RAM PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) With the consent of counsel for the parties, the writ petition is taken up for final disposal at the motion stage today itself.

(2.) The petitioner belongs to Chamar Caste which has been declared a Scheduled Caste in the State of Haryana. A Scheduled Caste Certificate was issued to the petitioner by the competent authority on 28.7.1990 (Annexure P-2). He possesses the necessary qualifications for being appointed on the post of Junior Engineer (Civil). He is also dependent of an Ex-serviceman S.C.-B Category. A certificate to this effect was issued to the petitioner by the Secretary, Zila Saink Board, Jhajjar on 1.2.2000. On 14.8.2004, the Haryana Staff Selection Commission issued advertisement No. 5 of 2004 inviting applications for 127 posts of Junior Engineer (Civil) in the Haryana State Agricultural Marketing Board. The last date for submitting the application was 30.8.2004. Two posts were reserved for the Category of Ex-servicemen S.C.-B. The petitioner applied as dependent of Ex-servicemen S.C.-B and deposited the requisite fee on 25.8.2004. He also submitted the eligibility certificate which had been issued to him by the competent authority, when he had made an application in response to advertisement No. 1/2000. At the same time, the petitioner applied for fresh eligibility certificate by depositing the original eligibility certificate with the Zila Sainik Board. Jhajjar to fortify his claim. On 18.8.2004, when the petitioner visited the Office of the Zila Sainik Board, he was informed that he had to again follow the entire procedure prescribed for issuance of a fresh eligibility certificate. He was required to complete the following procedures :-

(3.) The petitioner, after completing all the formalities again approached the Officer of the Zila Sainik Board, District Jhajjar on 25.8.2004. The Secretary, however, was not available due to official engagements. Although the eligibility certificate was prepared on 25.8.2004, it was not issued to the petitioner till 22.9.2004. In the meantime, by letter dated 14.9.2004, the petitioner was called to appear for the Interview on 25.9.2004. The petitioner was directed to bring the following documents :-