ATUL Vs. HIMACHAL PRADESH STAFF SELECTION COMMISSION

JUDGEMENT

(1.) Whether, in absence of any provision, is it open for the Court to order rounding-off of marks to meet eligibility criteria?

(2.) The respondent-Commission issued an advertisement on 19.12.2018 for filling up various posts including 51 posts of Junior Engineer (Electricity). The petitioner qualified Diploma in Electrical Engineering, but as against requirement of 55 marks mentioned in the advertisement, had secured 54.6% marks. The request made by the petitioner for rounding-off of 54.6% marks to 55% marks was rejected by the respondent constraining him to file the instant petition for grant of following substantive reliefs:

(3.) On 31.8.2020, the respondent was put to notice directing its counsel to obtain instructions.