RAKESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) We have heard the learned counsel for the parties and with their assistance have gone through the record of the case.

(2.) The main challenge given by the petitioner is that Smt. Renu Bala, respondent No. 4 is not Middle Pass as advertised vide Annexure P-2 and that the petitioner was more qualified as compared to respondent No. 4.

(3.) We are not convinced with the submission raised by the learned counsel for the petitioner as the petitioner himself participated in the process of selection and he was placed at serial No. 2, whereas, respondent No. 4, Renu Bala, was placed at serial No. 1 in the process of selection.