HARYANA STAFF SELECTION COMMISSION Vs. PRIYANKA

JUDGEMENT

(1.) We have heard learned counsel for the parties in relation to the applications seeking clarification/modification of the judgment and order dtd. 1/9/2021 passed by this Court in Civil Appeal Nos. 5065-5095 of 2021 arising out of Special Leave Petition (C) Nos. 25184-25214 of 2018 and in relation to Contempt Petition (C) Nos. 888-918 of 2021 and 11 of 2022 as also various other applications for intervention/direction/clarification, as filed by the cross-sec. of candidates and the Haryana Staff Selection Commission (for short 'the Commission').

(2.) The relevant background aspects of the matter are that the Commission had issued an advertisement inviting applications for appointment to the post of Post-Graduate Teachers in different disciplines for which, the candidate was required to possess the qualification of B.Ed. The advertisement was issued on 28/6/2015 and the last date for submission of online application form was 12/10/2015. The requirement had been that on the date of submission of the application, the candidate ought to possess B.Ed. degree.

(3.) The genesis of dispute leading to the present scenario had been in the fact that some of the candidates had appeared in B.Ed. examination of the respective universities and though their final result had not been declared but, on request, they were provided with the provisional/confidential result of B.Ed. examination by the respective universities before 12/10/2015. These candidates applied in pursuance of the advertisement aforesaid. However, at the time of screening, their candidature was rejected by the Commission only on the ground that the result of their B.Ed. course had not been finally declared by the respective universities prior to the cut-off date, i.e., 12/10/2015; and they could not have applied on the basis of the alleged provisional/confidential result.