M.M.KUMAR, J. - (1.) THE whole case of the petitioner is built up on the assumption that the petitioner either belongs to Scheduled Caste or Scheduled Tribe according to the certificate issued by the Tehsildar, Patiala (Annexure P3). THE aforementioned certificate has been issued on 24.12.2002, whereas the petitioner has joined service as a General category candidate on 21.10.1986 on ad-hoc basis. No rule or instructions in favour of the petitioner have been shown to us so as to make him entitled for consideration for promotion to the further post from the post of Auction Recorder. In view of above, we find that the petition is half baked and does C.W.P. No.11729 of 2005 2 not deserve to be adjudicated. THErefore, we dismiss the petition with a liberty to file a fresh one on the same cause of action by placing on record all the related documents.;