NAVEEN CHAUDHARY Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This intra-court appeal filed by the petitioner-appellant is directed against the judgment and order dated 20.02.2019 passed by the learned Single Judge dismissing the writ petition.

(2.) Facts required to be noticed for effective adjudication of the controversy at hands are limited and can be summarized as under:-

(3.) After about two years the appellant-petitioner challenged the selection process in the year 2012 on multiple grounds such as Selection Committee deliberately did not award more marks in the interview to the candidates in reserve categories in order to select the general category candidates and that the vacancies which have arisen after the advertisement ought to have been filled up from the waiting list. The allegations of procedural irregularities and favoritism in the selection process were also made. During the pendency of the writ petition it was sought to be amended in the year 2013. By the proposed amendment, all the grounds of challenge in the unamended petition were given up and a completely new ground was introduced that as against 16 available posts in the Scheduled Caste category only 13 have been selected by the respondents and since he has been placed at Sr. No. 15 in the select list he comes within the zone of selection if all the 16 posts of Scheduled caste category are filled up.