Punjab-Haryana High Court
Parveen Kumar vs Haryana Staff Selection Commission And ... on 16 October, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
C.W.P No. 26719 of 2018
Date of decision : 16.10.2018
Parveen Kumar ....Petitioner
versus
Hry. Staff Selection Commission and anr ..Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Ms. Veenus Dhaka, Advocate
for the petitioner.
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RITU BAHRI , J. (Oral)
Pursuant to advertisement No.4/2018, the petitioner applied for the Group D post under General Category, as per application form dated 15.09.2018 (Annexure P-1). Now the precise grievance of the petitioner before this Court that he has moved a representation dated 01.10.2018 (Annexure P-3) to consider him under DESM category, as he has inadvertently applied under general category instead of DESM category. The petitioner has been issued DESM certificate on 13.04.2018 by Zila Sainik Board, Panipat (Annexure P-2).
Without commenting on the merits of the case, this petition is disposed of with a direction to respondents to consider the candidature of the petitioner under DESM category for Group D post, after verifying his DESM certificate (Annexure P-2) (RITU BAHRI) JUDGE 16.10.2018 G Arora 1 of 1 ::: Downloaded on - 03-11-2018 23:40:05 :::