JITENDER SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Challenge in the instant writ petition is to the order dated 25.1.2016 (Annexure P-3), passed by the Additional Chief Secretary to Govt. of Haryana, Irrigation and Water Resources Department in terms of which a representation preferred by the petitioner seeking his claim for appointment to the post of Canal Guard, has been rejected.

(2.) The entire case made out by counsel appearing for the petitioner is that 26 posts of Canal Guards were to be filled up in Bhakra Water Services Circle, Kaithal and in the process of selection that had been conducted only nine posts have been filled up from amongst the general category candidates. It has been argued that reservation could not have exceeded the outer limit of 50% and out of 26 number of posts, 13 posts rightfully should have been filled up from amongst the general category candidates, whereas the select list reflects that only 9 posts have been filled up from such category. Counsel contends that as per result declared the petitioner is at Sr. No.3 in the waiting list for general category and in the eventuality of the department filling up 13 posts of Canal Guards from the general category, then the petitioner was clearly vested with a right to be appointed on the post of Canal Guard.

(3.) Having heard learned counsel for the petitioner at length and having perused the pleadings on record, this Court is of the considered view that the writ petition is bereft of merit and deserves dismissal.