Pawan Kumar vs State of Haryana and another

The petitioner is seeking a direction to respondent No.2 for

consideration of his B-Com and NCC certificates.

The petitioner had applied for the post of Constable in the

Haryana Police in response to the advertisement issued on 19.07.2015.

The petitioner had appeared in the written examination and was called for

interview on 05.06.2017 but the certificates of the petitioner for B-Com

and NCC were not taken into consideration on the ground that he had not

mentioned in the application form about these qualifications.

Learned counsel for the petitioner contends that at the time of

issuance of the advertisement, there was nowhere provided in the

advertisement or in the rules that marks would be given to the candidates

for graduation and NCC. The amendment for granting marks on the basis

of educational qualification and NCC was issued by the respondent in

April 2017.

Issue notice to the respondents.

At the asking of the Court, Mr. D. R. Singla, DAG, Haryana,

who is present in Court, accepts notice on behalf of the respondents-State.

Learned counsel for the petitioner undertakes to supply three

sets of paper book to learned counsel for the respondents-State during the

course of the day.

Learned counsel for the petitioner has also drawn my

attention to the representation made by the petitioner to the respondent in

this regard on 05.06.2017 (Annexure P-11). He further contends that he

shall be satisfied if the respondents are directed to consider and decide his

representation before finalization of the result.

Consequently, the present petition is disposed of with a

direction to respondent No.2 to consider and decide the representation of

the petitioner in accordance with law, as expeditiously as possible, but

before finalizing the result.