- (1.) This judgment will dispose of above mentioned writ petitions as common questions of law and facts are involved in these petitions. Facts are taken from CWP No. 4980 of 2007.
(2.) In the year 2003, State of Haryana issued an advertisement to fill up large number of the posts of Constables. Some posts were reserved for the candidates, who had to their credit distinguished achievement in the field of sports. To be eligible, they were to fulfil the following criteria : "The candidates, who have secured positions in respective National games/Inter State Meets, National School Games or National level tournaments organized by recognized National Federation or who have obtained 1st or 2nd positions in State level Federation Association of particular games, will be eligible for applying for the posts of constables sportsman or woman." Petitioner has participated in the Haryana State School Tournament (It is apparent from the document Annexure P.1). He has also participated in 34th Haryana State School Tournament (P.2). He has to his credit State Level Sports Participation Certificates (P.3 and P.4). He had also participated in North Zone All India Inter University Kabaddi Championship in the year 2002-2003. It was a team event and his team secured second position in above said tournament (P.5).
(3.) To get appointment, petitioner put on record Sports Certificates Annexures P.1 to P.5. He was considered against the post reserved for Sports person and was selected. On 1.12.2003, he was given the constabulary number and after undergoing necessary training, he joined the service and was posted in 4th Battalion, HAP, Madhuban.;