JAIPAL Vs. HARYANA PUBLIC SERVICE COMMISSION AND ORS.

JUDGEMENT

(1.) Through the present petition, the petitioner seeks appointment as Assistant Professor (Physical Education) in the College Cadre. He further seeks quashing of the selection and appointment of the private respondents no. 3 to 8.

(2.) The facts, which are relevant for adjudicating upon the issue raised in the present petition are that the respondent Haryana Public Service Commission, through an advertisement dated 28.10.2009, invited applications for appointment to various posts including posts of Assistant Professors (Physical Education) in the College Cadre. It is not disputed that the petitioner applied in time and being eligible, was interviewed.

(3.) The facts in issue have not been disputed by the parties and thus, in view of the above uncontroverted facts, it needs to be considered whether the petitioner was entitled to the grant of two marks for participation in any National Level event in Sports. Before proceeding further with the matter, the relevant portion of the criteria may be extracted, which is as under :-