Full Judgment Text
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CASE NO.:
Writ Petition (civil) 444 of 2002
PETITIONER:
R.K. Poria
RESPONDENT:
State of Haryana & Anr
DATE OF JUDGMENT: 13/03/2008
BENCH:
A.K.MATHUR & LOKESHWAR SINGH PANTA
JUDGMENT:
JUDGMENT
O R D E R
WRIT PETITION (C)NO. 444 OF 2002
1. Applications for intervention/impleadment are dismissed.
2. We have heard learned counsel for the parties at great length.
3. The grievance of the petitioner was for appointment in Haryana Civil Service
(Executive Branch) against vacancy which arose in the year 1992 and selection process
whereof was completed in the year 1996 is highly belated.
4. The brief facts are that the Haryana Public Service Commission issued an
advertisement in November, 1992 inviting applications for 12 vacancies (9 for General
and 3 for Scheduled Caste) for Haryana Civil Service (Executive Branch). The result of
final selection was declared on 15th March, 1996. The petitioner did not come in merit
for appointment on the post of Haryana Civil Service (Executive Branch) but he was
selected in the Haryana Civil Service (Allied Services) and his name was recommended
for post of ’A’ Class Tehsildar.
5. The petitioner did not make any grievance against the selection process.
However, after the judgment of this Court in Civil Appeal No. 7422/1999 titled "Sandeep
Singh Vs. State of Haryana & Anr." decided on November 09, 2000, the petitioner raised
a grievance and started making representations that he may be appointed on the 4th
vacancy because as per the roaster point every fourth vacancy was earmarked for a
candidate from the Scheduled Caste category. Various representations of the petitioner
did not find favour with the authorities and hence the petitioner approached this Court
by way of present writ petition under Article 32 of the Constitution of India.
6. In our view, the grievance of the petitioner is highly belated and at this distance
of time, we do not think it proper to disturb the selection process which was completed in
the year 1996. Accordingly, we dismiss this writ petition. No order as to costs.