BIMLA DEVI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition has been filed for quashing the order Annexure P-4 dated 6.3.1998 passed by the Director, Secondary Education, Haryana, declining appointment to the petitioner on the post of Hindi Teacher on the ground that she does not possess the qualifications specified in the advertisement.

(2.) A brief statement of the background of the case would enable us to appreciate the grievance of the petitioner in a correct perspective.

(3.) The exercise undertaken by the department in the purported compliance of the directions given by the Supreme Court led to the institution of a batch of writ petitions in which the petitioners complained that the department has not given appointment to the selected candidates even though vacant posts had become available within the period of one year and that the methodology of pick and choose had been adopted. While disposing ofCivil Writ Petition No. 6248 of 1994, Ramesh Chander and another v. State of Haryana and others, 1997 1 SCT 557 along with other connected petitions on 19.11.1996 : ; a Division Bench of this Court gave the following directions :-