G.S. Sandhawalia , J.

1. Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India is for consideration for appointment for the post of Art & Craft Teachers against advertisement No.6 of 2006 dated 20.07.2006 (Annexure P-1) on the ground that they had found eligible and appeared in the interview processes. Thereafter, their claim had been rejected on account of the fact that they did not possess the requisite qualifications for the said posts.

2. It is not disputed that the respondent-Commission had called the petitioners for interview, vide notice dated 10.03.2021 (Annexure P-5) subject to fulfillment of eligibility conditions, as per the advertisement and service rules. As per the advertisement itself, the cut-off date for application was 21.08.2006. The stand of the official respondents is that petitioners gave the examination of Diploma in Art & Craft in September, 2006 and therefore, they did not had the requisite essential educational qualifications on the cutoff date. In such circumstances, the respondents cannot be faulted in any manner in holding the petitioners to be ineligible. It is settled principle that the cut-off date is sacrosanct and once the petitioners did not have the qualifications of Diploma at the time of applying and sat in the examination at a subsequent point of time, they cannot claim any equity.

3. Resultantly, in view of the above discussion, the present writ petition is dismissed.