SUKIRTI SAHNI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment will dispose of C.W.P. Nos. 13072 and 13078 of 1990 and C.W.P. No. 1820 of 1991 involving identical questions of law and facts.

(2.) The Haryana Subordinate Services Selection Board (hereinafter referred to as 'the Board') advertised 73 posts of Home Science Mistresses and petitioner in response to that advertisement applied for the post of Home Science Mistress. She was selected and her name was recommended to the Director Secondary (School) Education Haryana for appointment by the Board. But to petitioner's great dismay no appointment orders were issued. The petitioner has not been given appointment on account of non-availability of posts. The appointment has been denied on the plea that vacancies were not available for adjusting the petitioner and other persons who were selected.

(3.) The learned counsel for the petitioner has produced the order passed by Division Bench of this Court in C.W.P. No. 9006 of 1990 decided on 15.11.1990. It has been followed in CWP No. 7224/90 Surinder Kumar v. State of Haryana decided on 12.4.1991 by a Single Bench of this court. In CWP 9006 of 1990, the Bench had issued the following directions :-