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Punjab-Haryana High Court
Deepak Kumar vs State Of Punjab And Others on 22 April, 2026
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
252
1. CWP-16468-2023
Date of decision: 22.04.2026
Deepak Kumar .....Petitioner
Versus
State of Punjab and others .....Respondents
2. CWP-16905-2023
Date of decision: 22.04.2026
Varinder Bansal .....Petitioner
Versus
State of Punjab and others .....Respondents
3. CWP-16922-2023
Date of decision: 22.04.2026
Rajbir Kaur .....Petitioner
Versus
State of Punjab and others .....Respondents
4. CWP-16953-2023
Date of decision: 22.04.2026
Sanjay Kumar .....Petitioner
Versus
State of Punjab and others .....Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present : Mr. Davinder Singh, Advocate (through VC)
for the petitioners in all the petitions.
Mr. Satnampreet Singh Chauhan, DAG, Punjab.
Mr. K.P.S. Dhaliwal, Advocate for
Mr. Gaurav Datta, Advocate
for respondent No.7 in CWP-16468-2023.
VINAY
2026.04.22 19:08
I attest to the accuracy and
authenticity of this
order/judgment
CWP-16468-2023 & connected matters -2-
Mr. Jagraj Singh, Advocate for
Mr. Shekhar Verma, Advocate
for respondents No.3 and 6
in all the petitions except CWP-16468-2023.
****
NAMIT KUMAR, J. (ORAL)
1. This order shall dispose of above-referred four writ
petitions as similar issue is involved in them. For the sake of
convenience, the facts are being taken from CWP-16468-2023.
1A. The present petition (CWP-16468-2023) has been filed by
the petitioner under Articles 226/227 of the Constitution of India,
seeking a writ of mandamus, directing the respondents to strictly follow
and adhere to selection process as mentioned under
instruction/notification/advertisement dated 10.11.2022 (Annexure P-
1), issued by the Punjab Public Service Commission, and to consider
the candidature of the petitioner as he fulfils all the eligibility criteria
for the post of PCS Executive Branch Register C Examination 2023.
Further, a writ of certiorari has been sought for setting aside the letter
dated 17.07.2023 (Annexure P-2), issued by respondent No.2, whereby
they have not considered the candidature of the petitioner, and allow
the petitioner to appear in the examination going to be held under the
above-mentioned advertisement dated 10.11.2022 (Annexure P-1).
2. While issuing notice of motion on 01.08.2023, the
following order was passed:-
"Learned counsel for the petitioner submits that the
petitioner has applied for the post of Punjab Civil Services
(Executive Branch) for an advertisement dated 10.11.2022
(Annexure P-1). The eligibility criteria requires a person
to be a confirmed employee and who has completed 8
years of continuous service under the Government apart
CWP-16468-2023 & connected matters -3-
from other conditions. The petitioner has preferred this
writ petition assailing the order dated 17.07.2023,
whereby the candidature of the petitioner has been
rejected, by excluding him from the final list on the ground
that he does not fulfill the aforesaid condition.
Learned counsel for the petitioner further submits
that the petitioner has been working with the PICTES, a
society formed by the State Government where he was
appointed as a computer teacher and was regularized on
02.12.2010. Thus, he has more than 8 years of regular
service but his candidature has wrongly been rejected. The
appointment order mentions that the Appointing Authority
of the petitioner is the Director General School Education.
Learned counsel, thus, submits that the petitioner has been
working under the Government and he, therefore, cannot
be excluded from the final list.
Notice of motion.
Mr. D.K. Singal, Addl. A.G., Punjab, accepts notice
on behalf of the respondents-State and seeks time to file
reply.
Adjourned to 29.09.2023.
Meanwhile, the petitioner shall be allowed
provisionally to participate in the coming examination for
the post and his participation shall not create any equity in
his favour and his result shall be declared only on further
orders from this Court."
3. Learned counsel for the petitioner(s) submits that although
the petitioner(s) appeared in the examination, however, he/they could
not qualify the same, therefore, the instant petition(s) has/have been
rendered infructuous.
4. In this view of the matter, all the petitions are disposed of
as having been rendered infructuous.
22.04.2026 (NAMIT KUMAR)
Vinay JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
