NARINDER SINGH Vs. STATE OF PUNJAB
LAWS(P&H)-2012-5-227
HIGH COURT OF PUNJAB AND HARYANA
Decided on May 16,2012

NARINDER SINGH Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

- (1.) The grievance raised in the petition is with regard to the entitlement of the petitioner to compete for the Punjab State Accounts Service Examination. The petitioner was appointed as a Store attendant and wished to take the said examination. On being refused be filed the present petition. Reliance is placed on Regulation 4 of the Regulations for the Punjab State Accounts Service Examination (Ordinary Branch) 2005 which is relevant and is reproduced here as under:- 4. Subject to other conditions prescribed in these regulations the following officials of State Government (other than the officials of L.A.D. Who are eligible to appear in L.A.D. Branch only) shall be eligible to sit in the Examination:- (i) Clerks/junior Assistants/Sr. Assistants/Superintendents Grade-II/Officials working in identical or higher scale of clerk called by any nomenclature, in any Department of the State Government and State Sponsored Corporations Autonomous Bodies. (ii) Auditors/Upper Division Clerk (iii) Accountants working in the offices of Block Development officers and other offices. (iv) Stenographers/Steno-typists. (v) District Treasury Officers/Treasury Officers. (vi) District Treasurers/Assistant Treasurers (vii) Officials working on any post under the Punjab Government possessing qualifications of "Graduation in Commerce or Post Graduation in Economics". Provided that- (a) they possess a degree of a recognised university, and; (b) they have rendered at least 3 years regular service. (c) the Head of Department/Corporation/Boards certifies that the candidate is efficient and likely to pass the Examination.
(2.) In the written statement Regulation 4 has not been disputed but it has been stated that this examination is open only to Class III Government employees.
(3.) I find no warrant in this conclusion of the Rule and, therefore, reject this contention. Learned Addl. AG has also pointed to Regulation 5 under which Secretary to Government of Punjab, Finance Department reserves the authority to reject the request of any application for appearing in the examination.;


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