RAJESH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has filed the instant petition praying for the issuance of a writ in the nature of mandamus seeking directions to the respondent - Haryana School Teachers Selection Board to consider him for selection and appointment to the post of PRT Teacher, in the light of public notice dated 8.3.2013, Annexure P3. Brief facts would require notice. The Haryana School Teachers Selection Board issued advertisement dated 8.11.2012 inviting applications for recruitment to 8763 posts of Primary Teachers (PRT) - (Group -C post). The essential qualifications pre -scribed for the post were in the following terms:

(2.) THE closing date for submission of application forms was stipulated as 8.12.2012. In the advertisement itself, as per note -3, a one -time exemption from qualifying HTET/STET examination had been granted to such candidates who possess four years teaching experience as Primary Teachers. Note -3 contained in the advertisement was in the following terms:

(3.) "Shivani Gupta and others v. State of Haryana and others, : 2013 (1) S.C.T. 545: Civil Writ Petition No. 15929 of 2012" was filed in this Court impugning the offending part in Note -3 contained in the advertisement dated 8.11.2012 as regards one -time exemption of HTET/STET which was to the following effect: