SNEH LATA SHARMA Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The petitioner has filed the instant writ petition impugning the action of the respondent-Haryana Public Service Commission in rejecting her candidature for selection and recruitment to the post of Lecturer (College Cadre) HES-II (Group 'B') in the subject of English.

(2.) A brief factual backdrop would be necessary. The Haryana Public Service Commission issued an advertisement dated 28.10.2009, Annexure P1, inviting applications from eligible candidates for recruitment to 475 temporary posts of Lecturers (College Cadre) in various subjects in the Haryana Education Department. A total of 65 posts of Lecturers were advertised pertaining to the English subject. Out of such 65 posts advertised, five were reserved for backward class category. The essential qualifications stipulated in the advertisement for the post of Lecturer covering all subjects except Mass Communication were to the following effect:

(3.) Subsequently, a public notice dated 25.7.2011 was issued by the respondent-Commission in the following terms: