Punjab-Haryana High Court
Babita Devi And Ors vs State Of Haryana & Ors on 21 January, 2020
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No.8026 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.8026 of 2017
Date of decision: 21.01.2020
Babita Devi and others
...Petitioners
Vs.
State of Haryana and others
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. S.K. Malik, Advocate,
for the petitioners.
Mr. Harish Nain, AAG, Haryana.
***
Ritu Bahri, J. (oral) Petitioners are seeking quashing of advertisement No.2 of 2014 dated 30.08.2014 (Annexure P-1) inviting applications for the posts of PGT (Computer Science), PGT (Music) and PGT (Fine Arts). Pursuant to the said advertisement, petitioners have participated in the selection process for the post of PGT (Fine Arts).
Upon notice, reply on behalf of Haryana Staff Selection Commission-respondent No.2 has been filed. Along with reply, copy of judgment dated 03.05.2017 (Annexure R-2/3) passed by this Court in CWP No.10706 of 2016 (Meenu Rani vs. State of Haryana) has been placed on record, wherein the challenge was to the advertisement, whereby a condition has been put to qualify the Haryana Teacher Eligibility Test (HTET) and B.Ed. by 01.04.2018 as a one time measure. This issue was considered in detail. As per relevant rules, as one time measure, candidates, who have taught in private aided schools for four years, were granted one time 1 of 2 ::: Downloaded on - 09-02-2020 16:18:34 ::: CWP No.8026 of 2017 -2- exemption from qualifying the HTET. They would be required to qualify this examination by 01.04.2018.
Petitioners, in the present case, have not qualified HTET nor they have taught for four years. Hence, they have rightly been considered ineligible for appointment pursuant to advertisement dated 30.08.2014 (Annexure P-1). Judgment passed by this Court in CWP No.10706 of 2016 (Annexure R-2/3) has attained finality.
After going through the judgment passed in CWP No.10706 of 2016, this Court is of the view that the advertisement has been made as per amended Rules of 2012 and the eligibility conditions have to be examined keeping in view the said rules, which have been amended from time to time.
In view of the said fact, no ground for quashing the impugned advertisement, as prayed for, is made out.
No merits. Dismissed.
(RITU BAHRI)
21.01.2020 JUDGE
ajp
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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