LAWS(SC)-2021-9-181

HARYANA STAFF SELECTION COMMISSION Vs. PRIYANKA

Decided On September 01, 2021
Haryana Staff Selection Commission Appellant
V/S
PRIYANKA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) The appellant had issued an advertisement inviting applications for appointment to the post of Post-Graduate Teachers, for which, the qualifying degree was B.Ed. The advertisement was issued on 28/6/2015 and the last date for submission of the application was 12/10/2015. The requirement was that on the date of submission of the application the candidate should have passed B.Ed.

(3.) The undisputed facts in this case are that the private respondents had appeared in the B.Ed examination of the respective Universities and although the final result was not declared but the private respondents (candidates for the post) were, on their demand, provided with the provisional/confidential result of their B.Ed, examination by the respective universities, which was prior to 12/10/2015. On the basis of such provisional/confidential result provided to the private respondents/candidates, they applied for the post of Post-graduate Teachers prior to the last date of submission of the application, which was 12/10/2015. Such facts are not in dispute before us.