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Punjab-Haryana High Court

Deepak Kumar vs Haryana Staff Selection Commission on 16 November, 2022

Author: Arun Monga

Bench: Arun Monga

     250

     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                    CHANDIGARH
                                        CWP-12179-2019
                              Date of decision: 16.11.2022

DEEPAK KUMAR                                                 ...Petitioner
                      VS
HARYANA STAFF SELECTION COMMISSION ...Respondent

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:- Mr. Nikhil Lather, Advocate for
          Mr. Anurag Goyal, Advocate,
          For the petitioner.

            Mr.R.K.S.Brar, Additional A.G., Haryana.
                             *****

ARUN MONGA, J. (ORAL)

Petition herein, inter alia, is for issuance of a writ in the nature of Mandamus directing the respondents to interview the petitioner for the post of Deputy Ranger in the Department of Forest & Wild Life in the ESM General category,on the basis of his marks secured by him in the written examination.

2. Learned counsel for the petitioner, at the outset, submits that in view of the following stand taken in para 7 of the reply, he is under instructions not to press the writ petition :-

"7. That the selection under ESM category has been made by following all the terms and conditions of the advertisement and all the posts under ESM-GEN has been filled by the ESM-Self candidates as the ESM candidates are having priority over DESM candidates as mentioned in instruction reproduced above in para no.6 of the present reply. Therefore, the petitioner was not considered for the post in question under DESM-General and was considered under his parent category i.e. General category. Petitioner has secured 162 marks in written examination whereas the last selected candidate 1 of 2 ::: Downloaded on - 21-11-2022 22:28:27 ::: called for interview in general category has secured 168 marks in general category. Due to this reason petitioner was not called for interview as he has secured lesser marks in his parent category."

3. In the premise, the instant petition is disposed of as not pressed.

(ARUN MONGA) JUDGE November 16, 2022 vandana Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 2 of 2 ::: Downloaded on - 21-11-2022 22:28:28 :::