STATE OF HARYANA AND ANOTHER Vs. RAJINDER SHARMA

JUDGEMENT

(1.) The State of Haryana has filed this appeal against judgment of the learned Single Judge, directing consideration of the respondent as eligible for the post of Principal.

(2.) Grievance in the writ petition was against order dated 26.3.2008, Annexure P.1 rejecting candidature of the petitioner for the post of Principal.

(3.) Case of the respondent is that he was appointed as Sanskrit Teacher and worked from 27.12.1991 to 22.10.2002 and thereafter, from 23.10.2002 till the filing of the petition in the year 2008, he worked as lecturer in Hindi. In pursuance of advertisement dated 9.11.2007, he applied for the post of Principal but his application was rejected on the ground that he was not eligible.