DEEPAK KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The petitioner seeks setting aside of the selection of respondents No.3 to 6, done by the official respondents, as per the selection/result dated 06.08.2010 (Annexure P-4), for the post of Shift Attendant against the 560 vacancies which were advertised vide advertisement No.13 dated 07.10.2007 (Annexure P-1). A further prayer of the petitioner is to direct the respondent No.2-Haryana Staff Selection Commission, to select him as per his high merit and high percentage.

(2.) The petitioner's pleaded case is that the respondent-Commission, vide the said advertisement, advertised various posts and under Category No.15, posts of Attendants and Shift Attendants were advertised wherein the essential qualifications were prescribed for which the petitioner was fully eligible. He had been issued roll number for the interview which was held in November, 2008 and on account of the percentage of his marks achieved in his 10th and 12th in the ITI Diploma, he was highly confident about being selected.

(3.) On the publication of the result dated 06.08.2010 (Annexure P-4), he came to know that the last selected candidate had secured 49.59 marks and the last candidate in the waiting list had got 48.05 marks. The marks in the viva-voce were fixed at 25 whereas for the academic qualifications, marks were fixed at 50 He accordingly, applied for information under the Right to Information Act, 2005 (hereinafter called 'RTI, 2005) wherein he was informed that he had got 40.04 and 7 marks against roll No.02532. He had filed an appeal as the complete information had not been supplied and the Commission had directed on 03.08.2011 (Annexure P-9) that he would be entitled to inspect the relevant record as per the above-referred application, since he had asked for specific information regarding all selected candidates.