JUDGEMENT
DAYA CHAUDHARY, J. -
(1.) THE prayer in the present petition is for quashing of selection
of respondents No.4 and 5 to the post of Clerk and also for issuance of
direction to respondents No.1 to 3 to appoint the petitioner in place of
respondents No.4 and 5 being more meritorious.
(2.) BRIEF facts of the case are that an advertisement was published in the daily newspaper i.e "Punjab Kesri" and "The Tribune" on
21.01.2012 for inviting applications to the posts of Clerk as well as Chowkidar. The qualification for the post of Clerk was Matriculation/Higher
Secondary from recognized Board/University or its equivalent. The age
required for the said posts was to be between 18 to 35 years.
However, in response to the said advertisement, the petitioner applied for the post of Clerk and he was issued a call letter dated
01.03.2012 for type test and interview. The petitioner, being more meritorious and having more experience, was not selected on the post, in
question, whereas, respondents No.4 and 5 have been selected by
awarding more marks in the interview.
(3.) LEARNED counsel for the petitioner submits that the petitioner was not awarded marks for the experience, he gained. Had the marks for
experience been awarded to him, he would have been selected. He also
submits that total 13 candidates were shortlisted for interview and during
interview, the performance of the petitioner was very good but still, he has
not been selected. The petitioner secured 54 marks out of 60 marks in the
type test but he was awarded 'zero' marks in the interview, whereas,
respondents No.4 and 5 were awarded 14 and 20 marks, respectively out
of 20 marks in the interview.;
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