RAKESH Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE petitioner has approached this Court by invoking the extraordinary provisions of Articles 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing respondent No. 2 to consider his candidature for the post of Principal in pursuance to the advertisement dated 2.2.2013 (Annexure P -8) issued by the Department of School Education, Haryana, whereby the applications for filling up various posts, including 17 posts of Principal were invited. The essential qualifications prescribed for the post of Principal were in the following terms: -

(2.) IT has been stated that the petitioner applied for the post of Principal being Scheduled Caste candidate and was issued roll number to appear in the written examination, which was fixed for 29.4.2013. However, the petitioner was not permitted to participate in the written examination on the ground that he did not possess the qualification of B.Ed. or M.Phil.

(3.) MULTAN and others v. State of Haryana & another,, 2004 (4) S.C.T. 45.