LAWS(P&H)-2017-1-340

RAJESH KUMARI Vs. STATE OF HARYANA AND OTHERS

Decided On January 19, 2017
RAJESH KUMARI Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) This petition has been filed for setting aside the selection/merit list dated 11.03.2013 (Annexure P-7).

(2.) Pursuant to order dated 29.11.2016 the learned Assistant Advocate General has produced the result before me in a sealed cover. The seal has been opened and the result has been checked. The petitioner was directed to be provisionally considered. From the perusal of the marks obtained by her she does not make the cut. As per the result, the petitioner has obtained 49.36 % while the last candidate selected in the BCB category got 52.01%.

(3.) In the circumstances, the present petition is dismissed.