VIRENDER SINGH Vs. HARYANA STAFF SELECTION COMMISSION SECRETARY

JUDGEMENT

(1.) This Letter Patent Appeal has been filed against the judgment dated 19.7.2010 passed by Learned Single Judge whereby he has dismissed the Civil Writ Petition.

(2.) The appellant was aggrieved against the action of the respondent-Commission to adopt a criteria for short listing the candidates for interview on the basis of minimum cut off marks.

(3.) An advertisement for the various posts was published by the Haryana Staff Selection Board on 28.10.2008. Keeping in view the large number of applications, the Commission decided to shortlist the candidates 08 times of the advertised posts in their respective categories for appearing in the interview and accordingly, it has provided minimum cut off percentage for each category. For general category, the percentage provided is minimum 70%, whereas for Scheduled Caste, it is 69%.