Dinesh Kumar vs State Of Haryana And Others
2022 Latest Caselaw 7916 P&H

110.
       IN THE HIGH COURT OF PUNJAB & HARYANA AT
                    CHANDIGARH

                                 CWP-16123-2022
                                 Date of Decision: 27.07.2022

DINESH KUMAR                                                .... Petitioner


                                 Versus


STATE OF HARYANA AND OTHERS                                .... Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR


Present:-    Mr. Kuldeep Sheoran, Advocate,
             for the petitioner.
                                 ----

JAISHREE THAKUR.J (Oral)

The petitioner herein has approached this Court for grant of

additional marks on account of having higher educational qualification i.e.

Graduation (B.Sc.), for appointment to the post of Male Constable,

advertised vide advertisement No.4/2020, dated 30.12.2020 (Annexure P-1).

Counsel appearing on behalf of the petitioner herein would

submit that having applied for the post of Male Constable (General Duty)

under the EWS category, he would come into the zone of consideration if the

Haryana State Selection Commission would take into account his higher

educational qualification. It is submitted that his result for B.Sc. was declared

on 13.01.2021, which is before the cut off date i.e. 10.02.2021. He would

rely upon order passed in CWP No.3841 of 2019, titled as Rahul Kumar

Versus State of Haryana and another, decided on 21.02.2019, wherein in

similar circumstances, the Court had directed the Commission to consider the

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case of the petitioner in case the result had been announced before the cut off

date and he was not able to upload his detail marks-sheet.

Notice of motion.

At this stage, Ms. Kirti Singh, DAG, Haryana, who is present in

Court, accepts notice on behalf of the respondents and would submit that the

case of the petitioner would be considered in the light of judgment in Rahul

Kumar's case (supra).

Without commenting on merits of the case, the present petition

is disposed of with a direction to the respondents to consider the case of the

petitioner in the light of judgment in Rahul Kumar's case (supra). The

needful shall be done within a period of fortnight from the date of receipt of

certified copy of this order.

(JAISHREE THAKUR) JUDGE 27.07.2022 sanjeev Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No

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