HARI OM Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) THIS petition is directed against the appointment of respondent No.5 on the ground that she is not qualified to hold the post of Hindi Teacher as a Guest teacher. The aforementioned appointment is admittedly being made in pursuance to the policy of the respondents dated November 29, 2005, which cannot be traced to any statutory provisions. The aforementioned policy can also not be construed to be instructions issued under Article 162 of the Constitution. Therefore, we are of the view that no legal right has been conferred upon the petitioner. Moreover, there is nothing on the record to show that the qualifications possessed by respondent No.5 are inconsistent with the advertisement or the policy. In view of the above, the writ petition fails and the same is dismissed.