NEERAJ Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) CM No. 16291-CWP-2017 By this application, the applicant-petitioner seeks to place on record certain documents as Annexure P-8 (colly). The application is allowed and the aforesaid documents are taken on record as Annexure P-8 (colly). CWP No. 18879 of 2017

(2.) By this petition, the petitioner is seeking that she be also called for an interview for the post of a Staff Nurse, pursuant to her having cleared the written examination in the category of Outstanding Sports Persons, with the advertisement having been issued on 19.06.2015, a copy of which has been annexed as Annexure P-1 with the petition).

(3.) It is contended that the only reason that the petitioner has been called for an interview is that the certificate issued to her by the Department of Sports and Youth Affairs, Haryana, grading her achievements in the sport of 'Kabaddi' as 'C-I', was issued on 27.03.2017, whereas the cut off date as per the corrigendum to the advertisement Annexure P-1, was 15.11.2015, with the corrigendum having been issued on 25.10.2016.