Ram Phal Maan and others vs State of Haryana and others

Augustine George Masih, J.—Counsel for the petitioners, in the light of the Division Bench order passed by this Court in CWP No. 14872 of 2012 titled as Geeta Rani vs. State of Haryana and others, decided on 06.08.2012, wherein the following order has been passed:-

Having heard learned counsel for the parties and after going through the record, we are of the considered view that the petitioner''s contention that the Rule under challenge is illegal or discriminatory need not be gone into at this stage. The Rules Making Authority or the Policy Makers, however, are obligated to consider the contention that deprivation of ''relaxation'' to the college teachers who are willing to switch over to the government service in school cadre, is likely to cause great hardship to the candidates like the petitioner. The Competent Authority ought to take an appropriate policy decision for uniform application. Consequently, we deem it appropriate to dispose of this writ petition with a direction to respondent Nos. 2 and 3 to treat this writ petition as representation on behalf of the petitioner and consider her claim sympathetically by taking an appropriate decision within a period of one week from the date of receiving a copy of this order. In case the Competent Authority decides to extend the benefit of college experience to the candidates like the petitioner, such benefit shall be extended to all similarly placed candidates. Meanwhile, the result of selection shall not be declared.

Ordered accordingly.

Let a copy of this order duly attested by the Bench Secretary be given to Sh. R.S. Kundu, learned Additional Advocate General, Haryana, for information and necessary compliance.

prays for withdrawal of the writ petition with liberty to first approach the respondents in the light of the order passed by the High Court. Dismissed as withdrawn with the liberty aforesaid.