PARSHOTAM LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Selection to the post of Assistant Superintendent/Probation Officer/Welfare Officer in Jail Department, Haryana is the subject matter of challenge in both these petitions almost on identical grounds. These petitions are accordingly being disposed by this common judgment.

(2.) Parshotam Lal - petitioner in CWP No. 14322 of 1994 was working as Warden in the Jail Department. He has acquired qualifications of Graduation and M.A. in Public Administration. He has also passed Jail Training School Examination, Haryana in the following subjects:-

(3.) Subordinate Services Selection Board, Haryana (in short the 'Board') invited application for the three posts of Assistant Superintendent/Probation Officer/Welfare Officer for the Jail Department in the pay scale of Rs. 1640-2900 vide advertisement No. 2/92 dated 07.04.1992. The qualifications prescribed in the advertisement were as under:-