- (1.) Petitioners have approached this Court impugning the action of the Haryana Staff Selection Commission (in short 'the Commission'), fixing the minimum 65% marks to be treated as cut off marks for calling the candidates for interview for the post of Pharmacist.
(2.) It is the contention of the counsel for the petitioners that advertisement dated 12.3.2010 (Annexure-P-1) was issued by the Commission-respondent No. 3 for filling up 150 posts of Pharmacists on regular basis. In pursuance thereto, as the petitioners fulfill the requisite qualification, applied for the said post and submitted their application forms before the last date prescribed i.e. 12.4.2010. Almost after one year, a corrigendum dated 15.7.2011 (Annexure-P-2) was issued by respondent No. 3 when these posts were increased to 226. Thereafter, another corrigendum dated 13.12.2011 (Annexure-P-3) was issued by the Commission-respondent No. 3 wherein it has again been reduced to 165 posts of Pharmacists.
(3.) Thereafter, now respondent No. 3 resorted to shortlisting of candidates by fixing a cut off percentage of 65% in the qualifying diploma course of Pharmacist for being eligible for calling the candidates for interview purpose.;