ASHOK KUMAR Vs. HARYANA VIDYUT PARSARAN NIGAM LIMITED AND ANOTHER
LAWS(P&H)-2012-10-682
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 30,2012

ASHOK KUMAR Appellant
VERSUS
HARYANA VIDYUT PARSARAN NIGAM LIMITED AND ANOTHER Respondents

JUDGEMENT

- (1.) As per the averments made, the petitioner passed Matriculation examination in the year 1986 and thereafter, Senior Secondary Examination (10+2) from the recognized Board in the year 1988 and joined Indian Army as a Clerk in the trade of Infantry on 26.08.1990. During his service period he worked as a Computer System Administrator in the Indian Army.
(2.) Ultimately, after rendering more than 18 years of service the petitioner was retired from service of Indian Army. During this period, he also passed B.A. Part III examination from Rani Durgavati Vishwavidyalaya, Jabalpur. In addition to that, the petitioner was also issued Graduation certificate on 07.01.2010 by the Armed Force Services and as per the Government of India, the Ex-serviceman having the aforesaid Graduation certificate is to be considered eligible for appointment to any reserved vacancy in Group-C posts for which the essential qualification is Graduation.
(3.) As per the further averments made in this petition, on the requisition of respondent No.1, the Haryana Staff Selection Commission advertised 308 posts of Lower Division Clerks, out of which 20 posts were reserved for Ex-servicemen (General). By way of a corrigendum issued by respondent No.2, the posts of LDCs were increased from 308 to 336.;


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