SANGEET MAJHOTRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER has filed this petition seeking a direction to the respondents to call him for counseling for recruitment of computer faculty.

(2.) CASE of the petitioner, in brief, is that the Punjab Information and Communication Technology Education Society had advertised 700 posts. Petitioner applied for the said post of computer faculty and took the written examination on 18.03.2012. Petitioner secured 22.5 marks out of 100. Counseling was held from 04.09.2012 to 06.09.2012 with regard to candidates of category of the petitioner who had secured marks from 46.75 to 38.75. However, petitioner was not called for counseling purpose. So far as other categories are concerned, candidates were called who had secured marks up to 20.

(3.) IN the present case, a perusal of Annexure P -4 reveals that candidates in Scheduled Caste (R & O) category had been called for counseling purposes who had secured 46.75 to 38.75 marks. In fact, for every category, persons obtaining different set of marks had been called for counseling. It is not the case of the petitioner that a person who had got lesser marks than the petitioner had been called for counseling. Keeping in view of the number of posts, the cut -off marks at the time of counseling must have been fixed by the respondents. Respondents cannot be compelled to call the petitioner for counseling who had obtained 22.5 out of 100 marks whereas, the cut off marks with regard to the Scheduled Cast category had been kept from 46.75 to 38.75 marks. Counseling was held in September 2012, whereas, the petitioner has approached this Court after a long delay.