RAJESH KUMAR Vs. HIMACHAL PRADESH VIDHAN SABHA

JUDGEMENT

(1.) PETITIONER is aggrieved by the selection of respondent No.2 Chaman Raj, by respondent No.1 Himachal Pradesh Vidhan Sabha, for the post of driver, which was advertised vide Annexure P-1. The post was reserved for Scheduled Caste candidate. Both the petitioner and respondent No.2, who belong to Scheduled Caste category, applied for the post alongwith several other persons. Driving test was conducted, in which the petitioner scored Grade-A. Grade of respondent No.2 was B in the said test. Interviews were held, in which W her r epor t er s of t he l ocal paper s m be al l ow t o see t he j udgm ? het ay ed ent petitioner was given Grade-B and respondent's Grade was A. At the time of preparation of final list, copy Annexure R- 1/A, grades were converted into marks. PETITIONER's `A' grade, in driving test, was converted into 8.5 marks while respondent's `B' grade in driving test was converted into 8.4 marks. As regards interview, respondent's `A' grade was converted into 8.6 marks and petitioner's `B' grade into 7.5 marks. Thus the total score of the petitioner was 16 marks while that of respondent No.2, 17 marks. PETITIONER has challenged the selection of respondent No. 2, who has since been appointed as driver, vide order dated 12th May, 2010, copy Annexure R-1/B.

(2.) I have heard learned counsel for the parties and gone through the record.