Augustine George Masih, J. - (1.) PETITIONERS have approached this Court praying for quashing of the selection process on the ground that the allocation of 33.5% marks for viva -voce as per the criteria formulated by the Haryana Staff Selection Commission for appointment to the post of Art & Crafts Teacher is excessive of the 12.2%, which was also said to be not permissible in Ashok Kumar Yadav v. State of Haryana, : 1985 (4) SCC 417. Reliance has also been placed upon a judgment of the Supreme Court in the case of Jaswinder Singh v. State of Jammu and Kashmir, : 2003 (2) SCC 132. It is the contention of the counsel for the petitioners that an advertisement was issued by the Haryana Staff Selection Commission (hereinafter referred to as 'Commission'), in pursuance whereof, petitioners applied for the post of Art & Crafts Teacher. The criteria for the selection was not ever published by the Commission and it is at the stage when the result was declared that the criteria was made public along with the result. This, the counsel for the petitioners contends, is not sustainable as the criteria has to be published prior to the selection process. His further contention is that as per the criteria, the marks assigned for the academic qualifications are 60 and that for the interview are 30 out of total 90 marks, which comes to 33.5%, which is excessive for the post of Art & Crafts Teacher and thus, not sustainable.
(2.) COUNSEL for the respondents, on the other hand, contends that the claim of the petitioner is not sustainable as the post, which has to be filled, is that of a Teacher where in the interview, the speaking, expressing and other capabilities of a candidate have to be assessed. A teacher is not supposed to be or required to be a mute spectator and not only his knowledge but the way of expressing and explaining, determine whether a Teacher is a good Teacher or not and for assessing the suitability of a candidate, proportionate marks for the said purpose have to be assigned. He places reliance upon a subsequent judgment of the Supreme Court in Anjar Ahmad v. State of Bihar,, 1994 (1) SCT 483, to contend that the viva -voce marks can be more than 12.2%. Reliance has also been placed upon a Division Bench judgment of this Court in the case of Jagmal v. State of Haryana and others, : 2007 (1) SCT 406 where for the selection to the post of Teacher, interview marks up to 50% allocated has been upheld. Another Division Bench judgment in Yashwinder Singh Rana v. State of Punjab,, 1995 (2) SCT 38 also supports the same position. Reliance has also been placed upon the judgment passed by this Court in CWP No. 11047 of 2010 titled as Pearl Sidhu v. State of Punjab and others, decided on 29.04.2013, where again the preposition that there can be more than 12.2% marks can be assigned in the interview has been upheld. I have considered the submissions made by the counsel for the parties and with their assistance, have gone through the records of the case.
(3.) THE first contention raised by the counsel for the petitioners that the criteria adopted for selection has not been made public, cannot be a ground for vitiating the selection process. Nowhere in the Statutory Rules or the instructions, it is provided that the criteria has to be first published prior to the selection. If there being no mandate of the Statute, it cannot be said that the criteria formulated by the Selection Committee prior to the selection process is required to be published.;