RANBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner had applied for the post in the category of dependent of Ex-servicemen. As per the averment in the petition, there were 17 posts reserved for Ex-servicemen (BCA) category. The grievance of the petitioner is that only 10 posts in this category had been filled and the remaining 7 posts were not filled.

(2.) The petitioner may have a case if he is able to establish that he would be entitled to appointment on merits in the category of dependent of Ex-servicemen. There is no averment made in the petition as to where the petitioner would stand in the merit in the category of dependent of Ex-servicemen (BCA). The petitioner, if so advised, may make a proper averment in this regard so that his claim can be properly considered.

(3.) The counsel, at this stage, seeks permission to withdraw this petition to file a fresh one by making proper averment in this regard.