KAPIL Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) On 15/2/2021, the arguments were heard and the judgment was reserved.

(2.) Thereafter, on 17/2/2021, the writ petition was directed to be re-listed for hearing with the following order:-

(3.) Pursuant to the aforesaid order, an additional reply has been filed by the Secretary, Haryana Public Service Commission. It has been pointed out that the scheme/criteria for examination and syllabus was published on 11.09.20219 and a day before the interview was to be held, the Selecting Body took a decision to adopt a criteria for allocating marks in the interview.