Punjab-Haryana High Court
Anand Kumar & Another vs The State Of Haryana & Others on 27 January, 2009
Author: Ajay Tewari
Bench: Ajay Tewari
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.1189 of 2009
Date of decision: January 27, 2009
Anand Kumar & another ... Petitioners
Versus
The State of Haryana & others ... Respondents
CORAM : HON'BLE MR. JUSTICE AJAY TEWARI
Present : Mr. Minderjeet Yadav, Advocate
for the petitioners.
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1. Whether Reporters of Local Newspapers may be allowed to see
the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
AJAY TEWARI, J.(Oral)
Learned counsel for the petitioners states that the petitioners have the qualification of B.A. in Hindi as Elective subject and B.Ed. With Hindi as Teaching subject. The respondents have advertised post of Hindi Teacher wherein the main qualification prescribed was of Parbhakar/B.A.(Hons.) and the qualification possessed by the petitioners was prescribed as alternative qualification and it was mentioned that such persons would be called for interview only if adequate number of candidates having the higher qualifications are not available.
As regards that point, this Court has dismissed the CWP No.30 of 2009 entitled as Youdhveer Singh & another versus State of Haryana & others. Apart from this another argument raised by the learned counsel for the petitioners is that in the regulation of National Council for Teachers Education, New Delhi the qualification for Higher and Senior Secondary School CWP No.1189 of 2009 -2- Teacher is B.A. B.Ed. However, it may be noticed that these qualifications are minimum qualifications as is clear from the heading thereof which is as follows:
"National Counsel for Teacher Education
(determination of minimum qualifications for
recruitment of teachers in schools) Regulations, 2001." It cannot be disputed that any employer can prescribe higher qualifications which is the case in the present advertisement.
Consequently, the writ petition is dismissed. No costs.
January 27, 2009 (AJAY TEWARI) sonia JUDGE