SUNITA DEVI Vs. HARYANA STAFF SELECTION COMMISSION

JUDGEMENT

(1.) AN advertisement was published for inviting applications of 29 posts of Sanitary Inspectors under various municipal committees by Haryana Staff Selection Commission (here -in -after referred to as 'the Commission'), wherein, the essential qualification was Matric with Diploma in Sanitary Inspector and Hindi or Sanskrit up to Matric standard. The age prescribed for the said post was between 17 to 40 years. It was also mentioned that the Commission may short list the candidates for interview by holding a written examination or on the basis of criteria to be adopted by the Commission.

(2.) THE petitioners were having requisite minimum qualification and hence, they applied in response to the advertisement. The result of selected candidates was declared on 08.09.2010 and total 33 candidates were declared pass but the petitioners were kept in the waiting list. As per criteria, 50 marks were for educational qualifications and 25 marks were for viva voce/interview.

(3.) THE petitioners sought an information under the Right to Information Act as to how many marks were allotted to the petitioners and other selected candidates as well as qualifications/experience of selected candidates. The petitioners found themselves to be more meritorious viz -aviz the selected candidates, still they were not selected by the Commission.