SANDEEP KUMAR RAVESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the petition under Article 226 of the Constitution of India is for the issuance of a writ of Certiorari for quashing the impugned notice/announcement, Annexure P/6 dated 10.08.2018, vide which, the petitioner was not interviewed for the post of Mandi Supervisor-cum-Fee Collector, against category No.17, advertisement No.07/2015. Prayer is also for the issuance of a writ of Mandamus for directing the respondents to call the petitioner for interview for the aforementioned post in general category on account of the petitioner having secured more marks than the marks secured by the last candidate who had been called for interview in the general category. Lastly, prayer is for the issuance of a writ of Mandamus for directing the respondents to treat the petitioner as eligible for the post of Mandi Supervisor-cum-Fee Collector.

(2.) On 20.08.2018, while issuing notice of motion, it was directed that in the meantime, the petitioner be interviewed provisionally, subject to the decision of the writ petition, his result be kept in a sealed cover and be produced by the State Counsel on the next date of hearing.

(3.) Brief facts of the case leading to the filing of the instant writ petition are that the Haryana Staff Selection Commission (hereinafter referred to as 'the Commission') issued advertisement Annexure P/1 bearing No.07/2015, re advertising 126 posts of Mandi Supervisor-cum-Fee Collector under category No.17, out of which, 34 posts were reserved for general candidates. As per the advertisement, essential qualification for the post of Mandi Supervisor-cum-Fee Collector were as under :-