MS. ARCHNA Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN this petition filed under Articles 226/ of the Constitution, the petitioners seek issuance of a writ in the nature of mandamus directing the respondents to consider their representations (Annexures P -2 and P -3) and further directing them to interview the petitioners and consider then claim for appointments on the post of Hindi teacher in pursuance of the advertisements issued on 14.11.1999 and 16.11.1999.

(2.) IN terms of the advertisement No. 2/99 (EDU) dated 14.11.1999 (Annexure P -1), applications were invited for 860 posts of C & V Teachers by the Director of Secondary Education, Haryana (respondent No. 2). It was mentioned therein (advertisement) that the determination of age and eligibility will be made as on 6.12.1999 for all the posts. Candidates who had passed Hindi upto Matric standard were eligible to apply for the posts.

(3.) FOR the reasons stated above, the petitioners could not submit applications, complete in all respects, for the said posts, which were required to be submitted upto 3.12.1999.