(1.) Petitioner seeks issuance of a writ of mandamus directing the respondent/Haryana Public Service Commission (hereinafter to be referred to as 'the Commission') to consider his candidature in the selection process pertaining to the Haryana Civil Services (Executive Branch) and other Allied Services Examination, 2014 against GC (Economically Backward Persons) category.
(2.) Vide Notification dated 23.01.2013 issued by the Haryana Government, Welfare of Scheduled Castes and Backward Classes Department (Annexure P-3), a decision was taken to declare certain classes of people residing in the State as Special Backward Classes with immediate effect. These were Bishnoi, Jat, Jat Sikh, Ror and Tyagi. A 10% reservation in jobs under Government/Government Undertakings and Local Bodies as well as in Educational Institutions for these Special Backward Classes was provided. Vide Notification of even date i.e. 23.01.2014 (Annexure P-4), a 10% reservation in jobs under Government/Government Undertakings and Local Bodies as well as in Educational Institutions was also provided for Economically Backward Persons in the General Caste Category of the State. The criteria for determining Economically Backwardness was provided in the Notification itself. It was clarified that any person who claims benefit of reservation under other categories shall not be entitled to claim reservation in this category i.e. Economically Backward Persons.
(3.) The Commission issued advertisement No.8 dated 20.02.2014 (Annexure P-1) inviting online applications for recruitment of 55 posts of HCS (Executive Branch) and other Allied Services. The scheme of examination comprised of three stages i.e. Preliminary Examination, Main Examination and Personality Test (viva voce). In the advertisement, one post was reserved for Special Backward Classes category and two posts were reserved for Economically Backward Persons (General) of Haryana Domicile.