AASHIMA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The above mentioned two petitions, are being disposed of by this common judgment, as common questions of law and facts are involved therein. However, for the facility of reference, the facts are being taken from CWP No. 22815-2018.

(2.) Prayer in the present writ petition is for issuance of writ in the nature of certiorari for quashing the action of respondent No. 3 in rejecting the candidature of the petitioner under Outstanding Sports Category for the post of Dental Surgeon Class II.

(3.) The fact in brief are that pursuant to advertisement/corrigendum dated 27.11.2017 (Annexure P-1), petitioner participated in the written examination for 2 posts of Dental Surgeon Class II under the category of Outstanding Sport Persons (OSP) and qualified the same, vide result dated 27.07.2018 (P-3). The scrutiny of her documents/certificates has already been done. Later on, she was informed vide letter dated 27.08.2018 (P-4) by respondent No.3 that she was not possessing the requisite eligibility for Outstanding Sports Person (OSP) as per Haryana Government Instructions dated 25.05.2018 (P-6) and as such, she is not eligible for the said post. As per Haryana Government Instructions dated 25.05.2018 (Annexure P-6), the term Outstanding Sports Person (OSP) has been replaced with Eligible Sports Person (ESP).