SAVITA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The aforementioned petitions are based upon similar facts involving commmon issues; accordingly, the saame are being decided together.

(2.) The posts in question were advertised vide advertisements 02/2023 and Aman Dua 04/2023. The petitioners have sought directioons to the respondents to revise the final resullt for the post of TGT in five subjects, i.e., English, Physical Education, Saanskrit, Home Science and Punjabi, dtd. 27/7/2024 and 10/8/2024, on the ground that objections too the answer key submitted by them in response to notices dated 06.05.20223, 17/5/2023 and 7/12/2023, have not been dealt with by the experts in a proper manner. Questions have been raised about credentials of the experts froom whom advice was sought by the Commissioon to decide the objections. In thhese circumstances, vide interim order, dtd. 7/4/2025, the respondents were restrained from giving appointments any further to any of the candidates on the basis of result dtd. 27/7/2024.

(3.) Learned State counsel has reeceived instructions from the Commission, vide memo dtd. 27/10/2025, which is retained on the case file along with itts enclosure as Annexure 'A'. The instructions are to the following effect: