PARDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos. 9254, 9371, 10421, 13821, 13812, 16826, 17274, 19670 of 2002, 3936, 8689, 10274 and 10975 of 2003 as all these writ petitions raises common question of law and fact. However, for the facility of reference, facts have been taken from CWP No. 9254 of 2002.

(2.) On 18.4.2001, Director Secondary Education, Haryana, invited applications for various posts of Lecturers (School Cadres)/Masters/Mistress. A copy of the said advertisement has been attached with the writ petition as Annexure P-1. There were 27 posts of Lecturers (School Cadre) and 57 posts of Masters/Mistress for handicapped category. The applications were to be submitted not later than 15.5.2001. The applicants were required to attach the disability certificate of at least 40% disability from the Chief Medical Officer. The upper age limit was 45 years as on 15.5.2001.

(3.) The petitioners, who are physically handicapped and eligible in terms of the advertisement, applied for the posts of Lecturers, Masters/Mistress and were interviewed by the Selection Committee presided over by respondent No. 3 i.e. Joint Director (Schools) for the posts of Lecturers and by Deputy Director, Secondary Education for the posts of Masters/Mistress. The petitioners have pleaded that all the posts of Lecturers as well as Masters/Mistress of general category and other reserved categories have already been filled up but there was a back log of handicapped category posts. It has been further stated that after the interview of the candidates, the result of the selected candidates was declared on 17.2.2002. All the petitioners have been selected in the original list. All the formalities have also been completed for the appointment.