SUNITA KUMARI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) A short reply on behalf of Haryana Staff Selection Commission along with Annexures R-2/1 to R-2/3 has been filed in Court today and the same is taken on record. A complete copy thereof has been furnished to learned counsel for the petitioner.

(2.) Brief facts that may be noticed are that an advertisement dated 23.07.2015 was issued by the Commission inviting applications for recruitment of 694 posts of TGT (English). 49 posts were reserved for ESM (General Category).

(3.) It is submitted on behalf of the petitioner that the question paper and one copy of the OMR sheet was permitted to be retained by the candidate after conduct of the examination. That apart, even the answer key in relation to the question paper/OMR sheet was also supplied.