Daya Chaudhary, J. - (1.) The prayer in the present petition is for issuance of a direction to the respondents to appoint the petitioner on the post of Vocational Master (Electronics) as per his merit in the category of Scheduled Caste (R&O).
(2.) The grievance of the petitioner is that his candidature has not been considered on the wrong premises that he is not possessing three years' experience, whereas, he is possessing B.Tech degree and for that, no such experience is required.
(3.) Briefly, the facts of the case are that the School Education Department of the Government of Punjab issued a public notice on 23.09.2009, which was published in 'Daily Ajit' for recruitment of 7654 posts in the teaching/non-teaching Cadre on contract basis. Out of total advertised posts, 2106 posts were meant for Vocational Master/Mistress including 78 posts for Vocational Master/Mistress (Electronics). The petitioner belonged to Scheduled Caste (R&O) category and was possessing the qualification of B.Tech and M.Sc. He applied for the post of Vocational Master (Electronics) and his application form was accepted. Subsequently, the merit list was prepared and in the merit list, the petitioner secured 55.2462 and was at rank No.11 in the Scheduled Caste (R&O) category. After declaration of provisional combined merit result, the department issued a public notice for counselling of the candidates for scrutiny/verification of the certificates/documents on 08.12.2010. The petitioner appeared in the counselling and on the basis of counselling, final result was declared in May, 2011, wherein, the petitioner was shown as 'Not Eligible'. Subsequently, he made number of requests and even submitted various representations to the authorities for assigning him the reason. Thereafter, he came to know that he was found ineligible on the ground that he was not possessing the qualification of Diploma Course with three years experience. Even in the second counselling, the claim of the petitioner was not considered and he again made a representation, mentioning therein that the candidates lower in merit have been considered. Ultimately, when the case of the petitioner was rejected then the present petition has been filed by raising various grounds.;