DALIP SINGH Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) The Petitioner is suffering from disability and belongs to Scheduled Caste category. He is physically handicapped and has placed on record certificate (Annexure P-5) as evidence in this regard. He has filed this petition to seek appointment to the post of Multipurpose Health Worker (Male), which was advertised by the State on 6.5.2006. He has passed matriculation examination and also 10+2. The Petitioner possesses a diploma certificate in Health Sanitary Inspector, which he did in the year 2004-05. Initially, the Petitioner had approached this Court when no reservation was made for physically handicapped category. The said writ petition was disposed of with liberty to the Petitioner to approach the authorities. The representation was filed on behalf of the Petitioner, which ultimately led to issuance of a corrigendum on 7.10.2008. Last date for submission of the application was 22.10.2008. The Petitioner, accordingly, submitted his application form. Still, he was not issued any interview letter.

(2.) The Petitioner ultimately has to file this writ petition with the grievance that he was not being called for interview though he had submitted application. While issuing notice, directions were issued to provisionally interview the Petitioner and keep his result in a sealed cover. Subsequently, the result of the interview was also disclosed before the Court and it was noticed that the Petitioner had scored more marks than the last selected candidate in the category of physically handicapped.

(3.) In the reply, however, the claim of the Petitioner for appointment is contested. After making reference to the qualification as prescribed in the advertisement, it is stated that the Petitioner has completed the course of Health Sanitary Inspector from National Industrial Training Centre, Sewak Park, New Delhi, whereas the advertised qualification is Multipurpose Health Workers Training Course from an institution approved by the Government. It is, accordingly, stated that the Petitioner does not possess the prescribed qualification and as such, he is not eligible for the said post. It is also disclosed that the Director, Health Services (Malaria) vide letter dated 14.4.2009 (Anneuxre R -2/1), has informed the names of the institutions, which are recognized by the Haryana Government, for the purpose of Multipurpose Health Worker and the name of the National Industrial Training Centre, Sewak Park, New Delhi, is not included. Accordingly, the claim of the Petitioner is contested.