RAMPHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution prays for quashing order dated October 24, 2003 (annexure P-8) passed by the Director Secondary Education, Haryana, respondent No.2, rejecting the claim of the petitioners for appointment to the posts of Sanskrit Teacher. The aforementioned order has been passed in pursuance to the directions issued by this Court in its order dated October 9, 2002, (annexure P- 7) passed in C.W.P. No. 6258 of 1994, disposing of a large number of writ petitions including the one filed by the petitioners.

(2.) Brief facts may first be noticed. On July 10, 1991, respondent State issued an advertisement (Annexure P-1) for filling up 219 posts of Sanskrit Teacher. The advertisement announced filling up of total 5070 posts in different cadres like JBT Teachers, Masters Secondary School, Lecturer Secondary School, C&V Teachers and Social Study Teachers.

(3.) The petitioners who had applied for appointment to the posts of Sanskrit Teacher did not succeed, although they have claimed that they fulfilled the qualification required for the posts and have obtained adequate marks. The petitioners have secured 46.7, 35 and 45.1 marks respectively (annexure P.2). The selection was challenged before a Division Bench of this Court and the same was set aside vide judgment dated February 7, 1992.