RAJESH KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) 20 posts of Sub Inspector of Police were advertised on 6.3.2008 from amongst outstanding sports persons under the sports quota ear marked in the Police Department. The recruitment process has become a dead ball and candidates selected have joined and are serving in Haryana Police. The petitioner was an unsuccessful candidate. Those appointed are the private respondents. The petitioner claims superior merit and particularly points out to respondent No.14 Ms. Kavita Dalal to say that she is lower in merit in comparison to the sports credentials of the petitioner.

(2.) Mr. Dinesh Arora, learned counsel appearing for the petitioner does not assail before this Court the entire selection as being vitiated which if pressed on justifiable grounds may have required examination by this Court on entirely different parameters of challenge. At any rate, no mala fides has been alleged in the recruitment process. Mr. Arora would point out to an interim order of this Court passed on 11.8.2011 after perusing the proceedings of the selection board in Court. The order reads:

(3.) This order is the anchor sheet and main plank of Mr. Arora's argument.