USHA SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) IT is the contention of the counsel for the petitioners that advertisement dated 08.11.2012 (Annexure P -7) and the notice dated 08.03.2013 (Annexure P -10), which grants relaxation in the last date of submission of the applications as also to the limited extension to the persons, who had completed four years experience but were not in service on 11.04.2012 and qua the candidates who had passed their HTET in the year 2013, entitles the petitioners also to the extension of the last date of submission of the applications, which would mean the qualifications also. Although the petitioners have passed their qualification of Diploma in Education in the year 2013, which is prior to the now extended date of submission of the applications, i.e., 20.03.2013, but the counsel contends that the action of the respondents in not accepting the candidature of the petitioners is unsustainable. This contention of the counsel for the petitioners cannot be accepted in the light of the order passed in Civil Writ Petition No. 1696 of 2014 (Rekha Rani & others Versus State of Haryana & others), decided on 30.01.2014, wherein it has been held as follows: -

(2.) IN view of the above, there is no merit in the present writ petition and the same stands dismissed.