SONIA DUA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed with following substantive prayers:-

(2.) The petitioner was appointed as an Extension Lecturer on contract basis in the year 2013. The petitioner filed various writ petitions before this Court. The last writ petition being CWP-20021-2018 was disposed of on 16.07.2020 with various other connected writ petitions, the operative part whereof reads as under:-

(3.) The Director Higher Education, Haryana on 30.07.2020, has passed a detailed order. It has been found that the petitioner does not possess the minimum prescribed requisite qualification i.e. National Eligibility Test or PHD as prescribed in the Service Rules and as required for engagement as an Extension Lecturer.