Ashish Rangra vs H.P. Public Service Commission
2021 Latest Caselaw 1212 HP

              IN THE HIGH COURT OF HIMACHAL PRADESH,
                              SHIMLA.




                                                                                   .
                                                  CWP No. 891 of 2021





                                                  Decided on: 23.02.2021.





    Ashish Rangra                                                           ...Petitioner
                                         Versus
    H.P. Public Service Commission           ...Respondent
    _____________________________________________________________
    Coram:




    Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
    Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge.
    Whether approved for reporting? 1 No.

    For the Petitioner :                 Mr. Lalit K. Sehgal, Advocate.

    For the Respondent : Mr. Vikrant Thakur, Advocate.


    Tarlok Singh Chauhan, Judge (Oral)

The result of the petitioner has been produced in

the sealed cover, which is ordered to be opened in the open

Court.

2. It appears that the petitioner has not secured

the cut off marks, which has been declared in the ratio of

1:3 for appearing in the personality test/interview of 150

marks for filling up 10 un-reserved vacancies.

Whether reporters of the local papers may be allowed to see the judgment? yes

3. Consequently, the petition is rendered

infructuous and is disposed of as such, so also the pending

.

applications, if any.

4. The result handed over by Shri Vikrant Thakur,

Advocate, is ordered to be returned to him in the open

Court.

                                       (Tarlok Singh Chauhan)
                                                  Judge
                        r                   (Jyotsna Rewal Dua)

          23rd February, 2021                      Judge
              (Pankaj/sanjeev)