VIDUR RATHI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) In this petition, the petitioner has challenged the notice published by the respondent Haryana Staff Selection Commission, Annexure P-4, by which candidates equal to twice the number of vacancies advertised have been called for an interview, based on the result of the written examination, conducted pursuant to Advertisement no. 11 of 2015 having been issued, calling for applications of candidate seeking to be appointed as Taxation Inspectors in the Excise and Taxation Department of the Government of Haryana.

(2.) As already noticed in the order dated 06.12.2017, learned counsel for the petitioner had submitted that in an advertisement issued in the year 2008, by the respondent-Commission itself, calling for applications for appointment of Assistant Engineers in the reserved category, it had been stated as follows:-

(3.) Hence, his contention had been that now calling candidates only twice the number of posts advertised, was contrary to the directions issued by the Supreme Court, referred to in the aforesaid advertisement of 2008, and inconsistent with the stand of the Commission itself.