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Judgment
14 paragraphs · 250 wordsARUN PALLI, J. (Oral)
Notice of motion.
Mr. RK Doon, AAG, Haryana, present in Court, accepts notice on behalf of the respondents. Copies furnished.
For the nature of order I propose to pass in the matter, no formal written statements/counter affidavits on behalf of the respondents are 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 Multipurpose Health Worker (Female), in response to the advertisement dated
19.06.2015/01.07.2015 (Annexure P1) under the Dependent Freedom Fighter Category (General). She purports to have qualified the written
examination and was called for scrutiny of documents. She participated in the interview that was held on 05.03.2018. However, as per the final
results pronounced by the Commission on 08.03.2018, the petitioner failed to qualify for selection. The limited grievance that she has is; that even
though the posts in her category are vacant for want of eligible candidates, but yet for some intangible reason her claim has since been ignored.
In response, learned State counsel submits that the claim/grievance of the petitioner shall be considered and dealt with by the respondents within a
period of four weeks from today. And, appropriate orders, in accordance with law, shall be passed and communicated to the petitioner.
The petition is accordingly, disposed of, in the above terms. However, in the event the claim of the petitioner is declined, the respondent-authorities
shall pass a comprehensive order assigning reasons in support thereof.