DEVENDER SINGH Vs. STATE OF HARYANA AND ANR.

JUDGEMENT

(1.) THE admitted facts are that the petitioner who is physically handicapped person applied for the post of A Class Naib Tehsildar in pursuance to the advertisement dated 7.9.2007 vide which 44 posts had been advertised, out of which 28 were meant for general category while 3 posts were reserved for Physically Handicapped category candidates. The petitioner secured 4th position in the handicapped category.

(2.) HIS ground in this petition is that the candidate Mr. Anand who obtained Ist position in the handicapped category had secured enough marks to have been selected in the general category and if this had been done, the petitioner would have automatically moved up one position and would have consequently been selected.

(3.) HOWEVER , apart from this bald statement, no justification has been given for this view. A similar dispute arose before the Delhi High Court which is annexed herewith as Annexure P -8 wherein learned Single Judge held as follows: