POONAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellants, four (04) in number [(1) Poonam; (2) Deepak Malik; (3) Rakesh Kumar, and (4) Harish Kumar ] have filed the present intra-Court appeal challenging the order passed by the learned Single Judge dtd. 19/1/2021 whereby their prayer for quashing the notice dtd. 28/12/2020 vide which respondent No. 2 - Haryana Staff Selection Commission (for short "Commission") is holding re-examination for the post of Arts and Crafts teachers in pursuance to the order dtd. 10/11/2020 passed by this Court in LPA No. 359 of 2015, has been dismissed.

(2.) At the outset, learned counsel for the appellants submitted that his prayer with regard to holding the re-examination of only eligible candidates after completing the process of re-verification of documents as done in the case of similarly situated candidates for the post of Physical Training Instructor (PTI) already stands accepted by respondent No. 2 -Commission as the required scrutiny for short-listing the eligible candidates for written examination has been done by the respondent No. 2 -Commission. He submits that the only grievance which remains now is with regard to the time allotted for the written examination vide the impugned notice dtd. 28/12/2020 (P-4). His argument is that ordinarily, on an average one minute is allotted for attempting each multiple choice question by the recruiting agencies, whereas in the present case the respondent-Commission has allotted only seventy-five (75) minutes as against 100 Multiple Choice Questions which is not sufficient for attempting all the 100 questions.

(3.) At this stage, learned counsel appearing for the State of Haryana as well as the Haryana Staff Selection Commission has brought to our notice that respondent No. 2 - Commission is re-conducting the selection for 816 posts of Art and Craft Teachers as per the criteria dtd. 11/6/2008 and the same time-line as provided under the said criteria i.e 75 minutes for 100 questions have been provided under the impugned notice dtd. 28/12/2020 (P-4). She has also produced a copy of criteria dtd. 11/6/2008, which is taken on record as "Mark-A".