Punjab and Haryana High Court: A writ petition was filed before a Single Judge Bench comprising of Ritu Bahri, J., where selection process for the post of Junior Coach (Athletics) was in question.

Facts of the case were that the petitioner had applied in the selection process for the post of Junior Coach (Athletics) in response to an advertisement. When the final results for the post were out, petitioner’s name was found in the waiting list where he had applied for the post under the EBPG category. The EBPG category had 3 posts vacant where the selection of respondent had been challenged by the petitioner. The ground on which respondent’s selection was challenged was that he belonged to SBC (Special Backward Class) category thus could not have taken benefit under the category of EBPG by virtue of Clause 5 of the relevant notification which states that person claiming reservation under other categories are not entitled to reservation in the EBPG category. According to a certificate issued to respondent, it was found that he had taken benefit of EBPG category. 

The High Court agreeing with the petitioner on the question of law, however, observed that respondent had taken benefit of only one category i.e. EBPG. Therefore, no reason to interfere in the result was found and the writ petition was dismissed. [Sandeep v. State of Haryana,2018 SCC OnLine P&H 1673, decided on 01-11-2018]

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