ANIL ARYA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner seeks a writ in the nature of certiorari under Articles 226 and 227 of the Constitution of India quashing the selection made to the post of Sanskrit Teachers under Advertisement No. 6 of 2006 dated 20.07.2006. Resultantly, the appointment of private respondents no. 5 to 119 is challenged having been made on extraneous considerations and direction is sought for appointment of the petitioner to the above said post.

(2.) The stand taken by the petitioner is that M.A. in Sanskrit with B.Ed. in Sanskrit being higher qualification, therefore, he has right over and above the persons selected if the selection is made on the basis of qualification and interview. The selection has also been challenged on the ground that it was on the basis of nepotism, favouritism and regionalism on command of the political boss, the then Chief Minister since respondent no. 4 was the brother-in-law of the said Chief Minister and had been given extension in service thrice despite being over age.

(3.) The pleaded case of the petitioner is that 498 posts were advertised vide advertisement dated 20.07.2006 (Annexure P-1) wherein, the break up of the posts of various categories was as under:-