KULDEEP SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court challenging the communication, received by him, vide letter dated 8.8.2012 (Annexure-P-5), whereby his candidature was rejected on the ground that he did not possess the graduation degree on 1.2.2010. Petitioner has also challenged the communication dated 27.8.2012 (Annexure-P-7), vide which his representation stands rejected.

(2.) It is the contention of the counsel for the petitioner that initially 9 posts of Deputy Superintendent of Jail (Male) (Group B) were advertised, vide advertisement No. 10 (Annexure-P-1), according to which, the closing date for receipt of application was 1.2.2010. The petitioner did not have any occasion to submit such an application as at that time he was not eligible because of the age. Thereafter, a corrigendum dated 20.7.2012 (Annexure-PCWP No. 18901 of 2012 -2- 2) was issued by the Haryana Public Service Commission, according to which, Government employees, who have not less than five years service under the Haryana Government and is below 35 years, could also submit their applications in response to the advertisement No. 10. The last date for submission of the application was extended upto 31.7.2012 for the candidates who are in service of Government of Haryana and had at least five years service. The upper age limit was to be determined on 1.2.2010. Since the last date for submission of the application had been extended to 31.7.2012, therefore, the eligibility of the candidates should have been taken as on 31.7.2012. He on this basis contends that the rejection of the candidature of the petitioner, vide communication 8.8.2012 (Annexure-P-5), on the ground that he did not possess graduation degree before 1.2.2010, cannot sustain. He on this basis contends that the present writ petition deserves to be allowed.

(3.) I have considered the submissions made by the counsel for the petitioner and with his assistance have gone through the records of the case.