STATE OF HARYANA AND OTHERS Vs. ANJU BALA

JUDGEMENT

(1.) For the reasons mentioned in the application which is duly supported by an affidavit, delay of 36 days in re-filing the appeal is condoned. Application stands disposed of.

(2.) It may be pertinent to notice that this Letters Patent Appeal arises out of a judgment passed by the learned Single Judge in the 5th round of litigation between the parties. The facts are that on 22/7/2007, 63 posts of Family Welfare Extension Educator were advertised by the Haryana Staff Selection Commission. One of the essential qualifications prescribed for the post was two years experience relating to Community Education in Health 1 of 10 and Family Welfare. Out of 63 posts advertised, 7 were earmarked for reserved category of Backward Class-A (BCA).

(3.) The respondent-petitioner herein made an application in pursuance to the advertisement under the category of BCA. After the selection process was over and result was declared the name of the respondent-petitioner figured at Sr. No.1 in the waiting list. One of the selected candidates in the category-BCA admittedly did not join the post and thereafter the respondent-petitioner staked her claim. However, before any decision could be taken in respect of her claim for appointment, certain non- selected candidates approached this Court by filing a Civil Writ Petition No. 10221 of 2008 on the allegations that the experience certificates produced by the selected candidates were bogus and fabricated. This resulted into verification of the experience certificates submitted by all the selected candidates including that of the respondent-petitioner.