HARISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) With the consent of learned counsel for the parties, these petitions are disposed of at the motion stage itself.

(2.) This order will dispose of CWP Nos. 6239 and 6241 of 2009 as common question of law and facts are involved in both the writ petitions. For the sake of brevity, the facts are being taken from CWP No. 6239 of 2009.

(3.) Respondent No. 2 issued an advertisement in various newspapers being Advertisement No. 6/2006 dated 20.7.2006 inviting applications from the eligible candidates for appointment to various posts in the Education Department of the State of Haryana. As many as 1056 posts of Science Master in General and other reserved categories were advertised. The minimum qualification prescribed in the aforesaid advertisement was as under :-