Sunil Kumar vs State Of Haryana And Others
2023 Latest Caselaw 11324 P&H

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 117
                                                             Civil Writ Petition No.15901 of 2023
                                                                   Date of Decision: July 31, 2023


                       Sunil Kumar
                                                                              ..... PETITIONER(S)
                                                         VERSUS
                       State of Haryana & others
                                                                            ..... RESPONDENT(S)

                                                           ...

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

...

PRESENT: - Ms. Veena Hooda, Advocate, for the petitioner.

Mr. Harish Nain, Assistant Advocate General, Haryana, for respondent Nos.1 and 2.

Mr. Amit Rao, Advocate, with Mr. Anurag Goyal, Advocate, for respondent Nos.3 and 4.

. . .

Tribhuvan Dahiya, J (Oral)

This petition has been filed seeking a writ of mandamus,

directing respondent No.2/Commission to consider the petitioner's case after

lapse of the date fixed for document verification for the post of TGT English

pursuant to advertisement No.2 of 2023.

2. Learned counsel appearing for respondentNos.3 and 4

contends that provisional result of M.A. (English), re-appear examination,

has been given to the petitioner on 28.07.2023.

3. Learned counsel for the petitioner, by referring to Annexure

P-5), contends that in this situation the respondents are bound to consider

petitioner's eligibility since he now has higher qualification, i.e., MA AVIN KUMAR 2023.08.01 17:34 I attest to the accuracy and integrity of this order/judgment.t 2023:PHHC:097148

CWP No.15901 of 2023 [2]

(English) in the same line as is the prescribed qualification, i.e., BA with

English from a recognized university with atleast 50% marks in English as

compulsory or honours subject, as per advertisement.

4. Undisputedly, the closing date for submission of on-line

applications after extension was 28.03.2023, and the petitioner was required

to possess the requisite qualification or any higher qualification in the same

line on the last date of submission of the application. Since he did not

qualify MA (English) on that date, as the provisional result was provided

only on 28.07.2023, he cannot be considered eligible in terms of the

advertisement.

5. In view thereof, there is no ground to entertain the petition.

6. Dismissed.

(Tribhuvan Dahiya) Judge July 31, 2023 avin

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

AVIN KUMAR 2023.08.01 17:34 I attest to the accuracy and integrity of this order/judgment.t