SATYAWAN YADAV Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) IN this writ petition the petitioner prays that he is entitled to be appointed to the post of Sub Inspector of Police, as he duly fulfills all the prescribed criteria required for such an appointment. The claim of the petitioner is that he had applied for the post of Sub Inspector of Police pursuant to the advertisement dated 7.9.2007 against the BC -B category. In the written test conducted by the respondents, the petitioner was intimated vide Annexure P -4 that he had been awarded 127 marks out of 200 marks in the written examination. The last selected candidate in this category i.e. BC -B also secured 127 marks. Since both the petitioner and the last selected candidate had secured similar marks, the grievance of the petitioner is that his claim for appointment has been defeated on the pretext that he had failed to make the goal in the physical test.

(2.) THE petitioner asserts positively that he had completed all the physical endurance tests efficiently and had been declared passed, but his claim has been subverted to benefit the selected candidate.

(3.) ON the representation made by the petitioner, the State Information Commissioner directed respondent No. 3 to furnish the requisite information to him by supplying him the compact disc of the physical test undertaken by the petitioner. The information was declined and the petitioner then filed an appeal, but during the pendency of the appeal, he was informed vide Annexure P -9 that the requisite record of the videography had been destroyed by the Haryana Staff Selection Commission, thus depriving the petitioner of any valuable information that he could have had to substantiate his claim.