Punjab-Haryana High Court
Om Pal @ Om Pal Sharma vs State Of Haryana And Ors on 12 September, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No. 17221-2016 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 17221-2016
Date of decision : 18.09.2018
Om Pal @ Om Pal Sharma ......Petitioner
versus
State of Haryana and ors. ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Lajpat Sharma, Advocate
for the petitioner.
Mr. Hitesh Pandit, Addl. A.G. Haryana
****
RITU BAHRI , J. (Oral)
Petitioner is an applicant for the post of P.G.T., Sanskrit. The short grievance raised in the instant petition is that inspite of a certificate having been issued by the D.A.V. Public School, Kurukshetra as regards teaching experience on the post of P.G.T and the same having been verified by the Block Education Officer, Thanesar, yet, without any justifiable basis such certificate is not being countersigned by the Assistant Director, Secondary Education, State of Haryana.
Learned counsel contends that when the petitioner was appointed as TGT, he was also taking class of 11 and 12th and therefore, the experience had to be counted.
Learned State counsel on the other hand states that the experience can be counted which has been attained while being employed in the job in question and experience which has been obtained while on a different job cannot be counted.
Learned State counsel has filed an affidavit in the Court today of 1 of 4 ::: Downloaded on - 08-10-2018 00:08:26 ::: CWP No. 17221-2016 2 Block Education Officer, Thanesar Kurukshetra stating therein that the petitioner was working in DAV Public School Kurukshetra from 13.04.2005 to 01.06.2016 on the post of TGT Sanskrit as per experience certificate vide reference dated 01.06.2016. it has been stated that Block Education Officer has signed the experience certificate inadvertently without seeking any clarification, issued by respondent No. 6. However, the same was cancelled by respondent No. 2 keeping in view the fact that the experience certificate should be clear and any ambiguity in the experience certificate tends to lessen the authenticity of the experience certificate. It has further been stated that earlier experience certificate countersigned by Assistant Director was not as per requirement of the Haryana State Education, School Cadre (Group B) Service Rules, 2012 and thus it was cancelled on 24.06.2016. It has been stated that it was an internal arrangement of the school so that the students do not suffer.
Learned State counsel has relied upon a Division Bench judgment of this Court in a case of Anamika Gupta vs. State of Haryana and others passed in CWP No. 18569-2012, decided on 11.12.2012 wherein the petitioner applied for the post of PGT, pursuant to advertisement but since the petitioner does not have the experience of 04 years as PGT instead she possesses the experience as TGT, this Court dismissed the writ petition on the ground that there is a definite purpose for prescribing 04 years experience of teaching the students in PGT, which for the posts now advertised, is the only material consideration.
On the other hand, learned counsel for the petitioner has relied upon a judgment of this Court in a case of Deepak Sharma vs. State of Haryana, 1996 (1) SCT 594 wherein also the petitioner while working as Clerk in the Government School taught students. District Education Officer issues certificate of teaching experience in his favour. According to the advertisement, such 2 of 4 ::: Downloaded on - 08-10-2018 00:08:26 ::: CWP No. 17221-2016 3 experience was to be taken in to consideration and given weightage. Persons holding similar certificate and possessing experience appointed on that basis. Petitioner also qualified for the post. The writ petition was allowed and respondents were directed to consider the case of the petitioner for appointment as teacher on the basis of his teaching experience while working as Clerk.
This judgment is directly applicable to the facts of the present case as in the present case as well, the petitioner was appointed as TGT teacher in respondent No. 6-School and he was given classes of IX to XII as there was shortage of PGT teacher in respondent No. 6-School. This fact was also admitted by respondent No. 5 in the affidavit filed today. The work and conduct of the petitioner was also appreciated by the Education Ministry. The petitioner was given appreciation letter in the year 2014 and 2015 respectively. Pursuant to advertisement dated 28.06.2015, the participated applied for the post of PGT (Sanskrit) for both cadres i.e Non-mewat cadre and Mewat cadre, in general category. The petitioner applied for the experience certificate to respondent No. 6 and the same has been countersigned by respondent No. 4 and 5 but when the certificate was put before respondent No. 2, the same was cancelled on 24.06.2015 and hence the present writ petition.
The judgment cited by learned State counsel is not applicable to the facts of the present case, as in that case the petitioner was not possessing the experience certificate as required under advertisement but in the present case, it is not in dispute that the petitioner taught classes IX to XII.
In view of the above factual position, the writ petition stands allowed and direction is given to respondent No. 2 to countersign the experience certificate of the petitioner dated 01.06.2016 (Annexure P-10) so that the petitioner can participate in the selection process of PGT Sanskrit, pursuant to 3 of 4 ::: Downloaded on - 08-10-2018 00:08:26 ::: CWP No. 17221-2016 4 advertisement dated 28.06.2015.
September 18, 2018 (RITU BAHRI)
G Arora JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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