LAWS(P&H)-2019-1-226

RAMVEER Vs. STATE OF HARYANA

Decided On January 11, 2019
RAMVEER Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) An affidavit of Sh. Parth Gupta, Secretary, Haryana Staff Selection Commission, Panchkula has been filed in Court by Ms. Goyal, which is taken on record. The affidavit has been filed in deference to the order dated December 20, 2018 calling upon the respondents to act as follows:-

(2.) The affidavit dwells on Note 1 of the public notice dated February 04, 2017 informing candidates that in case they do not appear for scrutiny of documents they will not be considered for viva-voce/interview and no further opportunity will be given thereafter. It is settled position that all the petitioners except Gurjant Singh did not appear for the interview on March 16, 2017. The attendance sheet of the interview is attached as Annex R-2/2.

(3.) The brief facts are that the petitioners have applied for the post of Ayurvedic Dispenser advertised for filling up in the Department of Ayush, Haryana. The last date for submission of online application forms was February 29, 2016. The essential qualification required for the post was possession of a Diploma in Pharmacy Upvaid (Ayurvedic). The petitioners had appeared in the second year examination of the diploma course held in November 2015 and the result of the examination was compiled by the office of the Faculty of the Ayurvedic and Unani Systems of Medicine, Punjab to put up before the Secretary of the Faculty on February 17, 2016. It was uploaded on the website on February 19, 2016. These facts are as per the affidavit of the Secretary, Punjab State Faculty of Ayurvedic and Unani Systems of Medicine dated February 08, 2018 filed in these proceedings as a result of direction issued impleading the Punjab faculty as a respondent. The fact remains that the result of the essential qualification was declared on February 19, 2016 but the physical document certifying qualifying the diploma was issued on August 16, 2016.