SUMAN LATA W/O SH. RAGHUBIR SINGH AND ORS. Vs. THE STATE OF HARYANA THROUGH SECRETARY TO GOVERNMENT OF HARYANA, DEPARTMENT OF EDUCATION AND ORS.

JUDGEMENT

(1.) This is a bunch of 113 petitions bearing Civil Writ Petitions No. 16715, 17344, 17860, 18238, 20577, 20617, 20641, 20847 and 20848 of 2006 and Civil Writ Petitions No. 39, 40, 41, 50, 53, 54, 99, 120, 135, 153, 176, 224, 230, 232, 233, 238, 240, 260, 275, 281, 289, 291, 301, 302, 304, 305, 318, 320, 325, 340, 361, 366, 388, 395, 412, 417, 423, 465, 495, 497, 503, 505, 508, 512, 527, 570, 587, 603, 604, 624, 652, 682, 731, 732, 739, 753, 760, 765, 771, 776, 779, 794, 803, 863, 865, 949, 959, 1014, 1024, 1033, 1154, 1253, 1269, 1413, 1478, 1516, 1530, 1572, 1658, 1693, 1730, 1738, 1759, 1800, 1801, 1970, 2057, 2163, 3, 6, 530, 921, 2021 and 1616 of 2007 involving identical questions of law and facts, which have arisen out of an advertisement No. 6 of 2006 date 20 -07 -2006 vide which the Haryana Staff Selection Commission (hereinafter referred to as 'Commission') invited the applications for 816 posts of the Arts and Craft Teachers in the State of Haryana.

(2.) During the pendency of these petitions, eight petitions which came up for urgent hearing are also being disposed of with this petition. These are (1) CWP No. 2315 of 2007 titled as Surinder Kumar and Ors. v/s. State of Haryana; (2) CWP No. 2323 of 2007 titled as Mamita v/s. State of Haryana; (3)CWP No. 2328 of 2007 titled as Babli and Ors. v/s. State of Haryana; (4)CWP No. 2365 of 2007 titled as Seema Gupta and Anr. v/s. State of Haryana; (5)CWP No. 2409 of 2007 titled as Sudeep Kumar and Ors. v/s. State of Haryana; (6)CWP No. 2411 of 2007 titled as Reema Hans v/s. State of Haryana; (7)CWP No. 2438 of 2007 titled as Preeti Yadav v/s. State of Haryana; (8)CWP No. 2446 of 2007 titled as Mahender Singh and Ors. v/s. State of Haryana; (9) CWP No. 2531 of 2007 titled as Karamvir and Ors. v/s. State of Haryana and (10) CWP No. 2624 of 2007 filed as Narinder Kumar and Anr. v/s. State of Haryana.

(3.) For the purpose of disposing of these writ petitions, the facts are being taken from the Civil Writ Petition No. 20630 of 2006 titled as Suman Lata and Ors. v/s. State of Haryana and Ors.