SUBHASH CHAND Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) BY this common order, I intend to dispose of Civil Writ Petition Nos. 5781 of 2015 (Subhash Chand Versus State of Haryana & others), 6020 of 2015 (Yatender Kumar Versus State of Haryana & others), 6024 of 2015 (Vinti Gulati Versus State of Haryana & others), 6169 of 2015 (Baby Goyal Versus State of Haryana & others), 6277 of 2015 (Khazan Singh Versus State of Haryana & others), 6289 of 2015 (Savita Rani Versus State of Haryana & others), 6381 of 2015 (Shakuntla Devi Versus State of Haryana & others), 6584 of 2015 (Balwan Singh Versus State of Haryana & others), 6608 of 2015 (Mamta Sharma Versus State of Haryana & others), 6696 of 2015 (Shakuntla Devi Versus State of Haryana & others), 6779 of 2015 (Abhilasha Arora Versus State of Haryana & others), 6781 of 2015 (Bela Rani Versus State of Haryana & others), 6784 of 2015 (Surender Kumar Versus State of Haryana & others), 6901 of 2015 (Phool Kumar Versus State of Haryana & others), 6904 of 2015 (Anil Kumar Versus State of Haryana & others), 7057 of 2015 (Dhanpati Devi Versus State of Haryana & others), 7145 of 2015 (Rajesh Versus State of Haryana & others) and 7773 of 2015 (Parmila Rani Versus State of Haryana & others) as the common question of law and facts involved in all the petitions is the same. The facts are being taken from the lead case, i.e., CWP No. 5781 of 2015.

(2.) SHORN of the detailed facts.

(3.) MR . Anurag Goyal, learned counsel appearing for the petitioner submitted that in pursuance to the Advertisement bearing No. 1/2012 dated 7.6.2012 (Annexure P -1), the Board invited applications for filling up the post of Post Graduate Teachers (PGT) HES -II (Group -B) Services for different subjects. The said advertisement indicated that the candidate was to apply the post in question by way of online application and the certificates were to be shown at the time of interview. He has drawn the attention of this Court to the advertisement, where, against the column of age, it has been mentioned as under: -