Prinka Choudary vs State Of Punjab And Ors
2026 Latest Caselaw 5115 P&H

Punjab-Haryana High Court

Prinka Choudary vs State Of Punjab And Ors on 22 May, 2026

                           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                          CHANDIGARH

                   120
                                                              CWP-16194-2026
                                                              Date of decision : 22.05.2026

                   Prinka Choudary                                            ....Petitioner

                                                   V/S

                   State of Punjab and others                              ....Respondents

                   CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

                   Present:     Mr. Parvesh K. Saini, Advocate with
                                Mr. Ashutosh Bhardwaj & Mr. Budhadev Maity,
                                Advocates for the petitioner.

                                                   ****

                   NAMIT KUMAR, J. (ORAL)

1. The petitioner has filed the instant petition under Articles

226/227 of the Constitution of India, seeking issuance of a writ of

certiorari for quashing the action of the respondent-department in not

considering the petitioner on the post of Special Educator Teacher

(Primary Cadre), particularly keeping in view the fact that the petitioner

has been an exemplary in academics and secured 69% marks in D.ED.,

60% marks in PSTET-1 and Graduation with 44.94% (45% after

rounding off). Further, seeking issuance of a writ of mandamus directing

the respondent-department to appoint the petitioner on the abovesaid

post and to grant her all notional and consequential benefits from the

date on which her counterparts, who were lower in merit, were

appointed.

2. As per the advertisement dated 21.07.2025, the prescribed

qualification for the post of Special Educator Teacher (Primary Cadre)

(Group-C) was Graduation in any stream from a recognized University

with minimum 45% marks in the case of SC/ST/OBC/Physically

Handicapped candidates. The petitioner, who applied under the BC

category, secured 44.94% marks in Graduation. Since she fell short of

the prescribed eligibility criterion by 0.06%, her candidature was not

considered by the respondents for the said post. Aggrieved thereby, the

petitioner has approached this Court seeking a direction to the

respondents to round off her marks from 44.94% to 45% so as to make

her eligible and enable her selection to the aforesaid post.

3. It is a settled proposition of law that rounding off marks is

not permissible in law. Reference in this regard can be made to the

judgments passed by Hon'ble Supreme Court in Orissa Public Service

Commission and another Vs. Rupashree Chowdhary and another :

2011 (4) SCT 49; Bhanu Pratap Vs. State of Haryana and others :

2011(4) SCT 67 and The Registrar, Rajiv Gandhi University of Health

Sciences, Bangalore Vs. G. Hemlatha and others : 2012 (4) SCT 157,.

4. In view of the above, there is no merit in the present

petition and the same is hereby dismissed.

                   22.05.2026                                          (NAMIT KUMAR)
                   kothiyal                                               JUDGE
                                Whether speaking/reasoned:             Yes/No
                                Whether Reportable:                    Yes/No