Punjab-Haryana High Court
Bhoop Singh vs Haryana Staff Selection Commission And ... on 22 September, 2022
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
320 CWP-20635-2019
DATE OF DECISION: 22.09.2022
BHOOP SINGH ... Petitioner(s)
Versus
HARYANA STAFF SELECTION COMMISSION AND ANOTHER
... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Vivek Khatri, Advocate for the petitioner(s).
Mr. Narender Behgal, AAG, Haryana.
Mr. Hitesh Pandit, Advocate for R-2.
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ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioner has sought a direction to the respondents to conduct the interview/scrutiny of documents for the post of Auction Recorder.
Learned counsel for the petitioner submits that the petitioner had qualified the written examination for the post of Auction Recorder in pursuance to the advertisement issued by the respondents on 10.07.2015 (Annexure P-1). He further contends that the petitioner could not appear in the interview due to unavoidable circumstances as he was residing in rural area. Several other similarly situated candidates who could not appear for the interview were later interviewed in pursuance to the various orders passed by this Court and some of them have been appointed in terms of their merit.
On the last date of hearing, learned State counsel had furnished the result of the petitioner which indicated that he had secured total 105 marks. The petitioner had obtained 94 marks in the written examination and 1 of 2 ::: Downloaded on - 24-09-2022 07:01:13 ::: CWP-20635-2019 2 11 marks in the interview. The last selected candidate in the DESM general category had secured 102 marks.
In response to the query of this Court as to whether any post of Auction Recorder is vacant against which the petitioner could be adjusted, learned counsel for respondent No.2 submits that one candidate in the DESM category had resigned.
Heard.
The petitioner had been interviewed provisionally by the respondents in pursuance to the directions passed by the coordinate Bench of this Court on 29.08.2019. He is a meritorious candidate in the DESM general category as he had obtained 105 marks whereas 102 marks were secured by the last selected candidate. Several other candidates who had been interviewed in pursuance to similar orders passed by the coordinate Benches have been appointed.
Consequently, the petition is allowed. Respondent No.1 will recommend the case of the petitioner for appointment as Auction Recorder in DESM general category to respondent No.2. The petitioner would be entitled to notional benefits from the date his juniors had been appointed. His seniority would be determined as per the merit of the examination.
Pending civil miscellaneous application, if any, also stands disposed of.
(ANUPINDER SINGH GREWAL)
22.09.2022 JUDGE
SwarnjitS
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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