Tejinder Singh Dhindsa, J. - (1.) THE petitioners have filed the instant writ petition impugning the action of respondent No. 2 (Haryana Public Service Commission), whereby they have been held ineligible for appointment to the post of Child Development Project Officer (Female) Class -II. Brief facts that would require notice are that the HPSC (hereinafter to be referred to as 'the Commission') issued advertisement dated 09.02.2012 (Annexure P -1) inviting applications for recruitment to various posts including 22 posts of Child Development Project Officer (Female) Class -II.
(2.) AS per advertisement, the essential qualifications prescribed for the post were as follows: "i) M.Sc. Home Science from a recognized university with specialization in Food and Nutrition or Child Development with atleast 50% marks. Or M.A. Psychology with specialization in Child Psychology or MA Child Development and Family Studies with atleast 50% marks. ii) Hindi/Sanskrit upto Matric Standard or Higher Education." It is the pleaded case of the petitioners themselves that all three of them possess the qualification of M.Sc. (Home Science) with specialization of Human Development and Family Studies and such qualification has been acquired from the Haryana Agricultural University, Hisar.
(3.) THE petitioners have applied for the post in question. However, their candidature has not been accepted by the Commission in the light of three separate memos carrying even date i.e. 04.09.2012 and placed on record at Annexure P -3 collectively. Perusal thereof would reveal that the petitioners have been held to be ineligible on the premise that they do not possess the essential prescribed qualification as per advertisement.;