AJAY KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) On 25.9.2007, two posts of Lecturer in Mathematics were advertised for Government Polytechnic Education Society, Uttarwar (Mewat). The petitioner, who is possessing M.Sc. Degree in Mathematics in Ist Division and is also having B.Ed. qualification had applied for the said post on 1.10.2007. The petitioner, however, was not considered eligible on the ground that his application was received late. Last date of submission of applications was 5.10.2010, whereas the application of the petitioner was received on 10.10.2007. Relying upon an information obtained under Right to Information Act, the petitioner says that his application had been received on 5.10.2010 and this defence has been taken just simply to oust him from consideration. In the reply filed, it is reiterated that the application of the petitioner was received on 10.10.2007. The reply filed by the private respondent would also show that the information supplied to the petitioner does not concern him, but is regarding another Ajay Kumar son of Anand Parkash, whose application was received on 5.10.2010 and this information was wrongly supplied to the petitioner by the Director of Technical Education, Haryana.

(2.) In view of this factual position, no case for consideration of the petitioner is made out.