PAWAN KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The instant writ petition is directed against Memo dated 30.03.2012 (Annexure P-4) issued by the respondent/Haryana Public Service Commission (hereinafter to be referred to as 'the Commission') and in terms of which the candidature of the petitioner for the post of Lecturer in school cadre under the Ex-servicemen category has been rejected.

(2.) Facts of the case are in a very narrow compass. The Commission issued an advertisement dated 01.06.2009 (Annexure P-1) inviting applications for recruitment of 1317 posts of Lecturers, School Cadre (HES-II), Group 'B' in the subject of English. There was a reservation to the extent of 10 posts in favour of Ex-servicemen (male) category. The last date for submission of application forms complete in all respects was 31.05.2010.

(3.) Petitioner who otherwise possessed the requisite qualifications is stated to have applied for the post in question in the reserved category of ESM (male). Pleadings on record would indicate that the petitioner was serving in the Indian Navy. It is the case of the petitioner himself that he was to retire on 31.08.2010 upon attaining the age of superannuation.