JYOTI RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Claiming that the petitioner could not submit her application in time for appointment to the post of School Cadre Lecturer on account of wrong declaration of result by the Board of School Education, which was subsequently corrected, the petitioner has invoked the jurisdiction of this Court for directing the respondent State and the Public Service Commission to entertain her application for the appointment to the post, though submitted after cut off date.

(2.) Whether the petitioner would have right to a mandamus for commanding the respondents to entertain this application submitted after cut off date, thus, would be a question requiring adjudication in this case.

(3.) First, the facts in brief as can be noticed are the respondent-Board invited applications through an advertisement issued on 18.6.2009 for appointment to the post of School Cadre Lecturers in various subjects, including Economics. One of the eligibility condition was that the candidate must have cleared State Eligibility Test (STET). The petitioner had appeared for clearing the State Eligibility Test in examination conducted by respondent No. 3- Board of School Education and the result of the examination was declared in December, 2009. The petitioner was shown to have failed.