SUCHETA ARYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The challenge in this petition is to the appointment of respondent No.4 as Junior Mistress (Cutting and Tailoring) in the Industrial Training Department, Haryana through advertisement dated March 12, 2013. The petitioner is an unsuccessful candidate. The appointments were on contract basis. The selection was made by a Committee constituted by order dated February 12, 2013 to select the eligible and meritorious candidates. The multi member Committee was headed by the Divisional Commissioner Ambala Division as its Chairman. The essential academic qualification and experience prescribed for the post in the advertisement is as under:-

(2.) The Committee prepared merit list as per the criteria prescribed. The name of the petitioner figured at Sr. No.10 in the general category. Initially three posts were advertised of which one was for general category; one was for Scheduled Caste and one for Backward Class category. Later on, the posts were increased from 3 to 4 with one extra given to the general category. Short-listing method was adopted by calling four times the number of vacant posts category-wise to be called for interview. Eight candidates were called against the two posts of general category. The interviews were conducted as scheduled on May 08, 2013. On the day of interview only three candidates out of eight appeared before the Selection Committee. The candidates were Meena Rani-respondent No.4, Priyanka Kumari Joon and Lajwanti. At the time of interview, the Committee noticed that inadvertently 20 extra marks were granted for higher qualification to Ms. Priyanka Kumar Joon as she did not possess the higher qualification. Due to this mistake, the merit list was amended and the merit position of Ms. Joon got changed and her name was placed at Sr. No.70. Candidates up to Sr. No.10 were allowed to appear for interview before the Interview Committee. Ms. Joon was not interviewed. Interestingly, Smt. Meena Rani- respondent No.4 (selected candidate) appeared for the interview on May 08, 2013 and informed members of the Committee that she had brought all original certificates except one original experience certificate and her son was on his way bringing the original certificate to the venue.

(3.) The original record of Meena Rani was called by order and has been produced. The application is dated March 26, 2013. It has been recorded by hand on the reverse of the first page of the application form by the members that "Exp Certificate in original not available at time of interview. 11.20 AM 8/5/2013".