ANGREJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The learned State counsel has placed on record an order dated 3.2.1995 dismissing the SLP Nos.5560-65 of 1992. The same is taken on record as Mark 'A'. It is pertinent to mention that on 21.5.1993 the hearing of this case was deferred in order to await the decision of the S.L.P. When the matter came up for consideration on 16.3.2006 the learned State counsel had requested for hearing the case on merits.

(2.) The prayer of the petitioner in the instant petition is to issue a direction to respondent No.2 ( Subordinate Services Selection Board, Hayrana (for brevity 'the Board') to send his name to respondent No.1 for appointing him as a Light Transport Vehicle Driver as per the merit list prepared by the Board. It is further prayed that a direction be issued to the Board to disclose the merit of the petitioner viz-a-viz other selected candidates.

(3.) In para 6 of the reply the Board has asserted that 35 candidates who are higher in merit are yet to be recommended and appointed. The merit list number of the various candidates has also been mentioned. There is no replication to the aforementioned assertion made by the Board. In view of the above, no direction for recommending the name of the petitioner to the Board could be issued for his appointment on the post of Light Transport Vehicle Driver as he is far away from the candidates, who are much higher in merit and are yet to be recommended and appointed. There is not merit in the petition and,therefore, the same is dismissed.