RAMVIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The prayer made by the petitioner is for issuance of direction to the respondents to declare the petitioner eligible to participate in the process of selection for the post of Male Constable. The respondents have issued an advertisement dated 2.5.2006 (P-1) for filling up 3700 posts of Male Constables. The last date for submission of application was 24.5.2006. According to the advertisement a candidate was required to be 10+2 pass. The petitioner had appeared in 10+2 examination but his result was declared on 6.7.2006 when he had passed the examination. The petitioner had applied by mentioning that his result for 10+2 examination was awaited. He was called for interview on 7.7.2006. When he produced the marks sheet duly certified by the Principal, Mayawati Senior Secondary School, Nodel, Faridabad, he was declared in-eligible, which action is subject matter of challenge in the instant petition.

(2.) Having heard learned counsel, we are of the considered view that law on the issue is well settled. The cut-off date for determining eligibility of a candidate is the last date of receipt of application, which in the present case was 24.5.2006. Admittedly, the petitioner did not have the qualification of 10+2 pass on 24.5.2006 as he acquired the aforementioned qualification on 6.7.2006. In this regard reference may be made to the judgment of Hon'ble the Supreme Court in the case of Bhupinderpal Singh v. State of Punjab, 2000 5 SCC 262, wherein it has been held as under :-

(3.) In view of the well settled position in law, no interference of this Court would be warranted. The writ petition is wholly without merit. Dismissed.