ANUJ Vs. STATES OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The petitioner in this petition is seeking a writ of mandamus that he be called for an interview in the selection process for appointment of Taxation Inspectors, pursuant to the advertisement Annexure P-1 having been issued, and he having applied under the ESM category.

(2.) Learned counsel for the petitioner submits that though the petitioner may not be eligible in the ESM category, as he had availed of the same benefit for recruitment as a Constable in the Haryana Police, and to that effect he has also represented to the Secretary of the respondent Commission, however, he cannot be ignored for being considered for appointment in the general category.

(3.) Upon directions earlier issued by this Court, the result sheet of the petitioner has been produced in a sealed cover, upon opening which it is seen that he has scored 178 marks out of 200, with the last candidate called for an interview in the general category having obtained 170 marks (and in the ESM category 148 marks).