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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.