RAHUL PATIAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner asserts that private respondent No. 5 Shubham Chaudhary has been wrongly selected and appointed as a Constable against a post meant for General (unreserved) category. Respondent No. 5 having applied and availed the benefit of age and fee relaxation in the recruitment process is required to be considered under the OBC category.

(2.) A recruitment notice was issued on 3.3.2019 for filling-in various posts of Constables. 81 posts of Constables were to be filled in District Una. As per recruitment procedure, following criteria in respect of age limit for candidates belonging to different categories was prescribed: <FRM>JUDGEMENT_5_LAWS(HPH)11_2020_1.html</FRM>

(3.) Instant writ petition has been instituted by the petitioner asserting that he was wrongly kept at serial No. 1 in the waiting list of male general (unreserved) category. Respondent No. 5-Shubham Chaudhary had applied as an OBC candidate in the recruitment process after availing the benefit of age relaxation, therefore, merely on the basis of higher marks secured by respondent No. 5, his name could not be reflected in the merit list of general category candidates.