LOVEPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present writ petition has been filed by the petitioner challenging the result of the written examination dated 01.01.2021 declared by the Haryana Public Service Commission (hereinafter referred to as the 'Commission') for the posts of Assistant Engineer (Civil), which were advertised by the respondent-Commission vide Advertisement No. 5 dated 17.11.2015 (Annexure P-1), on the ground that the answers in the answer key to the questions in the written examination were not correct and the objections submitted by the petitioner to the said answer keys have been rejected summarily without any application of mind.

(2.) The brief facts leading to filing of present writ petition are that the respondent-Commission issued an Advertisement No. 5 of 2015 (Annexure P-l) advertising the posts of Assistant Engineer (Civil) and Assistant Engineer (Mechanical). 27 posts of Assistant Engineer (Civil) were advertised out of which 6 posts were reserved for the Backward Class A (BCA) candidates. The criteria for the selection for the said posts was that there would be three objective type papers and two conventional papers of 200 marks each and viva-voce will be for 125 marks. The objective type papers were General Ability Test, Civil Engineering Paper-I and Civil Engineering Paper-II. As per the terms and conditions stipulated in the advertisement, in order to qualify for interview, a candidate has to obtain at least 40% marks in each paper and not less than 50% marks in aggregate in all the papers which he/she will undertake.

(3.) Petitioner appeared in the examination, which were held from 03.09.2020 to 05.09.2020 and the result of the said written examination was declared by the respondent-Commission on 01.01.2021. Petitioner was not found successful in the written examination and therefore, was not called for interview.