LAWS(P&H)-2006-9-5

KULDEEP SINGH Vs. STATE OF HARYANA

Decided On September 28, 2006
KULDEEP SINGH Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) THE appeal of the petitioner against the rejection of his application form has also been rejected by the Inspector General of Police, Hissar Range, Hissar, on the ground that the petitioner did not attach the certificate of his achievement alongwith gradation certificate of Sports with the application form for appointment to the post of Constable. 3% of the posts in each category have been reserved for the outstanding sportsperson as per Rule 12.16 (1) of Punjab Police Rules, as applicable to Haryana and according to the requirement of advertisement dated May 10, 2006 (P-1), the petitioner failed to attach the certificates in order to enable the authorities to consider his candidature under the outstanding sports category. THE gradation certificates are necessary to be attached for the purpose of assessing the grade of the petitioner. In the absence of gradation certificate, it is not possible for the authorities to consider the candidature of the petitioner. THEre is no merit in the petition. Dismissed.