SUVIDYA YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) The judgment of the learned Single Judge of the Punjab and Haryana high Court which has been upheld in appeal by the Division Bench is under challenge in this appeal.

(3.) From the facts narrated, it is crystal clear that on 16-12-1991 the haryana Public Service Commission (for short "the Commission") issued an advertisement indicating the number of posts of Principal for being filled up in Higher Education Service Class II as 18 and it was also stated in the said advertisement that the number of posts would be subject to variation to any extent.