SUMIT KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner responded to an advertisement issued on 22.2.2006, for appointment against the post of clerk. The application of the petitioner was under the handicapped category. In this behalf, it is pointed out, that the petitioner is 100% deaf from both ears.

(2.) The primary contention of the learned counsel for the petitioner is, that the petitioner is more meritorious than respondent No.3 who has been selected and appointed against the post of clerk under the handicapped category. In order to substantiate his aforesaid contention, learned counsel for the petitioner states, that the petitioner acquired more marks at the matriculation, as well as, 10+2 level than respondent No.3. Additionally, it is pointed out, that the type-writing speed of the petitioner is substantially more than that of respondent No.3. It is, therefore submitted, that the CWP No. 8920 of 2006 Page numbers petitioner is bound to have done better than respondent No.3 during the course of interview as well.

(3.) Having considered the matter in its totality, we are satisfied, that the inference drawn by the petitioner is clearly misconceived. Merely because the petitioner had scored more marks at the matriculation, as well as, 10+2 level, does not justify the inference, that he was bound to fair better than respondent No.3, during the course of interview, held for appointment to the post of clerk. Since the petitioner has not been able to substantiate, that the marks awarded to him during the course of interview, were more than those scored by respondent No.3, it is not possible for us to accept the contention of the learned counsel for the petitioner, that the petitioner was bound to have been selected for appointment as a matter of superiority over respondent No.3. Dismissed.