PRAVIN KUMAR SINHA Vs. JHARKHAND VIDHAN SABHA, RANCHI

JUDGEMENT

(1.) The present petition has been preferred against non-selection of the petitioner by the respondents on the post of Personal Assistant in the Vidhan Sabha, Ranchi.

(2.) Learned Counsel for the petitioner, has submitted that the petitioner applied for the post of Personal Assistant, in pursuance of Public Advertisement, dated 28th November, 2005 (Annexure-1). Thereafter, the respondents took written test in which the petitioner appeared and thereafter, the petitioner was not called for Personal Interview and several persons have been appointed on the Post of Personal Assistant. It is vehemently submitted by learned Counsel for the petitioner that several times, certain informations were sought for, about the selection of the petitioner, but, nothing was supplied and, therefore, an application was preferred under the Right to Information Act, 2005, whereby, the petitioner came to know that he has acquired 27 marks in the Written Test and the respondents have called for the Interview, the candidates having minimum 38 marks.

(3.) It is also submitted by learned Counsel for the petitioner that assessment, made by the respondents that petitioner is also required to be reassessed. Marks, given to the petitioner are much lesser. Even the result of the written examination has not been published, by the respondents and, therefore, the whole selection process for the Post of Personal Assistant deserves to be quashed and set aside.