SURINDER KUMAR Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was a candidate for the post of Tehsil Welfare Officer in the Department of Social Welfare. He competed and was placed at No. 13 in order of merit. He has not been given an appointment on account of non-availability of a post either in the category of Scheduled Castes or in the general category. The learned counsel for the petitioner has pointed out to me the order passed by the Division in C.W.P. No. 9006 of 1990 decided on 15.11.90 in which their Lordships have been pleased to give the following direction:-