Mandeep vs Haryana Staff Selection Commission And Another

The petitioner approached this Court aggrieved by the action of the Haryana Staff Selection Commission in not calling him for an interview despite his having secured 154 marks in the written test. The petitioner had applied for the post of Assistant Secretary in the Agriculture Marketing Board, Panchkula, Haryana, under the reservation category, BC(A).

By order dated 20.12.2017 passed in this writ petition, the petitioner was directed to be provisionally interviewed. Thereafter, by order dated 1.10.2019, Mr. Hitesh Pandit, learned Additional Advocate General, Haryana, appearing for the respondents, was directed to produce the result of the petitioner in a sealed cover.

Today, the result of the petitioner is placed before the Court in a sealed cover. Perusal thereof reflects that the petitioner secured, in aggregate, 160 marks-152 marks out of 200 in the written examination and 8 marks out of 25 in the viva voce. Admittedly, the last candidate selected under BC(A) category secured 171 marks and the last candidate in this category in the waiting list secured 169 marks. It is therefore clear that the petitioner did not even come within the zone of consideration.

In that view of the matter, the writ petition is dismissed.

No order as to costs.