VARINDER PAL SINGH SIDHU Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2008-2-377
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 06,2008

VARINDER PAL SINGH SIDHU Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) This order will dispose of two writ petitions i.e. C.W.P. No. 16786 and 19118 of 2007, wherein similar prayers have been made by the petitioners for the issuance of a writ in the nature of mandamus directing the respondents to consider and appoint them as Science Masters against one of the vacant posts on account of the fact that some candidates have been selected twice and one female candidate has been wrongly shown at serial No. 2 of the merit list of the male candidates as the petitioners are the next available candidates in the merit list. The facts have been taken from C.W.P. No. 16786 of 2007.
(2.) On June 12, 2006, the Subordinate Services Selection Board (for short, 'the Board'), arrayed as respondent No. 3 in the above writ petitions advertised various categories of posts including 300 posts of Science Masters/Mistresses, out of which 150 posts were kept reserved for male and 150 posts were kept reserved for female candidates. The basic educational/professional qualification was provided as B.Sc with B.Ed with any of the two of the four subjects in B.Sc, namely Physics, Chemistry, Botany and Geology.
(3.) In the month of July, 2006, the Board issued a corrigendum in 'The Tribune' that number of posts of Science Masters/Mistress should be read as 700 instead of 500 and the candidates could apply for those posts up to August 31, 2006. Out of 700 posts of Science Masters/Mistresses, 348 posts were belonging to the General Category and 352 were kept for reserved categories. Out of 348 Candidates of General Category, 174 posts were kept for male and 174 for female candidates.;


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