HARJIT SINGH SIDHU AND ORS. Vs. STATE OF PUNJAB AND ORS.
LAWS(P&H)-1989-8-146
HIGH COURT OF PUNJAB AND HARYANA
Decided on August 16,1989

Harjit Singh Sidhu And Ors. Appellant
VERSUS
State of Punjab and Ors. Respondents

JUDGEMENT

Ujagar Singh, J. - (1.) THE examination for filling up Posts of Block Development and Panchayat Officers were held by the Punjab Public Service Commission, Patiala and its final result was declared on 6th May, 1982. Civil Writ Petition No. 4759 of 1982 was filed by Sukhpal Singh Rattan and two others for a direction to consider the Petitioners for appointments to the Posts of Block Development and Panchayat Officers (in short BD & PO). This petition was decided, - -vide judgment dated 23rd May, 1984. To challenge this decision, the State of Punjab and the Punjab Public Service Commission have filed Letters Patent Appeal No. 573 of 1984.
(2.) ANOTHER examination was held for filling up the extended Posts of Deputy Superintendent of Police and Jails and its result was declared on 16th June, 1985. CWP No. 666 of 1986 was filed by Mehar Singh Ghumman and others for a direction to fill up all vacancies falling as Deputy Superintendents against the vacancies. On hearing this writ petition, a Division Bench of this Court was of the view that CWP 4759 of 1982 was not correctly decided and as judgment of the learned Single Judge was challenged in the above said LPA this writ petition was referred to a Division Bench. Cwp 6727 of 1986 was filed by Harjit Singh Sidhu and two others for appointment as Deputy Superintendent of Police. This petition was also directed to be put up with Cwp No. 666 of 1986 and ultimately, both the writ petitions and the LPA came up for hearing before a Division Bench and finally, all the three cases were directed to be listed before the Full Bench.
(3.) THE third examination was held for 64 posts requisitioned by the State Government, as detailed below: Punjab Civil Service (Executive Branch)   PCS (EB) 24 Tehsildars 12 Labour Conciliation Officers 9 Assistant Employment Officers 3 Assistant Registrars Co -op. Societies 6 Excise & Taxation Officers 10 Consequently, the Public Service Commission held examination under the Punjab Civil Service (Executive Branch) Rules, 1976 and advertisement was given in the newspaper on 1st May, 1982. Ultimately, this examination was held and its result was declared on 26th June, 1985. The following recommendations were made: General S.C. Backward Ex -Service men PCS (Executive Br.) 24 13 6 2 3 Tehsildars 19 9 4 1 5 Labour .. .. .. .. .. Conciliation Officers 11 8 2 .. 1 Assistant Employment Officers 6 3 1 1 1 Assistant Registrars Co -operative Societies 6 3 2 .. 1 Excise & Taxation Officers 10 5 2 1 2   76 41 17 5 13 In respect of these results, Civil Writ Petition Nos. 3236, 3674, 4535, 4716, 4859, 5421 and 5468 of 1988 were filed in this Court. The same were disposed of by a common judgment dated 8th April, 1986 by G. C. Mital, J. Two Civil Writ Petition Nos. 9209 of 1987 and 4029 of 1988 were filed claiming mandamus for appointments to PCS (EB) Posts. These two Civil Writ Petitions were ultimately referred to Full Bench.;


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