INDERPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner through instant petition under Article 226 of the Constitution of India is seeking direction to respondent to supply Answer Key and OMR Sheet pertaining to written examination of Advertisement No.8/2015 dtd. 19/7/2015 and recommend his name for the post of Constable (Male) general category.

(2.) The petitioner pursuant to Advertisement No.8/2015 dtd. 19/7/2015 applied for the post of Constable (General duty). As per advertisement, 1650 posts were meant for general category. 500 seats were meant for Special Backward Class (for short 'SBC'). The State Government on 1/4/2016, withdrew its notification dtd. 24/1/2013 whereby reservation was made for SBC. The respondent converted seats reserved for SBC into general category seats. The petitioner scored 62.55 marks and cut-off was 65.55 marks. On account of conversion of 500 SBC seats into general category, the cut-off came down to 63.55 marks.

(3.) Learned counsel for the respondent submits that petitioner was not granted correct marks. OMR Sheet and Answer Key may be summoned. The perusal of OMR Sheet and Answer Key would reveal that petitioner was not granted three marks of one correct answer. If he is granted three marks, his marks would be more than cut-off marks. The respondent has supplied him OMR Sheet of another written test whereas he was demanding with respect to written test of Advertisement No.8/2015 dtd. 19/7/2015.