ANSHUL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner approached the learned erstwhile Himachal Pradesh Administrative Tribunal by way of O.A. No.2435 of 2015, seeking following reliefs:­

(2.) Post abolition of the learned Tribunal the matter was transferred to this Court and the same now stands registered as CWPOA No.5500 of 2019. The contention of the petitioner is that respondents advertised five hundred posts of constable (male) in Police Department which included sixty posts in Shimla district for which he also applied. The petitioner was directed vide Annexure A­1 by respondent No.3 to appear before the Recruitment Board for physical efficiency test. He appeared before the said Board on 26/5/2015. As the petitioner successfully cleared the physical efficiency test, he was called upon vide letter dtd. 12/6/2015 (Annexure A­2) to appear in a written test by the respondents. This written test was conducted on 21/6/2015 and the petitioner participated in the same vide Roll No.588027. The petitioner secured fifty six out of eighty marks in the written test which included four grace marks.

(3.) The grievance of the petitioner is that on the basis of his performance in the written test he ought to have secured at least sixty five marks and the marks which have been awarded to him are on the lower side and not inconsonance with how he performed in the written test.