RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of the above five cases as common questions of law and facts arise in all of them barring CWP No.21462 of 2012 which is somewhat different on facts but the legal issues remain similar to the rest of the bunch and has therefore been dealt with separately at the end. For convenience, facts have been taken from CWP No.14939 of 2011 and CWP No.5176 of 2011.

(2.) The Subordinate Services Selection Board, Haryana issued public notice No.3/2008 calling applications from eligible persons to fill up 54 posts of Agriculture Development Officers and further by a subsequent public notice No.1 of 2009, 94 further posts of Agriculture Development Officers (Administration Cadre) ( for short 'ADO/s') were notified to be filled by direct recruitment. The result of the examination was declared on 22.09.2010. The petitioners were selected either in Ex-servicemen (General) Category, BC-A (Ex-Servicemen) Category or BC-B categories etc.

(3.) The grievance in this petition is that their candidature has been rejected after selection on the ground that on verification it was found that they do not possess the essential qualifications advertised for the posts of ADOs i.e. B.Sc. (Hons.) in Agriculture. They have made several representations for redressal of the grievance, but those have not been considered.