Jasbir Singh, J. - (1.) THIS order will dispose of Civil Writ Petitions No. 16674 of 2006, 10756 of 2006, 5904 of 2007, 5906 of 2007, 15977 of 2007 and 521 of 2008, as common questions of law and facts are involved in all these petitions. For dictating judgment, facts are being mentioned from C.W.P. No. 16674 of 2006.
(2.) PETITIONER No. 1 is working as a Sanskrit Teacher and petitioner No. 2 as a Lecturer in Sanskit. Both are working in Schools, run by the Education Department of State of Haryana. Dispute in these writ petitions pertain to promotion to the posts of Headmaster, High School. When names of the petitioners were not considered for the said posts, being ineligible they came to this Court. On notice issued, reply has been filed, wherein it has been stated that so far as petitioner No. 1 is concerned, he is now being considered eligible and his case for promotion to the next higher posts shall be considered. However, petitioner No. 2 is not eligible as he has not passed B.A. with Sanskrit as one of the subjects.
(3.) COUNSEL for the parties heard.;