RAMNEESH LAKHANPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Ramneesh Lakhanpal and Rita Devi through present petition filed by them under Articles 226/227 of the Constitution of India seek a writ in the nature of mandamus directing the respondents to grant them admission in two years diploma in Education Course in the Government Primary Teachers Training Institute, Dharla at Morni Hills against the seats reserved for the residents of Morni Hills.

(2.) The facts on which the relief, as indicated above rests, reveal that the State of Haryana set up Government Primary Teachers Training Institute, Dharla at Morni Hills in the year 1989. There are in all 105 seats in Diploma in Education (hereinafter to be referred as D.Ed.) in the Institute with the following break-up :

(3.) It is pleaded that five Institutes of similar nature for D.Ed. course were set up throughout the State of Haryana at Adampur, District Hissar : Kol, District Kaithal; Odan, District Sirsa; Biswan Mill, District Sonepat and Morni Hills, District Ambala. An advertisement was inserted by the department of Secondary Education, Government of Haryana in 'Dainik Tribune' dated 3.9.1992 inviting applications for admission in D.Ed. course, clearly reserving five seats for the residents of the village who donated land for setting up of the Institutes. The petitioners along with 20 others applied in this category. They attached with their applications, their domicile certificates, rural area certificates, character certificates from Government Vocational Education Institute, Morni Hills, Matriculation Certificates and Senior Secondary Examination Certificates. After the applications given by the petitioners and others were scrutinised, they were called for interview which was to be held on 21.9.1992. Petitioners were also invited to attend the interview. However, when the petitioners appeared for the interviews, an objection was raised with regard to the authenticity of their domicile certificates and doubting the same, admission was denied to them. It is in the circumstances, referred to above, that they have come to this Court asking for the relief as indicated in the earlier part of the order.