- (1.)Petitioner in terms of filing the instant writ petition impugns the order dated 12.12.2012 (Annexure P-5) as also order dated 14.1.2013 (Annexure P-7), whereby the Haryana Public Service Commission (hereinafter referred to as the Commission) has rejected his candidature for the post of Assistant District Attorney.
(2.)Facts in brief on which there is no dispute would require notice. The Commission issued advertisement
dated 2.11.2011 inviting applications for recruitment to 49 posts of Assistant District Attorney (Group B) in the Prosecution Department, State of Haryana amongst other posts. The essential qualifications prescribed for the post were in the following terms:- "Essential Qualifications:

(i) Degree of Bachelor of Laws (Professional) of a recognized university.

(ii) Should have enrolled as an Advocate with Bar Council.

(iii) Hindi/Sanskrit up to Matric Standard OR 10+2/B.A./M.A. with Hindi as one of subjects."

(3.)The closing date for submission of application forms was stipulated as 30.11.2011. A Corrigendum at Annexure P-2 was issued by the Commission increasing the posts of Assistant District Attorney to 136 in number. As per Corrigendum the last date for submission of application forms was extended to 15.6.2012. Still another Corrigendum dated 14.8.2012 was issued and the last date for submission of application forms was further extended up to 30.8.2012.