PAYEL MEHTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court to allow her to appear in Haryana Civil Service (Judicial Branch) Examination 2012, even though she is the student of the final year degree course of Bachelor of Law. The relevant condition of eligibility is as under:-

(2.) Similar issue was raised before this Court in CWP No. 10105 of 2010 - Pawandeep Singh Dhaliwal v. The State of Punjab and Others, decided on 28.7.2010, in respect of an advertisement published by the Punjab Public Service Commission for the Punjab Civil Service (Judicial Branch) Examination. It has been held that fixation of the cut off date for the purposes of eligibility cannot be said to be arbitrary. The relevant extracts read as under:-

(3.) For the reasons recorded in the aforesaid judgment with which we respectfully agree, we do not find any merit in the present writ petition. Hence, the present writ petition is dismissed.