Sh. Yashwant Singh vs Himachal Pradesh Subordinate Services Selection Board

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:-

a). That a writ in the nature of mandamus may kindly be issued directing the respondents to declare the result forthwith because as per schedule it was declared on 16th June, 2012 but petitioner result not declares/shown as period has already been elapsed.

On 24.7.2012, this Court has passed the following order:-

Learned Counsel for the respondent inviting reference to the reply, submits that as per the conditions attached to the TET, a candidate has to secure minimum 45% marks in graduation. The advertisement is not on record. Respondent is directed to place on record the advertisement and also file an affidavit as to whether in the case of any candidate below 45% marks, result has been declared. Verification of the record pertaining to one Kapil Dev Chauhan son of Shri Surender Singh Chauhan with roll No. 62927 (General Category) shall also be made. It shall also be clarified as to in the case of how many candidates with 45% marks, result has been declared.

The advertisement dated 17.9.2011 has been made available for ready reference. It is seen that the candidate has to possess at least 45% marks in the degree in B.A.

According to the petitioner, though he has not attained 45% marks but in the case of many others, who do not possess 45% marks, the Service Selection Board has recommended their names. Learned Counsel for the Board submits that no person who does not possess the academic qualification as prescribed in the R&P Rules and duly notified in the advertisement is recommended for appointment. The petition is hence dismissed with direction to the State as well as Service Selection Board that no person who does not possess the required qualification as per R&P Rules and duly notified in the advertisement issued by the Service Selection Board, shall be appointed. The pending application(s), if any shall also stands disposed of.