- (1.) As per the averments made in this writ petition, the respondents invited applications for the post of Office Attendant (Multipurpose). The said advertisement was issued by the respondents under Employment Exchange (Compulsory Notification of Vacancies) Act, 1959. The petitioner, being eligible, applied for the said post.
(2.) As per the further averments, on 30 th January, 2012 the petitioner received interview letter issued by the respondents to him for the said post. The date of interview was fixed for 15 th February, 2012. The petitioner received another interview letter for the said post for 17 th February, 2012. It has been specifically alleged by the petitioner that he had not sent any second application for the post in question and had also not appeared in the second interview which was to be held on 17 th February, 2012.
(3.) It is the further case of the petitioner that result of the interview was declared on 6 th March, 2012 and in the result the petitioner was selected for appointment as Office Attendant (Multipurpose). The petitioner was further issued a joining letter dated 12 th March, 2012 advising him to report at the Head Office, Hisar on 19 th March, 2012. The petitioner went to join his duty to the post of Office Attendant (Multipurpose) on the said date however, he was not allowed to join on the ground that it had transpired from the record that his candidature was forwarded by two Employment Exchanges i.e. Sub-Divisional Employment Office, Tohana and Divisional Employment Office, Hisar separately and his candidature/eligibility was under scrutiny, and therefore, his appointment was kept in abeyance.;