KALAWATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) On March 22, 1994 the Subordinate Services Selection Board, Haryana advertised 283 posts of Multi Purpose Health Workers (Female) for the Health Department. Out of these posts 87 posts were reserved for the category of Scheduled Castes, 42 posts for Ex-Servicemen and 25 posts for Backward Classes of Haryana, Resultantly, 129 posts had to be filled up on the basis of open merit.

(2.) In response to this advertisement various persons including the present petitioners, submitted their applications. The Board prepared a merit list. The petitioners were placed at Sr. No. 111, 136, 271 and 261 respectively, Inspite of the fact that all the four petitioners were within the total number of 283 posts which had been advertised, they were not appointed. Consequently, they filed the present writ petition with a prayer that a writ a mandamus be issued directing the respondents to consider the claim of the petitioners for appointment as Multi purpose Health Workers (Female).

(3.) A written statement has been filed on behalf of respondent Nos. 1 and 2 only. The persons who were allegedly below the petitioners in order of merit and have been impleaded as respondent Nos. 4 to 13 have not filed any reply. Even the Subordinate Service Selection Board (respondent No. 3) has not filed any reply. In the written statement filed on behalf of respondents 1 and 2 it has been inter alia stated that the appointments have been made on the merit fixed by the Board for the various categories. It has been further stated that :