ARUN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present judgment shall dispose of seven writ petitions i.e. CWP Nos. 25682, 12879, 14169, 18496 and 18551 of 2014; 4049 of 2015 and 7766 of 2016 since common questions of facts and law are involved in all the writ petitions.

(2.) The core issue in all the writ petitions is whether in the absence of selected candidates joining, it was incumbent upon the official respondents to have gone down on the merit list and offered appointments to those next in line and whether any valid reason was given by the State not to fill up the vacancies.

(3.) In CWP Nos. 25682 of 2014, 4049 of 2015 and 7766 of 2016, the post involved is post graduate teachers in the subject of English. Similarly, in CWP Nos. 12879 and 18496 of 2014, the post involved is PGT Hindi whereas, in CWP Nos. 14169 and 18551 of 2014, the subject is Biology and Sanskrit.