MEENAKSHI GUPTA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) By this petition, the petitioner is seeking issuance of a writ of certiorari quashing the impugned notice, Annexure P-6, by which candidates competing for posts of Staff Nurses, to be appointed in the Department of Health, Government of Haryana, have been called for interviews on the basis of marks obtained by them in the written examination conducted in the selection process in question.

(2.) The contention of learned counsel is that she having answered 33 questions correctly, was to be awarded 66 marks for the written examination, each correct question carrying 02 marks, and she having 07 years experience as a Staff Nurse in a Government Hospital/Primary Health Centre, was to be awarded 14 marks for such experience, as per the criteria fixed by the respondents, duly uploaded on the website of the Commission.

(3.) Though the criteria contended to be uploaded has not been annexed with the petition, learned counsel for the petitioner has produced a copy thereof in Court today, that learned counsel for the State, on instructions, does not deny.