Punjab-Haryana High Court
Usha Rani vs Unknown on 1 March, 2013
Author: Rajesh Bindal
Bench: Rajesh Bindal
CWP No. 4561 of 2013 [1]
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.W.P. No. 4561 of 2013 (O&M)
Date of decision: 1.3.2013
Usha Rani
.. Petitioner
v.
Haryana State Council for Child Welfare and others
.. Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
Present: Mr. Balkar Singh, Advocate for the petitioner.
...
Rajesh Bindal J.
Challenge in the present petition is to the selection of respondent No. 4 as Art and Craft-cum-Music Teacher for Shelter Home and Children Home, Chhachhaurli, District Yamuna Nagar.
Learned counsel for the petitioner submitted that in terms of the advertisement, trained teacher was required for Art and Craft-cum-Music. There were candidates, who were better qualified than respondent No. 4, but still respondent No. 4 was given maximum marks in interview and was selected. His qualification is only Gayan Sangeet Prabhakar. The petitioner has diploma in Art and Craft from ITI and experience of one year working as such. One of the candidates was possessing qualification of M.A. Vocal with 12 years' experience.
After hearing learned counsel for the petitioner, I do not find any reason to interfere in the impugned selection. The advertisement was issued for appointment of Art and Craft-cum-Music Teacher on contract basis on a consolidated monthly salary of ` 4,000/-. As per the facts mentioned in paragraph 7 of the writ petition, respondent No. 4 has the qualification of Gayan Sangeet Prabhakar and experience of 4-1/2 years working with Haryana State Council for Child Welfare, namely, the same establishment. His work and conduct may be satisfactory, on account of CWP No. 4561 of 2013 [2] which he has been selected for appointment on contract basis.
Considering the aforesaid facts, I do not find any merit in the present petition. The same is accordingly dismissed.
(Rajesh Bindal) Judge 1.3.2013 mk