MANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner working as District Revenue Officer, being an aspirant for appointment as HCS (Executive Branch) for Register A-1 of District Revenue Officer/Tehsildars, knocked door of this Court by challenging decision dtd. 12/7/2019 (Annexure P-18) whereby his case has not been recommended, owing to decision taken for initiating disciplinary proceedings.

(2.) Facts that emanate from contents of writ petition reveal that in pursuance of notification dtd. 30/5/2019 (Annexure P-1), Haryana Government intended to fill up 23 vacancies of Haryana Civil Services (Executive Branch) for Register A-1 of District Revenue Officer (for brevity DROs)/Tehsildars pertaining to year 2019 in terms of Rule 9 of Haryana Civil Services (Executive Branch) Rules, 2008.

(3.) The aforementioned advertisement provided cut off date for fulfilling eligibility conditions as 1/11/2018 whereby candidate must have completed two conditions i.e. (a) and (b). Condition (a) is divided into four parts i.e. (i) 8 years of continuous service, (ii) not attained age of 50 years, (iii) not facing any disciplinary proceedings and against whom action is being contemplated and condition, (iv) is clear from vigilance angle and condition No. (b) is a graduate from a recognized University. Recommendations were required to be sent upto 28/6/2019.