L. N. Mittal, J. - (1.) VIJAY Kumar - petitioner applied for the post of Auction Recorder under Haryana State Agriculture Marketing Board - respondent no.1, as advertised by respondent no.2 - Haryana Staff Selection Commission. The petitioner was kept in the waiting list. The petitioner has filed this writ petition seeking appointment to the post of Auction Recorder against vacancy arising subsequently.
(2.) I have heard learned counsel for the parties and perused the case file. Learned counsel for the petitioner relied on a judgment in the case of Virender Singh Hooda and others vs. State of Haryana and another reported as : 1999 (3) SCC 696 in support of the claim of the petitioner. However, counsel for respondent no.1 relied on an unreported judgment of this Court dated 21.09.2010 passed in C. W. P. No. 3891 of 2009 titled Surinder Pal vs. State of Haryana and others relating to same selection of Auction Recorder and involving the same issue.
(3.) I have carefully considered the rival contentions.;