RAM NIWAS Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Pursuant to an advertisement issued in the year 1977 by respondent No.3 for the posts of Deputy Rangers in the Forest Department, interviews and physical test were held in the year 1978.

(2.) In the result declared by respondent No.3, 15 candidates were recommended in order of merit, out of whom six candidates were given appointment by respondent No.2 in the year 1978. Name of the petitioner was recommended at Sr. No.7, whereas name of respondent No.4 was at Sr. No.8 in the select list. After giving appointment to first six candidates, there was no vacancy available with respondents No.1 and 2 but still respondent No.4 was appointed to the post of Deputy Ranger vide office order dated 22.12.1987.

(3.) It is this appointment of respondent No.4 which has been challenged by the petitioner whose name was at Sr. No.7 whereas name of respondent No.4 was at Sr. No.8 in the select list and, thus, the petitioner had a prior claim over the claim of respondent No.4.