Calcutta High Court (Appellete Side)
Harshdeep Singh vs Union Of India & Ors on 9 April, 2015
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 46 09.4.2015
gd W.P. 8002 (W) of 2015 Harshdeep Singh Vs. Union of India & Ors.
Mr. Harjinder Singh ..for the Petitioner Ms. Chandreyi Alam ..for the Staff Selection Commission The grievance of the petitioner is that though the petitioner qualified in the written examination at the selection process, the petitioner was not offered an appointment.
The Staff Selection Commission says that since the petitioner did not meet the minimum requirements at the data entry speed test conducted by the Commission for applicants to the post of Tax Assistant, the petitioner's candidature could not be considered.
Though the instructions to the candidates appended to the petition provide for a skill test to be taken by the aspirants to the post of Tax Assistant, the instructions do not indicate any cut-off mark.
It is necessary that the records pertaining to this candidate are produced in court when the matter is next taken up. It is also necessary that the rules pertaining to the cut-off mark are produced so that it may be assessed whether the cut-off mark for qualifying in the data entry speed test was fixed prior to the examination being conducted.
The matter will appear on April 20, 2015.
2(Sanjib Banerjee, J.)