Madhya Pradesh High Court
Asit Kumar vs The State Of Madhya Pradesh on 18 August, 2017
WP-16823-2016
(ASIT KUMAR Vs THE STATE OF MADHYA PRADESH)
18-08-2017
Shri T.R. Pillai, learned counsel with Shri A.K. Sahu, learned counsel
for the petitioner.
Shri Rahul Diwakar, learned counsel for the respondent.
I.A.No.6621/2017 is taken up.
In absence of opposition from petitioner, I.A. is allowed. Learned counsel for the respondent shall forthwith substitute the figures in paragraph 11 of the return.
With the consent of parties, the matter is finally heard. The petitioner has prayed for a direction to declare the petitioner as eligible in the recruitment conducted for the post of constable. The petitioner contended that he has obtained 65 marks.
Shri Diwarkar, learned counsel for the respondent submits that as per the scientific method namely; normalisation, merits of the candidates were considered and petitioner after normalisation process secured 62.49 marks whereas cut off marks were 63.86, since the petitioner has secured less than cut off marks, he has no right to be selected and appointed.
The petitioner has not filed rejoinder and has not called in question the legality, validity and propriety of normalisation process. Since the petitioner has secured less than the cut off marks, no relief is due to the petitioner.
Accordingly, the petition being being bereft of merits stands dismissed.
(SUJOY PAUL) JUDGE P/-