KARAMVEER Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This intra-court appeal under Clause X of the Letters Patent is directed against the judgment and order dated 24.11.2017 passed by the learned Single Judge dismissing the petition filed by the appellant herein on the ground of delay and latches.

(2.) Relevant facts required to be noticed are as under:-

(3.) The case of the petitioners was that since they have a diploma in Electrical Engineering which is higher than the ITI course, they were wrongly treated as not having prescribed qualification for the post. The case set up by the respondent-Commission was that there was no bar on the persons having qualification to apply and as a matter of fact a corrigendum was issued and the last date for submission of the last date was extended but the appellants-petitioners never applied. The appellants-petitioners relied upon a judgment of the learned Single Judge dated 23.05.2016 rendered in Civil Writ Petition No. 10014-2016 Rajesh Kumar and others Vs. State of Haryana and others to submit that in similar circumstances identically situated persons were allowed to submit hard copies of the application form and their candidature was directed to be considered.