SAJJAN SINGH Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Petitioner has approached this Court, praying for issuance of a writ of mandamus directing the Haryana Public Service Commission respondent No. 1 to consider and appoint the petitioner on the post of Lecturer in History. It is the contention of counsel for the petitioner that initially an advertisement was issued by the respondents, calling upon the candidates to apply for the post of Lecturer School Cadre (History). In the advertisement dated 18.06.2009, the eligibility criteria was mentioned, as per which the candidates who have passed School Teacher Eligibility Test (for short, "the STET"), which had been conducted in December 2009, could apply for the post. Thereafter a corrigendum was issued and last date of submission of applications was extended upto 31.05.2010.

(2.) The petitioner approached this Court by filing Civil Writ Petition No. 9321 of 2010, stating therein that he has obtained 199.25 marks in the STET 2009 test conducted by the Haryana School Education Board (for short, "the Board") and he is entitled to and eligible for applying for the post as his total marks would come to 200.50 if the marks, which have been wrongly denied to him in the test, are included.

(3.) While issuing notice of motion, a direction was issued to the respondent-Commission to accept the application of the petitioner and to consider his candidature.