JAI BHAGWAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition filed under Art. 226 of the Constitution challenges the selection and appointment of respondent Nos. 4 to 10 on the post of Lecturers (school cadre) in the subject of Economics,

(2.) Few admitted facts be noticed. The petitioner belongs to B.C. (A) category. He had applied and duly considered in B.C. (A) category. There were seven posts allocated to that category. The essential qualification for appointment to the post of Lecturer as advertised on 14.11.1999 was M.A. Economics with. 50% marks. Hindi upto matric standard and the maximum age prescribed as on 6.12.1999 (the last date of inviting the application) was 40 years, relexable for certain categories. The petitioner fulfilled the aforementioned conditions and was permitted to take the written examination as well as viva voce. However, he was not able to make a grade in comparison to those, who have been selected and appointed i.e. respondent Nos. 4 to 10.

(3.) According to the written statement filed by respondent No. 3 i.e. Haryana Staff Selection Commission, the petitioner has secured 130 marks (written 114 + viva voce 16) out of 225 marks whereas respondent Nos. 4 to 10 have secured 152, 145, 144, 141, 141, 141 and 141 marks, respectively. It shows that there is a difference of 11 marks in the score of the petitioner as compared to respondent Nos. 4 to 10.