant for direct recruits (Register-B) were sent to Punjab Public Service Commission.;


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