MANOJ KUNDU Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS have approached this Court for issuance of a writ of certiorari quashing the advertisement dated 08.11.2012 (Annexure P -7), wherein acquiring the certificate of qualifying the HTET is made essential by respondent No. 3 knowing well that the State did not conduct the HTET in the year 2010 and 2012. Prayer has also been made for directing respondent No. 3 to consider the petitioners eligible for the post of Primary Teachers as they fulfill the requisite eligibility conditions by acquiring the eligibility certificate of HTET 2012 -2013. In a similar matter, i.e., Civil Writ Petition No. 839 of 2014 (Ms. Monika Versus State of Haryana & others), decided on 20.01.2014, the following order was passed: -

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