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 roster 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.