RAVINDER SINGH Vs. HARYANA PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Civil Writ Petition Nos. 7530, 7779, 8197, 8586, 8795, 9217, 13137 and 17138 of 1994 are being disposed of by a common judgment involving common questions of law and fact.

(2.) In all these Writ Petitions filed under Articles 226/227 of the Constitution of India, the prayer is for issuance of a writ of Mandamus directing respondent No.l, Haryana Public Service Commission, Chandigarh (hereinafter referred to as the Commission) to interview the petitioners for the post of Principals of Government Colleges, HES, Group-A. The relief has been sought on the ground that the petitioners are fully qualified and eligible for selection/appointment to the posts of Principals.

(3.) The question for consideration in these cases are whether eight years teaching experience should be posterior to acquiring doctor's degree or it can include the experience obtained anteriorly to qualifying the Doctor's degree and whether it is the appointing authority which can modify/clarify the prescribed qualifications including experience as per advertisement and the Recruitment Rules or the Selecting Authority.