Daya Chaudhary, J. - (1.) The prayer in the present petition is for issuance of a writ in the nature of Certiorari for quashing selection and appointment of respondent Nos. 3 to 9 as Sub Inspector in Punjab Police at District Cadre Police in General Category on the ground that said respondents have already taken benefit of reservation in relaxation of their age at the time of entry into service being the candidate of reserved category. A further prayer has also been made for direction to respondents to consider and select the petitioner in General Category as Sub Inspector.
(2.) Brief facts of the case, as made out in the present petition, are that petitioner being eligible submitted his application for the post of Sub Inspector (Male) in Punjab Police at District Cadre in General Category in pursuance of advertisement (Annexure P-1) whereby applications were invited for recruitment of Sub Inspectors from male and female candidates. He was called for written examination. Thereafter, the result was published and on the basis of provisional merit list, interview was held and final merit list of all categories was published.
(3.) The grievance of the petitioner is that he applied in General Category but did not figure in the final merit list published by respondent No.2. However, the respondents No.3 to 9 who belonged to reserved category i.e. SC/ST were shown to have been selected in spite of the fact that they were in the age group of more than 25 years of age and had already taken benefit of reservation in relaxation of age. It is also the grievance of the petitioner that in case respondents No. 3 to 9 were considered in reserved category, the petitioner should have been selected in the General Category as he was at Sr. No.3 of the waiting list.;