MANJEET KUMAR Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) By this petition, the petitioner is seeking a writ of certiorari, quashing what is contended to be an office order dated 02.06.2017, Annexure P-7 (it actually being a communication from the office of the Principal Accountant General (Audit), Haryana, to the petitioner, informing him that for the past four years, the schedule of the SAS Examination "has been in August only" and so, in the preliminary examination held in January, 2017, only those employees were allowed to participate who have completed two years of service as on 01.08.2017, as also their probationary period.

(2.) The petitioners' contention is that what is contained in the letter, to the effect that he had not completed 2 years of service or probationary period and therefore he was not eligible to participate in the examination in January 2017, is wholly a misconceived notion, as the petitioner not being in service in the first place, there was no question of his having completed 2 years of service. He was, in fact, seeking to appear in the examination so as to be eligible to apply for recruitment.

(3.) The merit of the petitioners' contention would not be gone into by this Court at all, as Mr. Sidhu, learned counsel for respondent no.2, has raised a preliminary objection on the maintainability of this petition before this Court at the first instance.