NAVEEN CHAUDHARY Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER has approached this Court praying for quashing the impugned advertisement dated 15.11.2013 (Annexure P -10) to the extent of fixing of cut off date as 08.12.2012 and the impugned order dated 14.01.2014 (Annexure P -12), vide which her claim has been rejected on the ground that Detailed Marks Certificate (DMC) has been issued after the cut off date, i.e., 08.12.2012.

(2.) IT is the contention of the counsel for the petitioner that the interview of the petitioner was scheduled for 14.01.2014, on which date she appeared along with her eligibility documents before the concerned authority, but her claim was rejected merely on the ground that the Detailed Marks Certificate of JBT examination was issued to her on 05.01.2013 after the cut off date, i.e., 08.12.2012 although she had appeared in the JBT examination in October, 2012 which is prior to the cut off date. This contention of the counsel for the petitioner cannot be accepted in the light of the order passed in Civil Writ Petition No.1696 of 2014 (Rekha Rani and others Versus State of Haryana and others), decided on 30.01.2014, wherein it has been held as follows: -

(3.) A perusal of the notice dated 08.03.2013 (Annexure P -4), which primarily is the document on which petitioners rely on, itself speaks about the eligibility condition. The heading of the same reads as under: -