BHUPINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Aggrieved by non-selection to the post of TGT (Non-Medical) in the General (BPL) category, the petitioner has filed the instant petition for grant of substantive reliefs:-

(2.) The respondent-Commission published advertisement in the newspaper for filling up 292 posts of TGT (Arts) and 107 TGT (Non-Medical) on contract basis. Thereafter, the requisition for filling up 198 more posts of TGT (Arts) and 92 posts of TGT (Non-Medical) was also called. On 11.05.2019, the Commission conducted examination for the post of TGT (Non-Medical), in which the petitioner being eligible, participated in the screening test. Thereafter, on 13.05.2019, answer key of the questions was uploaded on the official website of the Commission and at the same time, it invited objections/representations against the uploaded answer key, which were to be preferred uptil 21.05.2019. On 18.06.2019, the revised result on the basis of the objections that were submitted by the candidates, was published on the official website of the Commission.

(3.) It is not in dispute that the petitioner did not represent when the initial key was published on 13.05.2019 and even after the final key answers have been published on 18.06.2019 and yet participated in the written screening test held on 11.05.2019. The result of the selection was declared by the respondents on 05.08.2019, wherein the name of the petitioner could not make grade as he is not selected. It is in this background the petitioner has preferred the instant petition.