DINESH RATHOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is before this court, inter alia, seeking issuance of a writ in the nature of mandamus directing the respondent number 2 to allow him to participate in scrutiny of documents and thereafter to conduct his interview as he has successfully cleared the written examination, but yet he is not being allowed to participate in the aforesaid next two rounds i.e. document verification and interview.

(2.) Pleaded case of the petitioner herein is that pursuant to an advertisement dtd. 1/12/2015, he had applied for the post of Junior Engineer in the department of town and country planning in BCB Category and is also entitled to benefit of being an Outstanding Sports Person. Total of 39 posts were advertised. The petitioner appeared in the written examination and successfully cleared the same. However, inadvertently he missed the result of written examination, which was declared online on 19/8/2018. On the website itself, where the result was declared, it was also stated online that the date for scrutiny of document was 1/9/2018. Subsequently, another date for scrutiny of documents was given for those candidates who had missed their first chance. Petitioner, however, pleads that being not aware of the declaration of the result online, he missed both the chances of aforesaid document verification given by the respondents.

(3.) In the return filed by the Haryana staff selection commission the stand taken is that the petitioner since remained absent on both the occasions first scrutiny of documents he cannot now seek any further opportunity for the same. The writ petition is thus liable to be dismissed. In the notice dtd. 4/9/2018 it was clearly stated that, in case a candidate does not appear for scrutiny of documents before the interview, no further opportunity will be given thereafter.