Punjab-Haryana High Court
Sonam vs State Of Haryana And Ors on 15 November, 2017
CWP No.25991 of 2017 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
107 CWP No.25991 of 2017 (O&M)
Date of Decision : 15.11.2017
Sonam ...... Petitioner
Versus
State of Haryana and others ...... Respondents
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
***
Present : Mr. Mukesh Yadav, Advocate
for the petitioner.
Dr. Sushil Gautam, D.A.G., Haryana.
***
AJAY TEWARI, J. (Oral)
Notice of motion.
On the asking of the Court, Dr. Sushil Gautam, Deputy Advocate General, Haryana accepts notice on behalf of the respondents- State.
Counsel for the petitioner undertakes to supply two copies of the paper book to the learned Deputy Advocate General during the course of the day.
This petition has been filed complaining that even though the subject of Computers has to be taught from the lower classes yet there is no eligibility test for TGT (Computer Science).
I asked the learned counsel for the petitioner whether any regular appointment has been made to the post of TGT (Computer Science) and he has fairly accepted that no regular recruitment has been made. I am sure that as and when regular recruitment for the post of TGT (Computer 1 of 2 ::: Downloaded on - 21-11-2017 22:53:11 ::: CWP No.25991 of 2017 (O&M) 2 Science) is considered the respondents will ensure that proper framework including the Rules and conduct of eligibility test is also undertaken.
With these observations this petition is disposed of. Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
( AJAY TEWARI )
15.11.2017 JUDGE
pooja sharma-I
Whether speaking/reasoned - Yes/No
Whether reportable - Yes/No
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