SWEETY NAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This appeal has been filed by the appellant, under Clause X of the Letters Patent Act, being aggrieved by an order dtd. 7/1/2022, passed by the learned Single Judge in CWP-25698-2021.

(2.) The brief facts leading to filing of the appeal are that the appellant applied for appointment pursuant to an advertisement issued by the Haryana Staff Selection Commission, Panchkula, dtd. 5/7/2019. Admittedly and undisputedly, the appellant applied for the post of LDC under category No.26 in General Category. At the time of selection and scrutiny of documents, the appellant sought to change her category from General to BC-B and for consideration of a claim against the post reserved for BC-B category. The respondent-authorities vide order dtd. 13/7/2021 rejected the claim of the appellant being aggrieved by which the appellant filed CWP-25698-2021 which has been dismissed by the learned Single Judge vide the impugned order.

(3.) Learned counsel for the appellant submits that the mistake committed by the appellant was bona fide and that she sought correction of the same before completion of the selection process during scrutiny of documents, in such circumstances, the authorities should have allowed the appellant to change her category and make a claim against the post reserved for BC-B category. He submits that even otherwise posts of BC-B are vacant and, therefore, the appellant be considered and appointed on the post reserved for BC-B category.