ATTAR SINGH DANGI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Pleadings of the parties are complete. By consent, writ petition placed on board and called out for hearing.

(2.) The dispute in this writ petition relates to declaration of result of Diploma in Education. It is common premise that the petitioners appeared in the second year examination of the Diploma in Education, held in July, 1994. The result of the said examination was declared on September 30, 1994. However, it appears some irregularities were committed by some of the institutions and consequently, the results of those institutions were withheld. Petitioners' institution is one of them. On November 21, 1994, show cause notices were issued to the petitioners pointing out certain irregularities in their admission in Diploma in Education for first year course. The petitioners submitted the replies to the show cause notices. Since nothing was done till mid-January 1995, the petitioners filed Civil Writ Petition No.793 of 1995, in this Court seeking a direction to respondents Nos.1 and 2 to finalise the enquiry and to dispose of the show cause notices expeditiously. This Court on January 17, 1995, directed respondents Nos.1 and 2 to dispose of the show cause notices within three weeks. The State of Haryana, later on moved an application in this Court seeking extension of time up to April 24, 1995. The result of the petitioners was declared on March 15, 1995 and the certificates were issued to the petitioners as on March 15, 1995. In the meantime, on December 22, 1994, the Subordinate Service Selection Board, Haryana, the third respondent, advertised 5160 posts of J.B.T. teachers and the last date of submission of application forms was January 6, 1995. It is the contention of the petitioners that the candidates who appeared along with them for the second year examination in Diploma in Education, in July, 1994, have been interviewed by the Subordinate Services Selection Board, Haryana, because their certificates bore the date of issue prior to January 6, 1995. The petitioners were denied this opportunity on the ground that their certificates of Diploma in Education (second year examination) are bearing the date of issue as March 15, 1995. This date being subsequent to the last date of the receipt of the applications for the posts of J.B.T. teachers. i.e., January 6, 1995. Since the petitioners were denied the opportunity of being interviewed, they have moved this Court for direction to respondents Nos.1 and 2 to correct the date of March 15, 1995, to September 30, 1994, or to direct respondent No.3, to interview the petitioners on the basis of the certificates although issued after January 6, 1995.

(3.)