Punjab-Haryana High Court

Bhupinder Singh vs State Of Punjab And Another on 7 May, 2024

                                 Neutral Citation No:=2024:PHHC:062975



CWP No.18518 of 2020 (O&M)                                               1




      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

232
                                         CWP No.18518 of 2020 (O&M)
                                           Date of decision: 07.05.2024

Bhupinder Singh
                                                             ....Petitioner
                                  Versus
State of Punjab and another
                                                           ....Respondents

CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    Mr. Vijay Lath, Advocate
            and Mr. Surinder Kumar, Advocate
            for the petitioner.

            Mr. Teevar Sharma, AAG, Punjab.

NAMIT KUMAR J. (Oral)

1. The instant writ petition has been filed by the petitioner

seeking a writ of mandamus for directing the respondents to consider

the candidature of the petitioner from General category to Backward

Class category for the post of Clerk.

2. The case set up by the petitioner in Para 10 of the writ

petition is that although the petitioner belongs to Backward Class

category, however, inadvertently he filled the category as '101' instead

of '104', therefore, he should be considered in the Backward Class

category.

3. In support of his claim, the petitioner had placed reliance

upon the judgment dated 05.11.2019 passed by this Court in CWP

No.26352 of 2018, titled as "Harjit Kaur vs State of Punjab and others."