KRISHAN KUMAR ROHILLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Selection of respondents Nos. 3 to 7 for appointment on the posts of veterinary Dressers is the subject matter of Challenge in this writ petition filed under Article 226 of the Constitution of India.

(2.) Brief facts of the case are that in order to fill the posts of veterinary Laboratory Attendants and Veterinary Dressers, the Deputy Director Integrated Cattle Development Project, Bhiwani sent a requisition to the Employment Exchange, Bhiwani, which in turn sent information to different Employment Exchanges in the District of Bhiwani. About 20 candidates, including the petitioner and respondents Nos. 3 to 7 were sponsored by various Employment Exchanges. The candidates were interviewed, by respondent No. 2 on 2.2.1989. On the basis of interview, respondent No. 2 selected respondents No. 3 to 7 for appointment and called upon them to appear before the Chief Medical Officer, Bhiwani, for Medical Examination. The petitioner has questioned this selection on the ground that he possessed better qualifications as against respondents Nos. 3 to 7. He has stated that while he possessed academic qualification of Matriculation with Animal Husbandry as compulsory subject in die Pre-University examination and has experience of about one year and six months of working as Animal Attendant, respondents Nos. 3 to 6 are 3rd to 7th class pass and have little experience of working. He has also pleaded that no candidate belonging to backward classes has been selected and even though he belongs to that category benefit of reservation has not been given to him.

(3.) Respondent No. 2 has controverted the claim of the petitioner on the ground that the selection was made by him in accordance with the policy guidelines and the norms prescribed by the Government. While admitting that there exists reservation policy, respondent No. 2 has stated that respondents Nos. 3 and 5 belong to backward classes and they have been selected. Alongwith the additional affidavit filed by respondent No. 2, copy of letter dated 29.4.1988 written by the Director, Animal Husbandry, Government of Haryana, has been enclosed as annexure A/T. A copy of the letter of the Government dated 17.10.1990 has also been enclosed as Annexure B/T. It has also been stated in the additional affidavit that duties of C Veterinary Dressers and Laboratory attendants are to cleanse Veterinary Institution, removal of animal dung, to catch and control the animals and the assist in the treatment of animals and their lookafter.