Punjab-Haryana High Court
Kajal Gaur vs State Of Haryana & Another on 11 February, 2013
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 2857 of 2013 (O&M)
Date of decision: 11.02.2013
Kajal Gaur .... Petitioner
Vs.
State of Haryana & another .... Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. S.K. Bhardwaj, Advocate for the petitioner.
....
TEJINDER SINGH DHINDSA, J. (ORAL).
The petitioner had applied for the post of PGT (Sanskrit) in response to an advertisement issued by the Haryana School Teachers Selection Board. As per stipulation contained in the advertisement, one time exemption was to be granted to such candidates from qualifying the HTET/STET Examination, who possess four years experience as PGT as on 11.04.2012. The present writ petition has been filed impugning the action of the Haryana School Teachers Selection Board, whereby the candidature of the petitioner has been rejected on the ground that she does not complete the four years experience in the school cadre.
The experience certificate possessed by the petitioner has been placed on record as annexure P-2. A perusal of the same would reveal that the petitioner possesses a total experience which is less than four years. Apparently in the light of such experience certificate, the rejection of the candidature of the petitioner at the hands of respondent/Board can not be faulted.
Learned counsel appearing for the petitioner faced with such a situation would contend that the experience of the petitioner as a Guest CWP No. 2857 of 2013 (O&M) -2- Faculty has not been correctly calculated and as such, he be permitted to withdraw the present writ petition with liberty to approach the competent forum seeking necessary correction as regards her experience as PGT in the school cadre is concerned.
Prayer is allowed. The writ petition is dismissed as withdrawn with liberty as prayed for.
February 11, 2013 (TEJINDER SINGH DHINDSA) harjeet JUDGE