DEVENDER SHEOKAND Vs. HARYANA VIDHAN SABHA

JUDGEMENT

(1.) CHALLENGE in this writ petition is to the selection of respondents No.4 to 19 on the post of Clerks being illegal, arbitrary, mala fide and contrary to the process of law. Names of respondents No.17 to 19 were deleted from the array of respondents vide order dated 26.3.2010 passed in Civil Miscellaneous No.3738 of 2010.

(2.) BRIEFLY , the facts are that the Secretary, Haryana Vidhan Sabha, Chandigarh, initially advertised 11 posts of Clerks along with other posts for filling up the same vide advertisement dated 1.6.2008. This advertisement was withdrawn by the respondents and the said withdrawal was advertised in the newspapers on 3.6.2008. A fresh advertisement for filling up 13 posts of Clerks along with other posts was published in various newspapers on 10.8.2008. The qualification prescribed for the post of Clerk was that a candidate should possess the qualification of Matric First Division/Higher Secondary Second Division/Intermediate Second Division/10+2 (Vocational) Second Division/Graduate of a recognized University or its equivalent. For Ex- servicemen, the qualification was Matric or 15 years' service in the Army and Army Certificate Class I with knowledge of Hindi upto Matric and speed of 30 words per minute in English Typewriting or 25 words in Hindi/Punjabi typewriting.

(3.) PETITIONER applied for information under the Right to Information Act, 2005 vide letter dated 4.5.2009 so as to obtain the details of the interview result which was supplied to him vide letter dated 11.5.2009, photocopy of the same is appended as Annexure P-4. There are large scale cuttings in the marks assigned to the candidates in the interview and based on this information, which was supplied to the petitioner, he has approached this Court challenging the selection and appointment of respondents No.4 to 16 being arbitrary, illegal, mala fide and not in consonance with law.