- (1.) By this order, I propose to dispose of C.W.P. No.6704 of 2011 titled as 'Narender Kumar and another v. Haryana Public Service Commission' and C.W.P. No.11112 of 2011 titled as 'Ajay Kumar v. Haryana Public Service Commission' as common questions of facts and law are involved.
(2.) For the purpose of dictating the order, facts are being taken from C.W.P. No.6704 of 2011 for appreciating the claim made by the petitioners and response thereto of the respondent.
(3.) Haryana Public Service Commission (hereinafter referred to as 'the Commission') in pursuance to a requisition sent by the Haryana Education Department issued an advertisement dated 18.06.2009 inviting applications from eligible candidates for recruitment of 1317 temporary posts of Lecturers (School Cadre) HES-II, (Group B) in various subjects. Essential qualifications for the different posts were prescribed subjectwise. Petitioners were interested in appointment to the post of Lecturer in Maths for which the essential qualifications apart from the others were (i) M.A/M.Sc Maths/Mathematics Statistics with at least 50% marks from recognized University. (ii) Certificate of having qualified School Teachers's Eligibility Test (STET). (iii) Matric with Hindi/Sanskrit.;