KRISHAN KUMAR ASSISTANT SECRETARY MARKET COMMITTEE BHIWANI DISTRICT BHIWANI HARYANA Vs. HARYANA STATE AGRICULTURAL MARKETING BOARD PANCHKULA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave arises from the judgment of the division bench of the Punjab and Haryana High court, made on 29/5/1996 in CWP No. 16133 of 1995.

(3.) The admitted position is that an advertisement was published by the respondent for recruitment to the post of Assistant secretary of the Haryana State Agricultural Marketing Board. Out of 11 posts notified for recruitment, six posts were reserved for general candidates, 3 posts for Scheduled Castes and 2 posts for Other Backward Classes. Pursuant thereto, the appellant had appealed for consideration of his claim for appointment. The qualifications prescribed under the Haryana State Agricultural Marketing Board Service Rules, 1974 (for short "the Rules") are thus: