AIR 1991 SUPREME COURT 2248 ::1991 AIR SCW 2586 ::1991 LAB. I. C. 2404 ::1991 (2) UJ (SC) 640 ::1991 UJ(SC) 2 640 ::1991 (2) CurLR 854 ::(1992) 64 FacLR 25 ::1991 (4) SCC 555 ::1991 SCC (L&S) 1357 ::1992 (1) LabLN 4 ::(1992) 1 SCJ 105 ::1991 (5) ServLR 620 ::(1992) 1 CurLJ(CCR) 190 ::(1991) 4 JT 154 (SC)

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): M. M. Punchhi, K. Ramaswamy , JJ

(A) Constitution of India , Art.309— Punjab Revenue Patwaris, Class III Service Rules (1963) , R.4, R.2(a)— (as amended in 1986) Recruitment - Post of Patwari - District Committee - Constitution - District Revenue Officer is nominated member of Committee in his official capacity - Transfer of person who was District Revenue Officer at time of Constitution of Committee and consequential participation in selection process by next incumbent - Selection does not become illegal. (Para 3) (B) Constitution of India , Art.309— Punjab Revenue Patwaris, Class III Service Rules (1963) , R.4— Appointment - Patwaris - Direction by Government not to solicit candidates afresh and to give preference to priority categories - District Collector on wrong impression of directions calling fresh application from priority category candidates - Selection of candidates so applying - Not illegal. (Para 4) (C) Constitution of India , Art.309, Art.311— Punjab Revenue Patwaris, Class III Service Rules (1963) , R.4— Appointment of Patwari - Vacancies not advertised in newspaper - Procedure adopted for inviting applications though irregular - Objection cannot be raised by persons who had applied but were not ap....