RAJINDER SINGH Vs. H P SUBORDINATE SERVICE

JUDGEMENT

(1.) Respondent No. 1 issued an advertisement No. 11/2007 on 6.7.2007 whereby applications were invited for filling up the posts of Junior Engineer (Electrical). Two posts were reserved for general (sportsman). The last date of receipt of applications was 14.8.2007. Petitioner submitted an application for considering his candidature under the sportsman quota. Written test was held on 8.1.2009. The interviews were to be held on 4.3.2009. Case of the petitioner was not considered under sports quota, instead he was considered under general (unreserved) category. Respondent No. 3 has moved an application bearing CMP No. 5723 of 2009 for impleadment. The application was allowed by this Court on 4.4.2012. Respondent No. 4 was added on the request of petitioner's counsel on 18.4.2012. Respondents No. 1, 3 and 4 have filed detailed replies.

(2.) Ms. Shweta Joolka has strenuously argued that the case of the petitioner was required to be considered under general (sportsman) quota. She then contended that the petitioner has not been apprised by respondent No. 1 about the criteria prescribed for filling up the posts under general (sportsman) quota.

(3.) Mr. Rajesh Kumar Sharma and Mr. Rajinder Dogra, learned Addl. Advocate General appearing on behalf of respondents No. 1 and 4 have argued that neither petitioner nor respondent No. 3 were eligible to be considered against general (sportsman) quota.