LAWS(P&H)-2017-9-25

REKHA Vs. STATE OF HARYANA

Decided On September 11, 2017
REKHA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) By this petition, the petitioners seek issuance of a writ of certiorari quashing the recruitment test and the result thereof dated 01.06.2017 (Annexure P-14), conducted by the respondent Haryana Public Service Commission, as part of the selection process for appointment to 133 posts of Assistant Professors of Geography (College Cadre), as were advertised by the Commission vide an advertisement (Annexure P-1), dated 24.01.2014, with the closing date for submission of application forms being 21.02.2014 (extended thereafter upon a corrigendum being issued on 28.04.2016, till 10.05.2016).

(2.) As noticed in the previous order passed by this Court on 11.08.2017, the petitioners had sought the opinion of Prof. Majid Husain, initially stated to be a Professor in the Geography Department of the Jamia Millia Islamia (Central University), Delhi, but later on found to be actually a former Professor of the said department. The said opinion was sought to be placed on record by way of CM no.10569 of 2017.

(3.) As also noticed in the same order, the learned counsel for the respondent-Commission had submitted that upon objections raised before the Commission, by various candidates, the matter had been referred to an expert committee by it and the said committee, consisting of three Professors of the Jammu University, had found 7 questions to be incorrectly framed or the answers thereto had been wrongly given. Those were stated to be question nos.16, 17, 33, 39, 66, 85 and 95. The said 7 questions were amongst those 25 questions as were found to be ambiguous or wrongly answered by Prof. Majid Husain.