KRISHAN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment of ours shall dispose of Civil Writ Petitions bearing Nos. 2281, 222, 1034, 855, 1196 and 1627 of 2007, in which the common question of law and facts are involved.

(2.) The petitioners in all these writ petitions have prayed for quashing of the order dated December 12, 2006 (Annexure P-3 in Writ Petition No. 52 of 2007), by which the applications of the petitioners seeking appointment to the posts of Art and Crafts Teachers, have been rejected on the ground that they do not possess the requisite academic qualification for the posts of Art and Crafts Teachers.

(3.) The petitioners in all these writ petitions have passed two years Diploma Course in Art and Craft from Rajasthan Vidyapeeth, Udaipur a Deemed University. The petitioners had applied for the post of Art and Craft Teachers pursuant to the advertisement dated July 20, 2006. However, their application forms were rejected on the ground that they have not got diploma in Arts and Craft conducted by Director, Industrial Training and Vocational Education, Haryana, which is the only recognized course in the State of Haryana and the Diploma secured by the petitioners is not recognized for the purpose of appointment for the Arts and Craft Teachers in the Haryana State.