MOHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The candidature of the petitioner for appointment to the post of Constable Driver with the Indian Reserve Battalion has been declined, vide order dated 10.3.2004 (Annexure P-3), on the premises that the petitioner does not possess a heavy motor vehicles driving licence.

(2.) The aforementioned factual position is not disputed by the learned counsel for the petitioner. The solitary contention of counsel for the petitioner, however, is that the petitioner should be provisionally appointed against the post of Constable Driver with the condition that he must obtain a heavy motor vehicles driving licence within a defined period of time.

(3.) It is not possible for us to accept the aforementioned contention of counsel for the petitioner. Eligibility for appointment must be acquired before actual appointment.