Ritu Bahri, J. - (1.) This judgment shall dispose of CWP No. 20046 of 2014 along with above mentioned writ petitions together as common question of law and facts are involved in all the petitions. For the sake of convenience, facts have been extracted from CWP No. 20046 of 2014.
(2.) The petitioners are seeking quashing of the selection list (Annexure P-6) whereby the candidates have been selected for appointment to the post of Primary Teachers pursuant to the advertisement No.2/2012 on 8.11.2012 (Annexure P-3).
(3.) The petitioners being eligible and qualified applied for the posts of Primary Teachers in pursuance of the advertisement (Annexure P-3). After allotment of Roll Numbers, they were called for verification/scrutiny of documents and thereafter they were called for interview. The selection list (Annexure P-6) was displayed on the official website of respondent no.3-Haryana School Teachers Selection Board. Due to non availability of suitable candidates, some posts of OSP/Gen, OSP/SC, OSP/BCA, OSP/BCB and ESM/Gen, ESM/SC, ESM/BCA, ESM/BCB categories were left vacant and hence the candidates of the same category i.e Gen/SC/BCA/BCB had been selected as per the instructions (Annexure P-7) of Secretary, Haryana School Teachers Selection Board, Panchkula, and the letters dated 07.10.2008 (Annexure P-8) and 23.05.2014 (Annexure P-9) issued by the Chief Secretary to Government of Haryana.;