RAJVIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This order will dispose of three Civil Writ Petition Nos. 5774 of 2007 (Rajvir Singh v. State of Haryana & others), 3036 of 2008 (Nirmala Devi v. State of Haryana & others) and 14158 of 2006 (Jaibir Singh v. State of Haryana & others). The facts are being taken from CWP No. 5774 of 2007.

(2.) The petitioner is seeking seeking appointment to the posts which were advertised in the year 1999. 2127 posts of Social Studies Masters/Mistresses were so advertised. The petitioner being eligible had applied for the said post. Written test was held in this case on 20.1.2002. 3810 candidates statedly qualified in the written examination. The interviews were held after more than two years on 29.11.2004. No reasons are disclosed for doing so. The final result was declared on 5.12.2004. The name of petitioner Rajvir Singh was in the waiting list at Sr. No. 7.

(3.) The petitioner has filed this writ petition in the year 2007 averring that 9 candidates of the general category from the original list had not accepted the offer of appointment. Still, the candidates from the waiting list were not appointed. In fact, this is second attempt on the part of the petitioner to seek appointment on this ground. He had earlier filed Civil Writ Petition No. 13101 of 2005, which was disposed of on 16.9.2005 with the direction to consider the claim of the petitioner for appointment in the light of the judgments titled Vinay Singh v. State of Haryana,1993 1 SCT 730, Gopi Chand and another v. State of Haryana & others, 1996 3 SCT 343, Raghbir Chand Sharma v. State of Punjab and another, 1992 1 SCT 53 and Sonika v. State of Haryana and others, 2005 4 SLR 338. The claim of the petitioner was to be considered within three months from the date the certified copy of the order was supplied to the respondents.