HARYANA STAFF SELECTION COMMISSION Vs. SARLA

JUDGEMENT

(1.) Heard. For the reasons mentioned in the application, delay of 55 days in filing the appeal is condoned. Application stands disposed of.LPA No. 320 of 2019 (O &M) Haryana Staff Selection Commission has filed this intra-court appeal under Clause X of the Letters Patent against the judgment and order dated 31.10.2018 passed by the learned Single Judge allowing the writ petition filed by the respondent-petitioner challenging the action of cancelling her candidature for the post of Supervisor (female).

(2.) Necessary facts required to be noticed for adjudication of the controversy are as under:-

(3.) Learned Single Judge called for the result in a sealed cover and found that the last candidate of EBPG category secured 102 marks whereas the respondent-petitioner had secured 106 marks and she was also provisionally interviewed under the interim orders dated 12.07.2017 passed by the Writ Court and as the mistake occurred on account of human error the writ petition was allowed.