IQBAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner was a candidate for recruitment to the post of Punjabi Teacher. He having been held to be ineligible has filed this writ petition. He prays that the respondents be directed to interview him and consider his claim for appointment to the post of Punjabi Teacher.

(2.) The respondents contest the petitioner's claim and point out that in response to the advertisement the candidates had to submit their applications by Dec. 16, 1996. The petitioner had not passed the B.Ed. examination by the date. In fact, he had appeared in the examination held in Jan. 1996. He was placed in compartment. He had thereafter appeared in the examination held in Feb. 1997. The result was declared on April 15, 1997. Since the petitioner did not fulfill the conditions of eligibility by the last date of the submission of applications, he was not entitled to be interviewed or considered for appointment to the post of Punjabi Teacher.

(3.) Mr. Bhatti, learned counsel for the petitioner, contends that the petitioner having acquired the requisite qualification before the date of interview, he could not be treated as ineligible. The claim made on behalf of the petitioner has been controverted by the learned counsel for the respondents.