- (1.) By this order, I propose to dispose of CWP No.2201 of 2014, titled as 'Vikas Sharma Vs. State of Haryana & others' and CWP No.23886 of 2011, titled as 'Ram Kishan Vs. Haryana Staff Selection Commission & others'.
(2.) While issuing notice of motion in CWP No.2201 of 2014 on 06.02.2014, following order was passed:- "Prayer in the present writ petition is for quashing the action of the respondents in publishing only the roll numbers of the selected candidates for the post of Post Graduate Teacher (Commerce) without disclosing the merit, marks, the details of the selected and unselected candidates such as name and parentage, criteria and other minimum required details relating to the selection, which leads the candidates in a difficult situation where for these factual informations they have to file applications under the Right to Information Act which results in wastage of time, energy and money not only of the candidates but of the respondents also. Contention is that the same should be either published or put on the website, so that each candidate, who has participated in the selection is aware of the factual aspect with regard to his position vis-a-vis the selected candidates and others. These submissions are taken as suggestions and the respondents are called upon to respond to the same by way of affidavit within three weeks from today. Although the present writ petition pertains only to the selection to the post of Post Graduate Teacher (Commerce), however, it has come to the notice of the Court that the similar situation arises in other selections also, which are conducted not only by the Haryana School Teachers Selection Board but by the Haryana Public Service Commission and the Haryana Staff Selection Commission. Keeping this in view, this Court is of the view that notice be issued not only to the three respondents in the present writ petition but also to the Haryana Staff Selection Commission, through its Secretary and the Haryana Public Service Commission, through its Secretary. They are ordered to be impleaded as respondent Nos.4 and 5 to the writ petition. Registry to carry out the necessary additions in the memo of parties. On the asking of Court, Mr.Sunil Nehra, Sr.DAG, Haryana accepts notice on behalf of respondent Nos.1 to 4. Four copies of the writ petition be supplied to Mr.Nehra and two copies of the same be supplied to Mr.H.N.Mehtani, Standing Counsel for the Haryana Public Service Commission, during the course of the day. List on 03.03.2014. In the meanwhile, direction is issued to the Haryana Teachers Selection Board to put on the website the details of all the candidates (names, parentage and category) who had participated in the selection, their respective merits, marks obtained by each candidate along with the breakup, criteria and further details as has been prayed for in the present writ petition, within a period of two weeks from today. Copy of the order be given dasti to the counsel for the State under the signatures of the Special Secretary of this Court."
(3.) On 03.03.2014, the counsel for the State had sought time to comply with the order dated 06.02.2012 and HPSC also sought further time to file response.;