RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks consideration and selection to the post of Forest Guard in the category of Outstanding Sports Persons (General) (hereinafter referred to as " the OSP(G)") over and above the respondents no.4 to 8 with all consequential benefits on the ground that they are lower in overall merit and further issue a writ of Certiorari quashing the impugned result dated 25.6.2014 (Annexure P/5) whereby 12 persons were selected and the petitioner, namely, Ranbir Singh in spite of being at serial no.3 and having 96.33 marks in the merit list was left out.

(2.) Inspite of service upon respondents no.4,6 and 8, they have not chosen to put in appearance and have been proceeded against exparte vide order dated 17.12.2015.

(3.) It is the grouse of the petitioner that he being higher in merit than respondent no.4-Sandeep Kumar who had secured 91.44 marks and was even over age as his date of birth is 27.5.1972 has been selected and appointed. Similarly candidates mentioned at serial nos. 10 to 13 were also lower in merit having only obtained marks from 92.50 to 94.80. The justification of the State to keep the petitioner out on strength of his merit was that he had a C-1 Sports Grading Certificate and other 12 candidates had higher gradation certificates on account of which the petitioner was not amongst the selected candidates against 12 advertised sports quota in OSP (G) category posts.