Tejinder Singh Dhindsa, J. - (1.) This order shall dispose of CWP Nos. 2479 of 2013 (Parvesh Kumar and others v. State of Haryana and others) , 5350 of 2013 (Parvesh Kumar v. State of Haryana and others) , 5887 of 2013 (Rajesh Kumar and others v. State of Haryana and others) and 13534 of 2013 (Rajesh Kumar and another v. State of Haryana and others) as common issue is involved in these petitions.
(2.) Petitioners in these four connected petitions are aggrieved of the action of the respondent/Haryana School Teachers Selection Board in having rejected their candidature for the post of PGT on the ground that they do not possess the requisite four years experience to claim exemption from qualifying the HTET/STET examination.
(3.) Brief facts are that the Haryana School Teachers Selection Board, Haryana (hereinafter to be referred to as 'the Board') advertised the posts of Post Graduate Teachers (PGT-H.E.S.-II) Group 'B' service for various subjects under the Department of Education Haryana vide advertisement dated 07.06.2012. The closing date for submission of applications was 29.06.2012 and thereafter extended upto 15.07.2012 by way of issuance of a corrigendum. The eligibility conditions which were common to all posts were: (a) Matric with Hindi/Sanskrit or 10+2/B.A./M.A. with Hindi as one of the subject. (b) Certificate of having qualified Haryana Teachers Eligibility Test (HTET)/School Teachers Eligibility Test (STET) of respective subject for the Post applied conducted by the Board of School Education Haryana, Bhiwani/one time exemption from HTET (see Note-2). (c) Consistent good academic record (see Note-1) and (d) essential qualifications (e.q.) is given with each post. Note-2 appearing in the advertisement and which would be relevant for the controversy raised in the instant petition read as follows: "Note 2. A one time exemption of HTET/STET has been granted to the candidates who have worked for minimum 4 years till 11.04.2012 in privately managed Govt. Aided Schools, Recognised Schools and Govt. Schools. Candidate must be in service on 11.04.2012 in addition to being in position on the date of applying for the said post. They will have to qualify HTET not later than 1st April 2015 otherwise their services will be terminated automatically. Qualification/eligibility conditions and certificates will be determined with regard to last date fixed for submission of online applications also called as closing date given in the advertisement.";