STATE OF HARYANA Vs. LAJVIR SINGH

JUDGEMENT

(1.) This appeal has been preferred against the order of the learned Single Judge dated 16.11.2005 thereby allowing the writ petition filed by the petitioner.

(2.) Brief facts of the present case are that pursuant to advertisement No.5 issued by the Haryana Public Service Commission (hereinafter referred to as HPSC) for appointment to the Haryana Civil Services (Executive Branch) and other allied services for the year 1980-81, the petitioner applied in the category of military personal. Last date for submission of application form was 10.11.1980.

(3.) The Haryana Public Service Commission recommended 119 names instead of 120 vide letter dated 30.5.1983. However, as per the government order dated 24.11.1962, it was mandatory for the HPSC to recommend the name of the petitioner for appointment against the Haryana Civil Services (EB) as one vacancy reserved for the said post, was intimated by the State government to the Commission on 9.11.1982.