RADHEY SHYAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to award 3 marks for possessing Masters Degree in Computer Application.

(2.) The petitioner pursuant to advertisement dtd. 15/6/2021 applied for the post of Sub Inspector. As per advertisement, a candidate possessing Masters Degree in Computer Engineering/Science was entitled to three additional marks. The relevant extracts of the advertisement read as:-

(3.) The petitioner claims that he studied three years modular course which comprised PGDCA, M.Sc.(Computer Science) and MCA. As per said programme, the student leaving course after successful completion of first year are entitled to Post Graduate Diploma in Computer Application, the students leaving course after successful completion of second year are entitled to Degree of M.Sc. (Computer Science) and students completing three years' course are entitled to Degree of MCA. As per respondent, a candidate possessing Degree of M.Sc. (Computer Science) is entitled to 3 additional marks. The petitioner completed three years' modular programme, thus, was awarded Degree of MCA. Had he left the course after two years, he must have been awarded Degree of M.Sc. (Computer Science). It would be travesty of justice if petitioner is denied additional marks on the ground that he had completed the course instead of leaving mid way.