Gurmeet Singh Sandhawalia, J. - (1.) This judgment shall dispose of CWP -2775 -2015, 24852 & 24969 -2014, involving common questions of law and facts. However, to dictate orders, facts have been taken from CWP -2775 -2015 titled Rakesh Kumar Sharma Vs. State of Punjab & others.
(2.) The petitioner seeks quashing of the action of the respondents in declining to consider the candidature of the petitioner in Register -A -II, while declaring the result as per Register -C, for the process years 2008, 2012 & 2013, for the post of Punjab Civil Services (Executive Branch) against advertisement No. 2 (Annexure P4).
(3.) The petitioner, who is an employee of the Government of Punjab and working as Assistant Controller (Finance & Accounts) District Food & Supplies Controller, Bathinda, has pleaded that he was initially appointed as a Clerk in the year 1998 and appointed in the State Account Service (SAS) on 16.07.2003 on the post of Sec. Officer. Thereafter, he was promoted to the post of Assistant Controller (Finance & Accounts) on 29.07.2011 and is posted in the office of State Accounts Service.;