UPKAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner through instant petition under Articles 226/227 of the Constitution of India is seeking direction to respondent to consider him for the post of Constable in District Police Cadre and Armed Police Cadre considering result of his five subjects in 10+2 exam.

(2.) The petitioner pursuant to Advertisement No.1/2016 applied for the post of Constable. He cleared all the stages including physical test. His name did not appear in the final merit list. He was awarded 28 marks and cut-off was 28 marks. He being junior in age was not selected though scored marks equal to the last selected candidate.

(3.) Learned counsel for the petitioner submits that petitioner was having Biology as additional subject in 10+2. He scored 66 marks in Mathematics and 75 in Biology. The respondent has considered his marks in 10+2 taking into account marks of Physics, Chemistry and Mathematics whereas respondent should consider his marks of Physics, Chemistry and Biology. If his marks of Biology are considered, he would be entitled to 15 marks for 10+2 whereas he has been awarded 14 marks. If he is awarded 15 marks for 10+2, his total marks would be 29 and would be selected.