POONAM Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Learned counsel for the petitioner submits that certificates, that a person belongs to the Economically Backward Persons category, not having been issued for a long period of time by the respondent-Government, in view of various orders passed in different writ petitions at different points of time, she could not have produced such a certificate when she applied for the post in question, pursuant to the advertisement Annexure P-1, in which the closing date was 15.03.2016. Hence, rejection of her candidature, after she has passed the written examination, on the ground of an EBP (G) certificate not having been submitted by her, is arbitrary.

(2.) Upon query, learned counsel for the State submits that as a matter of fact, the instructions by the Chief Secretary to the Government of Haryana, directing that EBP (G) category certificates be issued, are dated 07.06.2017.

(3.) In view of what has been stated by learned State counsel, on query of this Court, this petition is disposed of with a direction that the petitioner be provisionally interviewed in the the EBP (G) category, subject to her producing a certificate even now that she belongs to that category, of course further subject to the fact that reservation for that category is upheld by the Division Bench of this Court, a challenge having been laid to such reservation itself.