GOVIND SINGH Vs. HIMACHAL PRADESH STAFF SELECTION COMMISSION

JUDGEMENT

(1.) Aggrieved against his non-selection for the post of TGT (Arts), petitioner has approached this Court for grant of following substantive reliefs:

(2.) Respondent No.1 issued advertisement No.34- 2/2018 dtd. 19/12/2018 (for short, "Advertisement") for filling up 495 posts of TGT (Arts) besides other posts. 92 posts were reserved for SC(UR) category.

(3.) The advertisement prescribed essential qualifications for the post of TGT(Arts). The mode of selection was also prescribed. As per Part-I of mode of selection a written objective type screening test of two hours consisting of multiple choice questions having 85 marks was prescribed. Part-II of mode of selection provided for evaluation process involving 15 marks. The break-up of 15 marks was separately provided. For the purpose of the controversy involved in the case, it will be suffice to notice that 1 (one) mark out of 15 marks allocated for evaluation process was to be allotted on production of non-employment certificate to the effect that none of the family members of the applicant was in Govt./Semi-Govt. service. The certificate was required to be issued by the concerned SDO (C)/Tehsildar/Naib Tehsildar or concerned Panchayat Secretary/Sahayak and countersigned by concerned Gram Panchayat Pradhan/Up Pradhan.