Punjab-Haryana High Court
Vikram Dahiya vs State Of Haryana And Others on 12 April, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
128
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No. 9859 of 2019
Date of decision :12.04.2019
Vikram Dahiya ...Petitioner(s)
versus
State of Haryana and others ...Respondent(s)
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Rajat Mor, Advocate for the petitioner.
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RITU BAHRI , J. (Oral)
The petitioner has participated for the post of Assistant District Attorney (Group-B) under the general category.
Mr. Kanwal Goyal, learned counsel for the Commission has produced the expert committee report. It transpires that petitioner had raised objections with respect to questions No. 20, 24, 61 and 73 of question booklet No. 1. With respect to objections to questions No. 20 and 73, the objections have already been answered in favour of the petitioner. With respect to questions No. 24 and 61 as per the expert committee report and after going through the provision of Cr.P.C, the answers have been rightly retained as per the first answer key.
Learned counsel for the Commission states that after considering the objections, the revised answer key has been prepared and the candidates have been called for interview as per the revised answer key and all the 100 questions have been examined by the expert committee.
The marks of the petitioner have been produced in Court today and he has got lower marks than the cut off marks under the general category and has rightly not been called for interview. The expert committee report and the marks of the petitioner have been returned to 1 of 2 ::: Downloaded on - 12-05-2019 19:30:08 ::: CWP No. 9859 of 2019 -2- learned counsel for the Commission.
Dismissed.
(RITU BAHRI)
12.04.2019 JUDGE
Divyanshi
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
2 of 2
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