Surya Kant, J. - (1.) This order shall dispose of the above-captioned writ petitions in which the petitioners have laid challenge to Appendix-B of the Haryana School Education (Group C) State Cadre Service Rules, 2012 (in short, 'the 2012 Rules) to the extent it prescribes at Sr.No.12 the qualification for the post of Trained Graduate Teacher (TGT) Art.
(2.) The grievance of the petitioners is that vide above-stated new set of statutory Rules, an irrational qualification of a "two year diploma in Elementary Education" instead of a "diploma in the field of Art and Craft" has been inserted which amounts to radical change in the eligibility criteria, rendering the petitioners ineligible for the post of TGT Art.
(3.) Before adverting to the grounds on which the petitioners have assailed the vires of 2012 Rules, a brief reference to the facts may be made.;