ARPANA YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of CWP No.12283 of 2015 (ArpanaYadav v. State of Haryana and others), CWP No.20823 of 2015 (Kuldeep Singh and others v. State of Haryana and others), CWP No.14102 of 2016 (Mani Ram v. State of Haryana and others) and CWP No.9736 of 2014 (Sidhraj v.State of Haryana and others) as an identical issue arises in all these four petitions. All the abovesaid writ petitions were taken up together for hearing and decision at request and with consent of learned counsel for the parties.

(2.) Petitioners in all these writ petitions seek appointment to the post of PGT (English, Mathematics, Hindi and Physical Education). The petitioners, it is stated, being fully qualified, applied for the posts in question pursuant to advertisement No.1/2012 dtd. 6/6/2012, published on 7/6/2012. The petitioners were reflected to have been selected as per the results declared on 30/12/2013, 3/4/2013 and 1/1/2014. Appointments have been denied to all the petitioners on the ground that they secured their qualifications from deemed Universities i.e.,'Institute of Advanced Studies in Education, Gandhi Vidya Mandir, Sardar Shahar, Rajasthan' and'Institute of Vinayak Mission University, Salem, Tamil Nadu'. In the present set of cases, insofar as the factual position regarding the petitioners being otherwise fully eligible and qualified, is not in dispute. Their candidature has been rejected solely on the ground that they have secured the requisite educational qualification from the abovesaid deemed institutes/universities.

(3.) Learned counsel for the petitioners vehemently argued that the matter is squarely covered in favour of the petitioners in view of decision dtd. 27/5/2015 in CWP No.7626 of 2015 (Gurmail Kaur and others v. State of Haryana and another). LPA No.1215 of 2015 preferred by the State of Haryana challenging the abovesaid decision dtd. 27/5/2015 was dismissed as withdrawn on 19/8/2019 with liberty to the State to file review petition. The review petition filed by the State was dismissed on 8/1/2021. Thereafter, LPA No.171 of 2021 challenging said order dtd. 8/1/2021 was also dismissed vide order dtd. 22/3/2021 primarily on the ground that the State has not sought permission to file a fresh appeal against decision dtd. 27/5/2015 in CWP No.7626 of 2015, when LPA No.1215 of 2015 was dismissed as withdrawn on 19/8/2019.