RAM RATTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed by Ram Rattan petitioner under Article 226 of the Constitution of India for the issuance of writ in the nature of Certiorari to quash the action of the Haryana Staff Selection Commission -respondent No.3, by which the petitioner was refused to be interviewed for the post of Gram Sachiv. A further direction has been sought by the petitioner to the Haryana Staff Selection Commission -respondent No.3 to interview him and consider his claim for the post of Gram Sachiv.

(2.) CERTAIN facts may be noticed.

(3.) A notice of the writ petition was issued to the respondents. They have put in appearance. A written statement has been filed by the Commission -respondent No. 3 contesting the claim of the petitioner. In the written statement, the refusal of the Commission to interview the petitioner is sought to be justified on the ground that the application form filled by the petitioner was unsigned and, therefore, had no legal existence. All other averments with regard to the eligibility, qualifications and passing of the written test by the petitioner have not been controverted in the written statement.