CHIRAG MITTAL Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The instant petition has been filed seeking issuance of a writ of mandamus to direct the respondent-Haryana Public Service Commission to re-evaluate/re-examine the answer scripts pertaining to English and English Essay and Political Science subjects in which the petitioner had appeared in H.C.S (Executive Branch) and other Allied Services Main Examination, 2014. Further prayer is to permit the petitioner to appear in the interview scheduled on 02.09.2016.

(2.) The pleadings on record would indicate that the petitioner is physically handicapped and his disability has been assessed to the extent of 100%. The Haryana Public Service Commission issued an advertisement dated 20.12.2014, inviting online applications from eligible candidates for recruitment of 55 posts of H.C.S (Executive Branch) and other Allied Services. The conditions of eligibility as regards qualifications, age etc. were stipulated in the advertisement itself. The scheme of examination comprised of three stages : (i) Preliminary Examination (Objective Type/Multiple Choice) for screening only; (ii) Main Examination (Conventional/Essay type) and (iii) Personality Test (Viva-voce). The petitioner, being eligible, submitted his application under the reserved physically handicapped category and duly appeared in the preliminary examination. He was declared qualified to appear in the Mains examination. In the Mains examination, a candidate had to appear in three compulsory papers i.e (i) Hindi and Hindi Nibandh; (ii) English and English Essay and (iii) General Studies, each carrying a maximum of 100 marks. That apart, a candidate had to opt for two more subjects out of 23 options available. The petitioner had opted for the subjects of Sociology and Political Science.

(3.) The prayer raised in the present petition seeking reevaluation/re-examination of his answer scripts stems on the basis that in the result declared by the Haryana Public Service Commission of the Mains examination, the petitioner has not qualified so as to appear in the third and final stage i.e the personality/viva-voce test.