AI Structured Summary
Not yet generated for this judgment
Judgment
L. Narasimha Reddy, J
MA No. 912/2021
This Application is filed with a prayer to take the documents on record. MA is allowed.
OA No.4321/2018
Delhi Metro Rail Corporation Limited (DMRC) issued a notification in September, 2016, proposing to fill various posts, including the Maintainer. 456 vacancies were notified. The selection process involved conducting of computer based test with 120 questions. The applicant participated therein. The respondents published a list of 456 meritorious candidates on 21.06.2017. The name of the applicant did not figure therein. Therefore, he filed OA No.1350/2018. The OA was disposed of, directing the respondents to pass an order on the representation dated 23.02.2018 submitted by the applicant. In compliance with the same, the respondents passed an order dated 06.07.2018. The applicant was informed that cut-off marks for the last of successful candidates under the General category is 84.206, out of 120 marks, whereas the applicant scored only 66.40 marks. Similar break-up for other categories was also furnished. This OA is filed, challenging the order dated 06.07.2018.
The applicant contends that 66.40 marks secured by him are only before the normalization, and the respondents have not revealed the marks which he would secure, on normalization.
The respondents filed a detailed counter affidavit. It is stated that the marks scored by the candidates in the examination are taken as the basis, and normalization is the process, where the exclusion of any question, on being found out of the syllabus or otherwise is taken into account and the aggregate is balanced in such a way that it is for 120 marks.
We heard Mr. RA Sharma, learned counsel for the applicant and Mr. VSR Krishna, learned counsel for the respondents.
The applicant offered his candidature for the post of Maintainer. As observed earlier, the selection process involved conducting of written test with 120 questions. The applicant took part therein and he was awarded 66.40 marks. He hails from the unreserved category. The cut-off marks stipulated for the UR category is 88.20. The applicant is nowhere near the zone of selection. He is under the impression that there is a separate procedure for normalization, and had that been applied to him, he would have stood the chance of being selected.
During the course of hearing, we are informed that the examination is held in various shifts and at different places, and normalization is the process, where tough questions in any shift or those with wrong answers are excluded and a balancing act is done. For example, if in the examination held at a particular centre or any shift, 10 questions are excluded for one reason or the other, the valuation is required to be for 120 marks only, and instead of awarding one mark for each correct answer, it would be a fraction more than that to make it to 120. It is not the process after the marks secured by the candidates are declared.
We do not find any merit in the OA and it is accordingly dismissed.
MA No. 4901/2018 stands disposed of.
There shall be no order as to costs.