BALRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is a Matriculate and belongs to Backward Class (A) category. In 1999 he passed his B.Com examination. THE posts of Sub Inspector Audit in the Cooperative Department, Haryana were advertised by the Haryana Staff Selection Commission. On 11.1.2004, the petitioner appeared and took written test. He is stated to have qualified the written test and was called for interview on 30.11.2004. THE result of the aforementioned examination was not declared and the respondents issued a public notice on 9.11.2005 intimating that the aforementioned requisition sent to the Haryana Staff Selection Commission has been withdrawn. THE petitioner served a legal notice on 5.1.2006 that his result may be declared and he may be appointed if he is found in the merit list. THE Haryana Staff Selection Commission- respondent No. 3 replied the legal notice by asserting that the requisition had already been rescinded by issuance of public notice dated 9.11.2005 and in view of the cancellation of the advertisement no case for recruitment could be taken by the Commission.

(2.) HAVING heard the learned counsel, we are of the view that no right came to be vested in the petitioner for appointment on the basis of the examination conducted by the respondents through Haryana Staff Selection Commission. The requisition sent by the Government to the Commission has been withdrawn on 9.11.2005. Therefore, no mandamus could be issued to the respondents for declaring the result of the petitioner as has been prayed in the petition. The petition is wholly without merit and accordingly the same is dismissed.