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Punjab-Haryana High Court

Devender Kumar vs State Of Haryana & Anr on 17 October, 2014

Author: Rajesh Bindal

Bench: Rajesh Bindal

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                               CWP No.3281 of 2013 (O&M)
                                               Date of decision: 17.10.2014
Devender Kumar
                                                                ..... Petitioner
                                      Versus
State of Haryana and another
                                                              ......Respondents

CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL Present: Mr. Anurag Goyal, Advocate for the petitioner.

Mr. Harish Rathee, Senior Deputy Advocate General, Haryana.

RAJESH BINDAL, J Vide order dated 14.2.2013, the petitioner was directed to be provisionally interviewed. The result was to be kept in a sealed cover. The same has been produced in court. It was opened and perused. The result was resealed and returned to learned counsel for the State. As result of the selection has already been declared. In terms thereof, the last selected candidate in PGT (History) (Category 17) in ESM category had secured 49.16 marks. The petitioner has secured marks less than that, hence, even if, he is declared eligible, he will not be selected.

Considering the aforesaid fact, nothing survives in the present petition and the same is dismissed.

At the time of hearing, one of the issue pointed out was that the experience certificates verified by the District Education Officer are required to be placed before the Directorate for counter signature. Meaning thereby, all the candidates, who were to apply for the various posts advertised have to come to the office of the Directorate Secondary Education to get their certificates countersigned, which in terms of the instructions issued on 18.6.2012, are to be counter signed on the basis of email massage sent by the concerned District Education Officer.

As to why the candidates are being harassed to get the certificates counter signed from the Directorate, when it is to be done on the email massage sent by the District Education Officer is required to be explained. Let the Director, Secondary Education, Haryana appear in person in Court on 29.10.2014.

(RAJESH BINDAL) JUDGE 17.10.2014 sharmila