SARLA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) In the instant writ petition filed under Article 226/227 of the Constitution of India, the present petitioner is seeking quashing of action of the respondents in cancelling the candidature of the petitioner for the post of Supervisor (Female).

(2.) Pursuant to the advertisement No. 7/2016 dtd. 30/12/2016 (Annexure P-1), the respondents advertised 126 posts of Supervisor (Female) in the Department of Women and Child Development Department Haryana. The last date of submission of online form was 15/2/2017, which was extended up to 1/3/2017. The petitioner applied under the Economically Backward person in General Castes (EBPG) category. But the candidature of the petitioner was cancelled on the ground that she filled the online form declaring her category as BCB but infact the petitioner belongs to EBPG category, as per certificate (Annexure P-5).

(3.) Learned counsel contends that the petitioner had wrongly applied under BCB category whereas the petitioner is actually of EBPG category, which is obvious from the certificate (Annexure P-5), issued by Tehsildar, Pundri.