Punjab-Haryana High Court
Krishan Kumar And Anr vs State Of Haryana And Ors on 4 September, 2024
CWP-19489-2024 and connected matter -1-
With CWP-20907-2024
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
113(2 cases) & CWP-19489-2024
117 Date of Decision: 04.09.2024
Krishan Kumar and another ...Petitioner(s)
Versus
State of Haryana and others ...Respondent(s)
With
CWP-20566-2024
Mamta ...Petitioner(s)
Versus
State of Haryana and others ...Respondent(s)
And
CWP-20907-2024
Harsawroop ...Petitioner(s)
Versus
State of Haryana and others ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present:- Mr. Jasbir Mor, Advocate and Mr. Rajat Mor, Advocate for the
petitioners
Ms. Tanushree Gupta, DAG, Haryana
***
TRIBHUVAN DAHIYA, J. (Oral)
The aforementioned three petitions are being decided together as
common questions of law on similar facts arise for adjudication therein. The
2024.09.10 11:56 grievance raised by the petitioners is that they have been offered appointments
authenticity of this order/judgment
CWP-19489-2024 and connected matter -2-
With CWP-20907-2024
in Mewat cadre, ignoring their merit and preference(s) for Rest of Haryana
cadre which is arbitrary and illegal.
2. The petitioners were applicants for the post of TGT Sanskrit
pursuant to advertisement no.2 of 2023, Annexure P-1, under different
unreserved/reserved categories for Mewat as well as Rest of Haryana cadre. (In
CWP 19489-2024 the petitioners belong to BC-A and BC-B category; in CWP-
20566-2024 to EWS category; and in CWP-20907-2024 to General category.)
A common written test was conducted for both the cadres. They were successful
in the selection and, at the time of scrutiny of documents, were asked to give
preference for the respective cadre(s) they wished to be considered against for
selection and appointment. All of them opted for Rest of Haryana cadre as their
first preference. As per final selection result, they have secured more marks
than those of the last selected candidate(s) in Rest of Haryana cadre, still the
appointments have been offered to them in Mewat cadre.
2. Pursuant to the interim order passed by this Court, learned State
counsel has produced the petitioners' result as well as scrutiny forms, a perusal
whereof shows that all the petitioners have secured more marks than those of
the last selected candidates in their respective categories, and have opted for
Rest of Haryana cadre as first preference. In view of these undisputed facts, it
appears that due to an error or mistake on the respondents' part the petitioners
have been allocated Mewat cadre instead of Rest of Haryana, which they are
entitled to as per the preference given, as also on merit.
3. Accordingly, the petitions stand disposed of with a direction to the
Commission to correct the error/mistake, and recommend the petitioners for
appointment as TGTs Sanskrit in Rest of Haryana cadre in their respective
authenticity of this order/judgment
CWP-19489-2024 and connected matter -3-
With CWP-20907-2024
categories as per merit. The second respondent shall, thereupon, offer
appointment(s) to the petitioners, subject to their fulfilling the requisite
conditions, from the date other selected candidates pursuant to the selection in
question have been appointed. The directions shall be carried out by the
respondents within a period of four weeks from receiving a certified copy of
the order.
4. A photocopy of this order be placed on connected files.
(TRIBHUVAN DAHIYA)
JUDGE
04.09.2024
Payal
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
authenticity of this order/judgment
