PAWAN SWAROOP GOUR Vs. DHARMENDRA KUMAR BHINCHAR

JUDGEMENT

(1.) Vide this judgment abovementioned appeals would be disposed of as they have arisen out of common order dtd. 21/8/2018 passed by the learned Single Judge.

(2.) The question involved in the present cases is as to whether the candidates, who did not have language as optional subject in three years graduation degree course, but had qualified that language as additional subject by giving all the three papers in one year after completion of their Bachelor Degree, were eligible for appointment to the post of Language Teacher.

(3.) Learned Single Judge vide impugned order dtd. 21/8/2018 has held as under: