VIPIN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present writ petition has been filed challenging impugned order dtd. 15/4/2021 (Annexure P-10) by which the candidates have been selected in respect of Advertisement No. 11 of 2019 to the post of Lower Divisional Clerk in the category of Economic Weaker Sec. (hereinafter referred to as 'EWS'), to be appointed in Dakshin Haryana Bijli Vitran Nigam Limited (hereinafter referred to as 'DHBVNL').

(2.) The facts leading to the filing of the present writ petition are that the respondents issued an advertisement bearing Advertisement No. 11 of 2019 (Annexure P-1) by which 2978 posts of the Lower Divisional Clerk in DHBVN, UHBVN and HVPNL were advertised. Petitioner, who claimed himself to be fully eligible, applied for the post of Lower Divisional Clerk in DHBVNL, in pursuance to the said advertisement against 14 posts, which were reserved in the category of EWS.

(3.) As per the criteria, the selection was to be made on the basis of the written examination and further, the candidates were entitled for grant of marks under the Socio Economic Criteria. Petitioner appeared in the online Computed Based Test (CBT), which was held on 25/2/2020. The result of the said examination was declared on 19/2/2021 and the candidates were called for scrutiny of the documents on 26/2/2021. As the petitioner had applied under the reserved category of EWS, he was required to attach the supporting certificate given by the competent authority of the State of Haryana. Petitioner attached a certificate issued to him on 25/6/2019, a copy of which has been attached with this petition as Annexure P-6.