ISHAM SINGH AND OTHERS Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2007-10-185
HIGH COURT OF PUNJAB AND HARYANA
Decided on October 12,2007

ISHAM SINGH AND OTHERS Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) This writ petition shall dispose of CWP Nos. 15062, 15112, 15049, 13791, 14730, 15129, 13561 and 14782 of 2006 as common question of law and facts arises in all these petitions.
(2.) The petitioners have prayed that a writ in the nature of Certiorari be issued quashing the entrance examination dated 20.8.2006 conducted by the Haryana Staff Selection Commission for the post of Ayurvedic Medical Officer. The petitioners have also prayed that respondent No. 2 be directed to hold re-examination for the post of Ayurvedic Medical Officer.
(3.) Respondent No. 2 vide advertisement No. 5/2006 published in the newspaper on 7.5.2006 invited applications for various posts, beside 53 posts of Ayurvedic Medical Officers from the eligible candidates. The educational qualification for the aforementioned post was as under :- "(i) Knowledge of Hindi upto Matric standard. (ii) A degree in Ayurvedic system of Medicine from any University or institution recognised by the Government." The petitioners applied for the said post and appeared in the examination conducted by respondent No. 2. It is the case of the petitioners that when they saw the question papers, they were shocked to see that the question papers were set in Roman script (English language only).;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.