Sher Singh vs State Of Haryana And Others

ARUN 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 Station Supervisor, in response to the advertisement dated 10.07.2015 (Annexure P1), under the

Outstanding Sports Person (SC) Category. He purports to have qualified the written examination and was even called for scrutiny of documents on

05.05.2017. The limited grievance that he has is that; in the list of short-listed candidates, called for interview, his name and roll number was not

depicted. In fact, the circular issued in this regard reveals that no eligible candidate was found in the category of the petitioner. It is urged that the

candidature of the petitioner appears to have been ignored, for, he neither appended the Gradation Certificate with the application form nor produced

the same during scrutiny. The petitioner purports to have applied for the Gradation Certificate to respondent No.2 on 08.05.2017, but the same has not

been issued till date. Even the legal notice dated 16.03.2018 (Annexure P11), the respondents have been served with, has failed to evoke any

response. Further, it is submitted that although interviews were held on 30.12.2017, but the appointments are yet to be made, thus, the respondents be

directed to consider the claim of the petitioner and pass appropriate orders.

In response, learned State counsel submits that the claim/grievance of the petitioner, as also the legal notice dated 16.03.2018 (Annexure P11), 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 as also his counsel.

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.