Punjab-Haryana High Court
Parmod Kumar Lamboria vs State Of Haryana And Ors on 22 January, 2018
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CM No.603 of 2018 in/and
CWP No.24770 of 2017
-1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CM No.603 of 2018 in/and
CWP No.24770 of 2017
Date of Decision: 22.01.2018
Parmod Kumar Lamboria ...Petitioner
Vs.
State of Haryana and others ...Respondents
CORAM:- HON'BLE MR.JUSTICE RAJIV NARAIN RAINA
Present: Mr. Vijay Singh Kajla, Advocate,
for the petitioner.
Ms. Shruti Jain Goyal, AAG, Haryana.
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RAJIV NARAIN RAINA, J. (Oral)
Ms. Goyal, on instructions from Commission, submits that the petitioner has secured 134 marks in the written examination. He is a candidate under the DESM (General) category. Rights of DESM are subservient to ESM and it is only if a vacancy remains after filling all the meritorious and eligible ESM candidates can the question of consideration of the petitioner's candidature arise. Till such time the position is not clear, his case has to be treated as falling in the general category. The marks secured by the last candidate in the general category is 152. In the general category the petitioner can have no case as he does not come in merit.
Accordingly, the application can bear no fruit and is ordered to stand dismissed together with the main petition as premature. In case, vacancies are available in DESM (General) category, the name of petitioner 1 of 2 ::: Downloaded on - 26-01-2018 12:02:49 ::: CM No.603 of 2018 in/and CWP No.24770 of 2017 -2- can be considered by the Commission as per his merit position.
Accordingly, the main petition is dismissed with liberty as above.
(RAJIV NARAIN RAINA)
JUDGE
22.01.2018
manju
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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