SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) CHALLENGE in the present writ petition is that the petitioner has approached this Court for the issuance of writ in the nature of mandamus directing the respondents to consider and appoint him as constable in Hissar range against the vacancies earmarked for the candidates from science stream.

(2.) IT is a matter of record that in the year 2003 i.e. on 15.03.2003 an advertisement was published in the newspaper whereby application for recruitment of temporary constables, 2000 in number was sought, which was to be submitted by 14.04.2003. As per the advertisement, in all ranges, seat of 125 for filling up the post of Constables with science background was reserved. The Director General of Police, Haryana, Chandigarh issued instructions for recruitment of 1500 male constables in Haryana Police (Annexure P -2), vide which selection of the candidates for the post of constables was to be made by the Board strictly according to the allotted seats.

(3.) THAT as per the advertisement, out of 375 posts of general duty male constable in each of the 4 ranges i.e. Ambala, Gurgaon, Hissar and Rohtak, 125 posts in each range were to be filled up from amongst the candidates belonging to the science background. As per the corrigendum dated 28.03.2003 (Annexure P -3), it was clarified that the total number of constables to be recruited was 1500 out of which 500 seats were to be offered to the candidates from science background and in addition to the 1500 general duty male constable there were 500 additional vacancies of the lady constables 200, sportsmen constables 150, Buglers constables 50 and Wireless Operators 100 i.e. a total to 2000 posts of constables were sought to be filled up i.e. 1500 general duty (including 500, with science background) and 500 additional posts consisting of lady constables, sportsman etc.