SONIA SHAMA Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The Haryana School Teachers Selection Board issued an advertisement dated 07.06.2012 (Annexure P-1) inviting applications for direct recruitment to various posts of PGT and HES-II (Group 'B' Services). In this very advertisement, 1700 posts of PGT Hindi were also advertised. As per advertisement, the closing date for submission of online applications was 29.06.2012. It so transpires that in pursuance to a corrigendum issued thereafter, the last date of submission of applications was extended to 15.07.2012. Insofar as the post of PGT Hindi is concerned, the essential qualifications prescribed in the advertisement were M.A. Hindi with atleast 50% and B.Ed. from a recognized university.

(2.) It is asserted that the petitioner possesses the qualification of M.A. Hindi having secured 53.08% marks and had submitted her application prior to the stipulated closing date for submission of the application for the post of PGT Hindi as she also possessed the B.Ed. qualification from recognized university. On account of the fact that the applicants for the post of PGT Hindi were in excess of the posts advertised, the respondent-board resorted to exercise of short listing whereby cut off 54% was applied i.e. candidates possessing 54% marks in M.A. Hindi were to be now considered for the post in question i.e. PGT Hindi. It is against such factual background that the present writ petition has been filed raising a claim that the petitioner be also called for interview for the purposes of recruitment and appointment to the post of PGT Hindi.

(3.) Learned counsel would vehemently argue that having initially secured 53.08% marks in M.A. Hindi, she has thereafter chosen to improve her result and accordingly had made second attempt in the examination on 02.06.2012 for which the result was declared on 19.12.2012 in which she had secured 60% marks.