LOKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) As common issues are involved in the captioned petitions, with the consent of both sides, the same are hereby disposed of by this common order. For the sake of brevity and convenience, facts are borrowed from CWP No.11453 of 2019.

(2.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking setting aside of Answer Key issued with respect to Question Nos. 6, 56 and 76 of Paper Code 'B' for the post of Constable (General Duty) in Indian Reserve Battalion ('IRB') against Advertisement No. 3/18 dtd. 16/4/2018.

(3.) Pursuant to Advertisement No.3/18 dtd. 16/4/2018, the petitioner applied for the post of Constable (General Duty) in IRB under BC-A Category. The selection process comprised (a) Written Test, (b) Physical Screening Test ('PST'), (c) Physical Measurement Test ('PMT') and (d) scrutiny of documents. The merit list was to be drawn on the basis of marks obtained in the written test, additional qualifications, if any and marks awarded under miscellaneous heads.