AJIT SINGH Vs. SUBORDINATE SERVICE SELECTION BOARD HARYANA

JUDGEMENT

(1.) Having regard to the special facts and circumstances of the case we direct that all those Head Masters involved in these appeals, who have been appointed till today on the basis of the select list prepared by the subordinate services selection Board shall be treated as validly appointed head Master and continued in service. All those candidates who were selected but are not appointed in pursuance of the order of the High court shall be permitted to make applications in response to any advertisement calling for application for making selections for the posts of head Masters which may be issued on or before 31/12/1989 without raising any objection on the ground of age. The learned Counsel for the State Govt. agreed to relax the qualification of age to the aforesaid extent in the case of such candidates. The judgment of the high court is accordingly modified.