AMIT KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Petitioner is participating for the post of Constable (General Duty) in the S.C. Category, pursuant to the advertisement (Annexure P-1). As per the criteria mentioned in the Notificated dtd. 18/6/2015 (Annexure P-2) the criteria for awarding marks inview of the notification dtd. 18/6/2015 is reproduced as under:-

(2.) Learned State counsel has vehemently opposed the prayer made by the petitioner, he has referred to the result giving detailed mark card (Annexure P-10) whereby, Maharshi Dayanand University, Rohtak has given a mark sheet on 6/7/2016 that petitioner has cleared his Electronic and Comm. Engineering with 3353 marks. He further submits that this mark sheet has been issued after the cut of date i.e. 6/10/2015.

(3.) Learned counsel for the petitioner has referred to the application form (Annexure P-6) which was given before the cut of date i.e. 6/10/2015. In this application form the petitioner has given the details that he has done B.Tech. form Maharshi Dayanand University, Rohtak in the year 2015 and has obtained 3353 marks out of 6060 marks in Second Division and he has referred to the declaration of the result of Maharshi Dayanand University, Rohtak (Annexure P-9) which is dtd. 30/4/2015 and he has been declared as pass.