LAWS(P&H)-2011-8-224

RAJ KUMAR Vs. STATE OF HARYANA & OTHERS

Decided On August 17, 2011
RAJ KUMAR Appellant
V/S
State Of Haryana And Others Respondents

JUDGEMENT

(1.) THE Haryana Public Service Commission advertised 475 posts of Lecturers (College Cadre) including 33 posts of Lecturers in Geography in October, 2009. The candidates could submit their applications upto 27.11.2009. In January, 2010, a corrigendum was issued increasing the posts from 475 to 497. Last date of submission of applications was extended to 23.2.2010. As per the advertisement read with the corrigendum, only those candidates were eligible who had passed Postgraduation with 55% marks and good academic record and had qualification in NET/SLET. The condition for passing the NET/SLET was exempted in case of those candidates, who had passed the Ph.D. on or before 31.5.2009.

(2.) THE petitioner is one such candidate, who is Postgraduate with 63% marks. Since he was not NET/SLET qualified and had also not passed Ph.D. on or before 31.5.2009, so the petitioner did not submit his application being ineligible.

(3.) THE petitioner has now passed Ph.D. prior to the date of interview, but had not applied for the post. As per the petitioner, he was unable to apply for the post being not eligible. The petitioner has, thus, filed this writ petition to make a grievance that either persons, like the petitioner, who did not make any application earlier because of not being eligible should now be permitted to submit their applications and be considered eligible or all those who were not eligible and had submitted applications should not be allowed this concession on the basis of this announcement.