SUDARSHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks appointment to the Haryana Civil Services (Judicial Branch) and prays for an appropriate writ to be issued in this regard.

(2.) The petitioner belongs to Scheduled Caste - B category and desirous to be appointed to HCS (Judicial Branch), he participated in the process issued pursuant to the advertisement dated 12.03.2000 where 12 vacancies of HCS (Judicial Branch) were intended to be filled up. Out of such 12 vacancies, six were meant for General category and remaining six for Scheduled Caste category, which in turn were split up between SC-A and SC-B category in equal proportions i.e., three vacancies each.

(3.) The result declared on 30.08.2000 indicated the name of petitioner at Sr. No.27.