Rajinder Kaur vs State Of Punjab & Others
2023 Latest Caselaw 3922 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH
229 2023:PHHC:050399

CWP-6348-2017
Date of decision: 12.04.2023

RAJINDER KAUR .-Petitioner
Versus
STATE OF PUNJAB & OTHERS ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Ashok Bhardwaj, Advocate for the petitioner.

Mr. R.S. Pandher, Sr. DAG, Punjab ANIL KSHETARPAL, J(Oral)

The petitioner prays for the issuance of a writ in the nature of certiorari to quash the order passed on 23.12.2016 vide which the selection of hearing impaired candidates to the post of peon has been finalized.

The learned counsel representing the petitioner contends that as per the recruitment notice, the required qualification for the post of peon is 8" pass, whereas, the respondents have recruited candidates having 10+2 and Higher Education.

Though, called upon, the learned counsel representing the petitioner has failed to draw the attention of the Court to the relevant Service Rules. In absence of bar prohibiting the recruiting agency to recruit the candidates with higher qualifications, the petitioner has no legs to stand.

Dismissed.

All the pending miscellaneous applications, if any, are also

disposed of.

April 12", 2023 (ANIL KSHETARPAL) Ay JUDGE

Whether speaking/reasoned : Yes/No

mono avus Whether reportable : Yes/No

2023.04.13 14:21 | attest to the accuracy and authenticity of this order/judgment.