ARCHANA NAGAR MISRA Vs. H.P.S.C

JUDGEMENT

(1.) THE challenge in the instant writ petition is to the select list prepared by the Haryana Public Service Commission (hereinafter referred to as the Commission) for appointment to the post of Principals/Deputy Directors of Govt. Colleges (H.E.S.-I) (Group A) pertaining to the General Category with a further prayer for the issuance of a Writ in the nature of Mandamus for directing the Commission to prepare the select list afresh, strictly as per the criteria laid down for appointment to the post in question.

(2.) BRIEF facts that would require notice are that the Commission issued advertisement dated 6.2.2009 (Annexure P-1) inviting applications for appointment to 8 posts of Principals/Deputy Directors of Govt. Colleges (H.E.S.-I) (Group A) out of which two posts were reserved for Scheduled Castes and one for the Backward Caste of Haryana. The closing date for submission of application forms was stipulated as 27.2.2009. The essential qualifications stipulated for the post were in the following terms:-

(3.) STILL further, the petitioner was informed that the last candidate selected against the General Category had secured a total of 70 marks, whereas the petitioner has secured 69 marks. As regards the break up the petitioner was informed that she has secured 27 marks out of a total of 40 marks as regards personal achievements and 42 marks out of a total of 60 marks earmarked for the interview.