RAMESH KATARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In view of the common facts and questions of law, these petitions were heard and are being disposed of by this common order. The facts have been taken from C.W.P. No. 14063 of 2008.

(2.) Respondent-Colleges are all aided institutions in the State of Haryana. These Colleges advertised posts of Lecturers in various disciplines. Petitioner in CWP No. 14063 of 2008 applied for the post of Lecturer in Chemistry in response to the advertisement dated 01.10.2007. Selection Committee constituted in accordance with "The Haryana Affiliated Colleges (Security of Service) Act & Rules", selected the petitioner. Selection of the petitioner was duly approved by the University as per the requirement of law. Commissioner, Higher Education, Haryana issued letter dated 09.07.2008 (Annexure P-6) to the Principal of the respondent-Aided College to deduct the marks, awarded to the petitioner for weightage of SLET exam and redetermine the merit and prepare a new panel of selection and the same be sent for the approval to the University and Directorate after obtaining the signatures of the member of Selection Committee. The petitioners are aggrieved of this letter, which is under challenge in the present petitions.

(3.) From the reply, filed by the respondents-State, it appears that this letter has been issued for withdrawal of the marks, allotted to the petitioner and other candidates, who had qualified SLET and have been selected. It is pleaded that no weightage for passing SLET is given to the candidates in view of the criteria laid down by the State Government, vide its memo dated 21.11.2007. Vide the aforesaid memo, the Government had circulated the criteria for selection of Lecturers in the Government Aided Private Colleges in the State of Haryana. The relevant criteria is as under :-