SARITA KADYAN Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Prayer made herein is for quashing of the proceedings of the Selection Committee meeting held on 11.07.2008 (P6), vide which, respondent No. 3 was selected on the post of Matron as well as for quashing of the appointment of respondent No. 3.

(2.) In the present case, the appointment of respondent No. 3 has been challenged on the ground that respondent No. 3 does not have the requisite five years post qualification experience as stipulated in the advertisement dated 10.04.2008 (P1). It was contended by the learned counsel for the petitioner that respondent No. 3 did her Bachelor of Arts from M.D. University, Rohtak in April, 2004. As such, at the time of issuance of advertisement dated 10.04.2008 (P1), respondent No. 3 had only four years of experience and respondent No. 3 was not eligible for the said post. Further, the experience certificate (P9) obtained by respondent No. 3 through RTI (P11), seems to be nothing but a procured document as the name of respondent No. 3 does not find figure in the list of the employees of M K Convent Sr. Secondary School, Mungeshpur (Qutubgarh) Delhi for the years 2003 onwards.

(3.) Learned counsel for respondent No. 3, on the other hand, has pointed out that as per the advertisement (P1), the educational qualification required for the post of Matron was Bachelor's degree with an experience of five years of Wardenship. Respondent No. 3 possess the required educational qualification of Bachelor's degree and five years experience of Wardenship from Jan., 2003 to Jan., 2008 in M K Convent Sr. Secondary School, Mungeshpur (Qutubgarh) Delhi. The requirement was only a bachelor's degree with five years experience of Wardenship and not that the experience should be after the required educational qualification of Bachelor's degree.