Punjab-Haryana High Court
Date Of Decision : January 14 vs Haryana Staff Selection Commission And ... on 14 January, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 22591 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
224.
CWP No. 22591 of 2012
Date of Decision : January 14, 2014
Shashi
.... PETITIONERS
Vs.
Haryana Staff Selection Commission and another
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. N.S.Shekhawat, Advocate,
for the petitioner.
Mr. Sunil Nehra, Sr. DAG, Haryana,
for the State.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioner has approached this Court praying for quashing the result dated 08.05.2012 (Annexure P-14) issued by the Haryana Staff Selection Commission of the post of Multi Purpose Health Worker (Female).
It is the contention of the counsel for the petitioner that the petitioner applied under the DESM-BC(B) Category. Her candidature was not considered under the said category on the ground that she did not attach the certificate issued by the Zila Sainik Board declared her to be a Dependent of Ex-Serviceman Category. Prerna datta 2014.01.17 13:30 I attest to the accuracy and integrity of this document High Court, Chandigarh CWP No. 22591 of 2012 2 The said certificate was obtained by the petitioner subsequently on 31.08.2012 (Annexure P-12), which has also not been taken into consideration by the respondents while considering the candidature of the petitioner. He contends that 17 posts of the ESM-BC(B) Category remained unfilled because of non-availability of the candidates and, therefore, the claim of the petitioner be considered under the posts so lying vacant.
This contention of the counsel for the petitioner cannot be accepted in the light of the fact that the petitioner did not attach the relevant certificate, which was mandated in the advertisement which would have entitled the petitioner for consideration under the category of ESM-BC(B). The result of the selection was declared on 08.05.2012 (Annexure P-14) and till that date also, the petitioner did not have the required eligibility certificate. This is so as the eligibility certificate was issued to the petitioner dated 31.08.2012 (Annexure P-12), which is even beyond the date of selection.
The writ petition, therefore, being devoid of merit stands dismissed.
(AUGUSTINE GEORGE MASIH )
January 14, 2014 JUDGE
pj
Prerna datta
2014.01.17 13:30
I attest to the accuracy and
integrity of this document
High Court, Chandigarh