- (1.) This judgment of mine shall dispose of above-said two writ petitions as in both the petitions a common question i.e. non- consideration for nomination to Punjab Civil Services (Executive Branch) from the office of the feeding channel i.e. Ministeral Class-III is involved.
(2.) Petitioner Vijay Kumar joined the Ministerial Service as Class III on 07.0-3.1980. He has put in more than 10 years of service in that category and so is the position with Siraj Ahmed, petitioner in CWP No. 9793 of 1995, who also served in Class-III as a Clerk for a period of more than 10 years and was later on promoted as Senior Assistant in the year 1988. At the time of the filing of this petition, Vijay Kumar was working in the office of the Deputy Commissioner, Sangrur, whereas Siraj Ahmed was working in the office of the Sub Divisional Officer (C) Barnala.
(3.) Rule 10 of the Punjab Civil Services (Executive Branch), Rules, 1976 (hereinafter referred to as "the Rules"), provides for selection of candidates for Register A-II, from amongst the temporary members of Class-II services and the Members of Class-III services, holding ministerial appointments and working in the office of the nominating authority or in the offices subordinate to him as mentioned in the Table attached thereto.;