PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking writ of certiorari for quashing the appointment of respondent No. 4 to the post of PGT Hindi pursuant to the advertisement No. 1/2012 (Annexure P-1) on the short ground that petitioner should have been awarded 59.04 marks and the last selected candidate under the general category has been awarded 56.01 marks. Pursuant to the advertisement No. 1/2012 (Annexure P-1) against category No. 13, 1700 posts of PGT Hindi were advertised. Out of 1700 posts, 1054 posts were reserved for general category. The petitioner applied for the said post and was given roll No. 13016408 as per Annexure P-2. As per the certificates of M.A., M.Phil and Ph.D and HTET (Annexure P-3 colly), he was eligible for the post of PGT Hindi. The final result was declared on 01.01.2014 (Annexure P-4). The cut off marks of the last candidate under the general category was 56.01 as is evident from Annexure P-5 where cut off marks of the last selected candidate under general category have been mentioned. The petitioner gave an application under RTI (Annexure P-6) on 17.11.2017 seeking marks given as per the criteria for different degrees.

(2.) The petitioner was awarded following marks:-

(3.) The grievance of the petitioner is that he has not been awarded any mark for M.Phil and Ph.D. If petitioner had been awarded two marks for M.Phil and three marks for Ph.D, the petitioner would have got 59.04 marks and would have in the zone of selection. He had also submitted his provisional Ph.D degree to the Scrutiny Committee at the time of interview and even as per the RTI information, the photocopy of his provisional Ph.D. is missing from the record. In his application form, he had duly mentioned that he had passed his M.Phil for which two marks ought to have been given to him. The marks obtained by respondent No. 4-Poonam Rani have also been placed on record as Annexure P-8.