KISHAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The dispute herein relates to admissions to the 5 seats reserved for the residents of villages who gave either land or building to the State Government for setting up and running the Government Primary Teachers Training Institutes at different villages in the State of Haryana. These institutes are conducting a 2 years course of Diploma in Education popularly known as D.Ed, and one such institute was set up at Morni Tehsil Panchkula District Ambala (for short, 'the Institute').

(2.) There were in all 105 seats in the D.Ed, course at the Institute 5 out of which were reserved for the residents of village/village who donated their land or building for setting up this Institute. The Director, Secondary Education, Haryana, Chandigarh while reserving 5 seats for such residents issued a corrigendum to the advertisements already published inviting applications for the seats in the Institute. This corrigendum which is relevant for our purposes reads as under:-

(3.) Five seats above the already advertised seats regarding D.Ed(I) course have been decided to be kept reserved for the residents of village which give either land or building to the Government for running the Institutes for D.Ed. (I) as published in numerous news-papers dated 18.6.1992,19.6.1992,20.8.1992 and 22.6.1992.