AIROnline 2025 SC 218

Supreme Court Of India

(From : AIROnline 2023 P and H 1691)

Hon'ble Judge(s): Sudhanshu Dhulia, K. Vinod Chandran , JJ

Constitution of India , Art.309, Art.16— Punjab Civil Services (Reservation of Posts for Women) Rules (2020) , R.5— Appointment - Reservation for women - Challenge against - After advertisement was issued, Rules of 2020 came into force and new advertisement was issued - Though Chief Secretary stated that DSP post was erroneously reserved for 'SC Sports (Woman)' in advertisement and advertisement deserves to be withdrawn, this was never done - Said advertisement was never challenged - Rights of parties would have to be decided under said advertisement only - Roster on which respondent relied, came later - There was only one post of DSP against 'SC Sports', which was reserved for women as per 2020 Rules, wherein 33% reservation was mandated for women and as such respondent could not be appointed to said post - Appellant was only SC woman candidate who successfully cleared all tests - Once an eligibility criteria was declared by means of a fresh advertisement same could not be changed midway through recruitment process - Respondent participated in entire recruitment process without protest - Challenge to reservation of posts was not sustainable. AIROnline 2023 P and H 1691-ReversedAIROnline 2024 SC 747-Followed (Para 15 16 17 18 19 20 ....