MANJU KUMARI Vs. HARYANA SCHOOL SHIKSHA PRIYOJNA PARISHAD

JUDGEMENT

(1.) PETITIONER has approached this Court, praying for issuance of a direction to the respondent to re -calculate her merit strictly as per the criteria made out in the advertisement dated 09.10.2012 (Annexure P -1), according to which she is entitled to 1 additional mark for having passed M. Phil in English, which mark has not been granted to her and if the said mark is granted to her, she would be entitled to appointment to the post of Block Resource Person (English).

(2.) IT is the contention of counsel for the petitioner that in pursuance of the advertisement dated 09.10.2012, vide which 51 posts of general category for appointment to the post of Block Resource Person (BRP -English) were advertised, the petitioner applied for the same. In the application form, copy of which has been appended as Annexure P -2, she had clearly mentioned of having passed M. Phil in the year 2008 from Chaudhary Devi Lal University, Sirsa in the subject of English by obtaining 221 marks out of 400 marks, which fact is not disputed by the respondent in its written statement. The last selected candidate in the general category to the post of Block Resource Person (English) has obtained 63.6833 marks. If this 1 mark is granted to the petitioner, she would get total 64.6333 marks and her name would figure at a stage between Sr. No. 30 and 31 i.e. 30 -A and, thus, she would be higher in merit than 17 candidates. The counsel accordingly prays that direction may be issued to the respondents to add said 1 mark in the total marks obtained by the petitioner and appointment letter be issued to her.

(3.) I have heard learned counsel for the parties and with their assistance have gone through the records of the case.