POOJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of the aforesaid four writ petitions as common question of law and facts have been raised in these petitions.

(2.) Brief facts of the case are that in terms of orders dated 27.08.2013 passed by a Division Bench of this Court in CWP No.346 of 2013 and other connected petitions, the respondent-Board invited online applications in continuation of advertisement No.2/2012 from such candidates as had passed the Haryana Teachers Eligibility Test (HTET) held in June, 2013 and possessed all other eligibility conditions on the cut off date i.e. 8th December, 2012. The respondent- Board issued notice dated 15th November, 2013 inviting online applications for the same recruitment process from 19th November, 2013 to 29th November, 2013. It was clearly stipulated in the notice that after the date of publication of the notice no offline application form or copy of downloaded application form will be accepted by that office.

(3.) The instant petition is based on a news-item dated 22.11.2013 (Annexure P-6) published in a vernacular newspaper'Dainik Bhaskar'stating "that the Haryana School Teachers Selection Board has initiated process to fill up 9870 posts of primary teachers. For this, applications forms may be deposited on-line till 8th December and fee may be deposited till 12th December upto 4 P.M".