MUKUL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Mukul appeared in the Haryana Civil Service (Executive Branch) and other Allied Services Examination, 1996 conducted by the Haryana Public Service Commission (hereinafter described as 'the Commission') under roll number 21364. After the declaration of result, he along with one Satbir Singh filed C.W.P.No. 3967 of 1999 challenging the evaluation of their answer scripts got done by the Commission. In that petition, it was prayed that a writ of mandamus be issued directing the Commission to get their answer scripts re-evaluated. After perusing the answer scripts produced by the learned counsel for the Commission, a Division Bench dismissed the petition on 26-3-1999.

(2.) In this petition, the petitioner has prayed that para 3(a) of the instructions printed on the Admission Certificate (Annexure P-1) be declared arbitrary and unconstitutional. He has also prayed that the Commission may be directed to declare his result after considering the marks secured by him in the cancelled papers and then interview for recruitment to the service.

(3.) The Commission has justified its decision to treat the petitioner to have failed in the examination on the ground that he had disclosed his identity by writing answer script numbers on the cover of the first answer book.