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Judgment
20 paragraphs · 355 wordsG.S.Sandhawalia, J
The petitioner challenges the order dated 28.09.2020 (Annexure P-11) wherein, his case for appointment for the post of clerk was
rejected on the ground that he has secured 62 marks, which is lesser than the marks secured by the last candidate in his category i.e. Scheduled Caste
category, who had secured 63 marks. Â Resultantly, the Secretary of the Commission has come to the conclusion that since he had secured less
marks than the cut off marks, therefore, he has rightly not been considered for the post in question.
On 16.11.2020, the following order was passed:-
“Only argument that the petitioner can raise is that a representation dated 07.09.2020 was filed (Annexure P-9) that the petitioner had
got 63 marks for the post of Clerk and the cut off for the Scheduled Caste category, in which he had applied, was the same. It is his
submission that in pursuance of the directions issued by this Court in CWP No. 14319 of 2020 (Annexure P-10), the impugned order dated
28.09.2020 (Annexure P-11) has been passed whereby, it has been held that as per the record, he had secured 62 marks. Counsel, thus,
submits that his client would be satisfied if the answer sheets are produced for perusal of this Court.
Notice of motion.
Mr. RKS Brar, Addl. A.G., Haryana, accepts notice on behalf of the respondents and prays for time.
Adjourned to 18.12.2020.
Let the OMR/answer sheet and the relevant record be produced for perusal of this Court.
In pursuance of the said order, the result had been received and had been opened. A perusal of the same would go on to show that the petitioner has
secured 62 marks only, as has been held by the Secretary of the Commission. Thus, he has been rightly not considered for appointment.
Accordingly, there is no merit in the present writ petition and the same is dismissed. However, the Commission would supply photocopy of the
OMR/answer sheet to the petitioner within a period of 4 weeks from the date of receipt of certified copy of the order so that he can satisfy himself
regarding his performance.
