- (1.) The petitioner is a resident of house No. 1135, Sector 34-C Chandigarh and is practising as an Advocate in this Court since 1992. She belonged to Ad-dharmi caste. The said caste is also recognised as Scheduled Caste in the State of Haryana. She obtained certificate dated 26.5.1993 from Sub Divisional Magistrate, Chandigarh of her being Scheduled Caste as she belongs to Ad-dharmi caste.
(2.) The petitioner applied for Haryana Civil Services (Judicial) post in response to advertisement given by the Haryana Public Service Commission against the post reserved for the members of Scheduled Castes of Haryana. She had appeared in the written examination under roll number 345. The result was declared on 16.11.1996 and she was declared successful. Out of 108 candidates of general category who had qualified written examination, only 76 candidates were called for interview. Although her merit number was 43 but she was not called for interview. She was not even counted against the members of Scheduled Caste category on the plea that she was not a resident of State of Haryana.
(3.) The case of the petitioner was that since she was a resident of Chandigarh which was the capital of State of Haryana, therefore, she belonged to the State of Haryana. Moreover, Ad-dharmi caste which was recognised as Scheduled Caste in Chandigarh was also recognised as Scheduled Caste in the State of Haryana and, therefore, she could not be discriminated and rejected from being called for interview.;