RAJBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Sports Department of Haryana vide advertisement published in Dainik Tribune dated 26.2.1989, invited applications for the posts of Senior Coaches and Junior Coaches in different games. In this case petitioner has challenged the selection of Senior Coaches and Junior Coaches in game of Kabaddi and has prayed for his selection after quashing the previous selections.

(2.) Facts are being adverted to, however, regarding the qualifications for the posts of Coach and Junior Coach of Kabaddi and its selection only. The necessary qualifications as well as the preferential qualifications for the posts of Coach and Junior Coach in Kabaddi, as given in the advertisement are reproduced below :-

(3.) As against this, the submission of learned counsel for the respondents is that respondent Nos. 3 and 4 were not ineligible as alleged; that respondents 5 to 8 were in no way less meritorious than the petitioner; that selection of respondent Nos. 3 to 8 had been made on merits and on the basis of a definite criteria laid down and only 20% marks were kept for interview. It was submitted that the selection was not arbitrary as alleged. Respondents were directed to produce the record. Respondents were directed to produce the record. Respondents produced the criteria which was fixed by the authorities for assessing the merits of individual candidates based on the educational qualifications and their achievements in sports. On the basis of this criteria 80% marks were to be awarded to the candidates for determining inter se merit and 20% marks were kept reserved for interview. Original record of interview was also placed before this Court. The criteria which was fixed by the authorities is reproduced below :-