KOMAL DHAWAN Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) Present writ petition has been filed challenging the Order dated 7th May, 2022 rejecting the representation of the petitioner dated 8th April, 2022. Petitioner also seeks a direction to the Respondent no.1 to revaluate the shorthand skill test (Paper-I) given by the petitioner as part of the Senior Personal Assistant ('SPA') Examination - 2021 in accordance with the rules and thereby award 4.5 marks to the petitioner and consequently appoint her as a SPA with consequential benefits.

(2.) Learned counsel for the petitioner contended that in SPA Examination-2021, the petitioner was stated to have committed 18.5 mistakes in Paper-I and 21.5 mistakes in Paper-II and thus in both Paper-I and Paper-II, the petitioner had been shown to have committed mistakes more than what was permissible, i.e., 16.5. Accordingly, the petitioner was not considered for promotion to the post of SPA.

(3.) He further stated that the petitioner after analysing her transcripts received pursuant to an application under the RTI Act, found that the respondent no.1 had counted 4.5 mistakes of the petitioner in Paper-I in complete contravention to the relevant evaluation rules. He emphasised that respondent no.1 had counted seven (7) mistakes in the transcript/answer sheet of the petitioner in complete contravention of the evaluation scheme/ rules.