Ramesh Kumar vs Haryana Staff Selection Commission

ARUN PALLI, J. (Oral)

Notice of motion.

Mr. RK Doon, AAG, Haryana, present in Court, accepts notice on behalf of the respondent. Copy furnished.

For the nature of order I propose to pass in the matter, no formal written statement/counter affidavit on behalf of the respondent is indeed

necessary, at this stage. Thus, with the consent of the parties, the petition is being disposed of finally.

The petitioner competed for selection to the post of Clerk, pursuant to an advertisement dated 24.11.2015/18.05.2016 (Annexure P1) in ESM BC-

B(Ortho Handicapped) Category. He purports to have qualified the written examination and was called for scrutiny of documents. He even

participated in the interview held on 17.10.2017, but as per the final result pronounced by the Commission he failed to qualify for selection. The

limited grievance that he has is; that his candidature has been considered only in the ESM BC-B Category, but his claim as regards Ortho

Handicapped was never examined.

In response, learned State counsel submits that although the process of selection has been concluded and even the appointments have since been

made, but still the claim/grievance of the petitioner shall be duly looked into and the respondent-authority shall pass appropriate orders, in accordance

with law, within a period of four weeks from today.

The petition is accordingly, disposed of, in the above terms. In the event the claim of the petitioner is declined, the respondent-authority shall pass a

comprehensive order assigning reasons in support thereof.