KANWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay condoned

(2.) This special leave petition arises from the judgment of the division bench of the Punjab and Haryana High court, made on 1/10/1996 in CWP No. 15380 of 1996

(3.) Admittedly, the petitioner was promoted on an earlier occasion temporarily, as Assistant Sub-Inspector in the year 1988 but ultimately the same came to be challenged and was set aside by an order of this court. Thereafter, as per the directions of this court, written examination and interview were conducted. In the written examination, the petitioner secured 105 marks. The Subordinate Service Selection Board has allotted 75% of the marks to the written test and 25% of the marks to the interview. The petitioner having secured 105 marks, could not be selected since he could not make up in the interview. As many as 97 candidates were selected. The petitioner having remained unsuccessful, filed a writ petition in the High court challenging the selection process. He contended that since he had previous experience, some weightage would have been given out of 25% marks on the basis of the previous experience. However, since no consideration in that behalf was given, the selection was bad in law. The High court has pointed out and, in our view rightly, that it is a competition open to all the persons. By fortuitous circumstances of the previous temporary promotion, separate marks could not be allocated for the previous service in which event such persons will steal a march over the other candidates in the open competition. The view taken by the High court is clear, justifiable and well founded. The learned counsel for the petitioner has contended that the persons who secured 80 marks in written examination have been selected by granting full 25% of the marks while the petitioner who secured 105 marks in the written examination could not be selected by being given some weightage out of 25 marks allotted for interview. As a consequence, the selection is arbitrary. The learned counsel seeks to place before us the list of such candidates who secured 80 marks, said to have been published by the Board. Since the document had not been made part of the record in the High court, we cannot look into the document. It is not the case of the petitioner that he had raised this point in the High court and the High court has failed to consider it. On the other hand, the High court has pointed out thus: