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Judgment
J.P. Singh, J.—Petitioner had sought consideration for selection against the post of Junior Assistants (Typist) against the reserved category
of Resident of Backward Area.
He was denied consideration on the ground that the category certificate issued to him had not been renewed. He approached this Court and
was directed to be interviewed.
The Board does not, however, appear to have interviewed him, which led to filing of a contempt motion. This contempt petition was later
disposed of directing the respondents to interview him within four weeks. Accordingly, the Board constituted a Selection Committee for
conducting the petitioner's type test.
On evaluation of petitioner's transcript, he was found to have the typing speed of about 30 words per minute. Finding apparent errors in the
transcript of the petitioner, the Board got it re-evaluated by another Examiner, who identified him to have committed 57 mistakes and his average
speed of typing was thus evaluated as 20.5 words per minute, as against the minimum prescribed speed of 30 words per minute, which a
candidate must possess for seeking consideration for selection in terms of the notified criterion. Petitioner was accordingly refused selection.
Grievance projected in this writ petition, in a nut shell, is that the Board had erred in relying upon the report of the second Examiner over the report
of the Selection Committee which had earlier found him to possess the requisite typing speed of nearly 30 words.
Petitioner has neither placed any material on Records to indicate that the re-assessment of his typing skill by the second examiner was unjustified
nor has he projected any such ground on the basis whereof it may be said that the re-evaluation of his manuscript by the second examiner suffered
from any apparent error.
Petitioner's writ petition is significantly silent in questioning the evaluation of his typed material by the second examiner. Petitioner's plea that the
Board could not sit over the judgment of its earlier Selection Committee, which had found him to possess typing speed of nearly 30 yvords per
minute, relying on the re-evaluation of a single examiner, is untenable as there is no challenge to the evaluation of the second Examiner, who had
f/bund him to have committed 57 typing errors out of 262 words during ten minutes and had evaluated his. typing speed as 20.5 words per minute
on finding that the petitioner had typed only 205 correct words.
I, therefore, do not find any justification to interfere with the rejection of petitioner's candidature for the post of Junior Assistant by the Services
Selection Board, in terms of the order impugned in the writ petition. Petitioner's writ petition, therefore, lacks merit. It is, accordingly, dismissed.