Rajinder Pal vs State of Haryana and another

ARUN PALLI, J. (Oral)

Notice of motion.

Mr. RK Doon, AAG, Haryana, present in Court, accepts notice on behalf of the respondents. Copies furnished.For the nature of order I propose to

pass in the matter, no formal written statements/counter affidavits on behalf of the respondents are indeed necessary, at this stage. Thus, with the

consent of the parties, the petition is being disposed of finally.

The petitioner competed for selection to the post of Operation Theatre Attendant in SC Category. He purports to have qualified the written

examination and was called for scrutiny of documents on 29.01.2018. Whereafter, he was even interviewed by the respondents. The limited grievance

that he has is; that as per the results pronounced by the Commission, the last candidate in the category of the petitioner is shown to have obtained 80

marks in the written examination as also the interview.

Whereas, upon comparing the OMR sheet of the petitioner with the answer key uploaded by the Commission on its website, he had secured 96 marks

in the written examination alone. But yet for some intangible reason, the final results of the petitioner have not been declared.

In response, learned State counsel submits that the claim/grievance of the petitioner shall be considered and dealt with by the respondent-department

within a period of two weeks from the receipt of certified copy of this order. And, appropriate orders, in accordance with law, shall be passed and

communicated to the petitioner as also his counsel.

The petition is accordingly, disposed of, in the above terms. However, in the event the claim of the petitioner is declined, the respondent-authorities

shall pass a comprehensive order assigning reasons in support thereof.