- (1.) Leave granted.
(2.) The Haryana Staff Selection Commission issued an advertisement for the post of Mechanist Grinder Instructor in newspapers laying down the following essential qualifications : "(i) Matriculation/Senior Secondary/10th pass under 10+2 scheme. (ii) National Trade certificate and Craft Instructor Training course in concerned Trade. (iii) Five years practical/teaching experience including the period mentioned at (ii) above from a reputed Industrial concern or recognized Institute. (iv) Knowledge of Hindi upto Matric."
(3.) The appellant as also the respondent No.4 amongst others applied pursuant to the said advertisement. The respondent No.4 had admittedly been selected. Questioning the said selection and consequent appointment, appellant herein filed a writ petition before the High Court, inter alia, contending that he did not fulfill the criteria of five years practical/teaching experience. It was pointed out that the certificates produced by him would show that he had been working at different places at the same time and, thus, the same could not have been taken into consideration.;