DHARAMVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking issuance of a writ of mandamus directing the respondents to consider his case for the post of Social Studies Master and give him appointment on the post of Social Studies Master after declaring him eligible and and qualified for the said post.

(2.) The Director of Secondary Education, Haryana advertised 269 posts of Social Studies Masters on Juiy 29, 1991 out of which 55 posts were reserved for Scheduled Castes/Scheduled Tribes. The petitioner belongs to Scheduled Caste. According to the petitioner, he was fully qualified for appointment but his case was not considered by the respondents on the ground that he was not eligible for being considered for the appointment. Therefore the petitioner approached this Court for issuance of a writ of mandamus.

(3.) In the written statement filed by the Assistant Director, Masters Establishment, office of the Director of Secondary Education, Haryana, it is mentioned that the petitioner did not possess the prescribed educational qualifications for the post of Social Studies Master on the last date of applications as per the advertisement dated 29.7.1991. Therefore, the petitioner's case is rightly not considered.