Bhanu Priya vs State Of Haryana And Others on 17 April, 2023

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Punjab-Haryana High Court

Bhanu Priya vs State Of Haryana And Others on 17 April, 2023

Bench: Harnaresh Singh Gill

                                                       Neutral Citation No:=2023:PHHC:053055




                                                                2023:PHHC:053055

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

153                                            CWP-7775-2023 (O&M)
                                               Date of decision: 17.04.2023


Bhanu Priya

                                                                         ...Petitioner

                                      Versus

State of Haryana and others

                                                                   .....Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-     Mr. Ankush Thakral, Advocate for the petitioner.

              Mr. R.S. Budhwar, Addl. AG Haryana.

                          ****

HARNARESH SINGH GILL, J. (ORAL)

The petitioner seeks issuance of a writ in the nature of Certiorari quashing the impugned order dated 16.09.2022 (Annexure P-10), whereby the respondents withdrew the order dated 06.09.2021 (Annexure P-2) in an arbitrary and illegal manner. A further prayer is made for issuance of a writ in the nature of Mandamus directing the respondents to consider Central Teacher Eligibility Test (CTET) equivalent to the State Teacher Eligibility Test (STET)/Haryana Teacher Eligibility Test (HTET) for all intents and purposes, for the post of Trained Graduate Teacher (TGT) Science and allow the petitioner to participate in the selection process, provisionally.

At the outset, learned State counsel submits that the issue involved in the present case is similar to the one contained in CWP-5864- 2023 titled as 'Annu Vs. State of Haryana and others', which has already 1 of 2 ::: Downloaded on - 20-04-2023 01:47:02 ::: Neutral Citation No:=2023:PHHC:053055 . 2023:PHHC:053055 153 CWP-7775-2023 (O&M) -2- been dismissed by this Court vide a detailed order dated 21.03.2023 and prays for dismissal of the present petition in the same terms.

Learned State counsel further relies upon an order dated 12.04.2023 passed by a Division Bench of this Court, in CM-5659-CWP- 2023 in CWP-5090-2023 (Luxmi Devi and others Vs. State of Haryana and others). In the said petition, challenge is to the Haryana School Education (Group-C) State Cadre Service Rules, 2012, prescribing the qualification of Haryana Teacher Eligibility Test (HTET)/School Teacher Eligibility Test (STET) for the purpose of appointment to the post of Post Graduate Teachers in various streams. He specifically makes a reference to the fact that the Hon'ble Division Bench vide the aforesaid order dated 12.04.2023, has declined to grant any interim relief to the petitioners therein by observing that unless their challenge to the Rules is adjudicated, it may not be possible to grant any interim relief to them.

In view of the judgment of this Court in Annu's case (supra) and the order dated 12.04.2023 passed by the Division Bench in Luxmi Devi's case (supra), the present petition is dismissed.





                                    (HARNARESH SINGH GILL)
                                          JUDGE
17.04.2023
Mangal Singh



               Whether reasoned/speaking?       Yes/No
               Whether reportable?              Yes/No




                                                         Neutral Citation No:=2023:PHHC:053055

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