SAROJ DEVI Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) By this common judgment, I am disposing of two appeals i.e. instant R. S. A. No. 4253 of 2010 and also R. S. A. No. 4254 of 2010 titled Saroj Devi v. Suresh Kumar and Ors. as both these appeals have arisen out of the same suit.

(2.) Both these appeals have been preferred by Saroj Devi - Plaintiff, who was partly successful in the trial court, but has been completely non-suited by the lower appellate court. The Appellant-Plaintiff filed suit alleging that applications were invited for appointment of Guest Teachers in schools of Haryana vide Government order dated 29.11.2005.

(3.) R. S. A. No. 4253 of 2010 The Plaintiff alleged that in supersession of the said order, Government issued further guidelines vide advertisement in newspaper dated 17.12.2005 giving preference to candidates belonging to the same place, where the appointment of Guest Teachers is to be made, over the candidates belonging to other places. The Plaintiff, Defendant No. 5 Suresh Kumar and four other persons applied for the post of Guest Teacher in Hindi subject of Government Senior Secondary School, Assandh, District Karnal. In the merit list, Defendant No. 5 was placed at Sr. No. 1, whereas the Plaintiff was placed at Sr. No. 2 and accordingly, Defendant No. 5 has been appointed as Guest Teacher.