HARYANA STAFF SELECTION COMMISSION Vs. SUBHASH CHAND

JUDGEMENT

(1.) Despite service, none appears for the second and the third respondents.

(2.) Heard the learned counsel appearing for the appellant and the learned senior counsel appearing for the first respondent.

(3.) The appellant-Haryana Staff Selection Commission published an advertisement on 28/6/2015 inviting applications for the posts of (PGT)-H.E.S.II (Group-B Services). The closing date for the submission of online applications was 21/9/2015. The last date for the deposit of fee by the candidates was 24/9/2015. The advertisement itself specifies the posts reserved for various categories, including SBC (5%) and EBPGC (5%). The first respondent specifically applied under the SBC category for the post of PGT in Political Science. It appears that on 29/8/2018, the first respondent was informed that he was qualified in the written test and, therefore, he was called for scrutiny of documents. In the result declared on 17/9/2018, the first respondent was shown in the General category. The first respondent secured total 118 marks. The cutoff in the General category was 129 marks and, therefore, the first respondent was not selected.