- (1.) By way of this order, we shall dispose of LPA Nos.1353, 1354, 1358, 1359 and 1362 of 2010 in which common order of the learned Single Judge dated 21.09.2010 has been assailed. Facts have been taken from LPA No.1353 of 2010.
(2.) In brief, applications were invited to fill up the posts of Ayurvedic Medical Officers in Municipal Corporation, Jalandhar by way of advertisement in newspaper dated 02.12.2001 stating specifically that "interview for the said posts will be held on 13.12.2001 in the office of Commissioner, Municipal Corporation, Jalandhar at 10.00 a.m. No separate card will be sent to the candidate for interview. They will give their applications for the posts of Ayurvedic Medical Officer and will present at their own cost for interview on the above said date, time and place. If any candidate has already given application for the said post, then the same will not be considered and they will have to give application afresh".
(3.) The selection was proceeded by "walk-in-interview" held on 13.12.2001 and 16.12.2001 by the duly constituted Selection Committee, comprising of District Welfare Officer, Principal of Dayanand Ayurvedic Medical College, Jalandhar, one representative of the rank of Joint Secretary to the Government of Punjab, Additional Commissioner of the Corporation being the Chairman and the Health Officer of the Corporation as the Subject Expert. Admittedly, no criteria was laid down in the advertisement.;