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Judgment
             Distribution of Marks (100),,,,,,
Sr.,"Roll no. &
Name","60.00 marks
(practical
test)","20.00 Â Â Â
marks
(presentation,
turn out etc.)","20.00 marks (special
skill, qualification,
work experience","(100.00
marks",Remarks
1,"BR Â Â Â
2140
Dilip
Kumar",25.5,8,8,41.5,"Passed in the practical
exam but his rank stood
as 197, whereas the last
person to be selected in
barber Gen. Category
scored 59.00 out of
100.00
2,"BR Â Â Â
2354
Bikash
Kumar",18.75,7,7,32.75,"Failed to gain jeven the
pass mark of 40%
3,"BR Â Â Â
2051
Ravindra
Kumar",28.75,8,9,45.75,"Passed in the practical
exam but his ranks
stood as 128, whereas
the last person to be
selected in barber Gen.
Category scored 59.00
out of 100.00
 So far as Vikash Kumar-Appellant No.3 is concerned, he has secured 32.75 out of 100 marks. As minumum pass marks is 40, hence, he also",,,,,,
cannot be appointed.,,,,,,
These aspects of the matter have been properly appreciated by the learned Single Judge while dismissing W.P.(S) No. 598 of 2016 vide judgement,,,,,,
and order dated 30th November, 2016 and we are not inclined to take any other view than what has been taken by the learned Single Judge.",,,,,,
There is no substance in this Letters Patent Appeal and the same is, hereby, dismissed.  Â",,,,,,
