NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners seek quashing of the action of the respondents in pursuance of the advertisement no. 10 dated 24.11.2015 (Annexure P-2) of respondent no. 2 and not selecting the outstanding sports persons and only calling simple sports participants for interview for the post of clerks against the Outstanding Sports Persons (OSP) (General Category) and the subsequent corrigendum issued dated 18.05.2016 (Annexure P-9).

(2.) The grouse of the petitioners is that the petitioners are better placed as per the grading certificates granted in view of the policy dated 30.11.1993 (Annexure P-1) reserving seats for OSP and, therefore, should have been called for the purpose of interview on the strength of the grading certificates rather than on the strength of the marks obtained in the written test.

(3.) It is not disputed that vide notice dated 09.10.2017 (Annexure P-12), the respondent-Commission has called candidates for scrutiny of documents-cum-interview against the 45 Outstanding Sports Persons (General category) seats, for which the petitioners are also applicants. The cut off has been provided as 136 marks as per Annexure P-13 which has not been crossed by the petitioners, on the basis of which, they have approached this Court alleging that preference should be firstly given to their achievement and proficiency in sports over and above the merit which they failed to achieve in the written test.