Punjab-Haryana High Court
Nirmala vs State Of Haryana & Others on 7 February, 2014
Author: Augustine George Masih
Bench: Augustine George Masih
Civil Writ Petition No.3968 of 2013 {1}
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Date of Decision: February 07, 2014
Nirmala
...Petitioner
Versus
State of Haryana & others
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: None for the petitioner.
Mr.Harish Rathee, Sr.DAG, Haryana,
for the State.
*****
AUGUSTINE GEORGE MASIH, J.(ORAL)
Petitioner has approached this Court praying for issuance of a writ of mandamus directing the Director, Secondary Education, Haryana- respondent No.2 to countersign the experience certificate issued to her by the School with a further prayer that the petitioner be interviewed provisionally.
A perusal of the writ petition indicates that the petitioner had applied for the post of Post Graduate Teacher with subject Sanskrit. The certificate, which is sought to be got countersigned by the Director, Secondary Education, indicates that the experience is that of a Trained Graduate Teacher (Sanskrit) from Shivaji Vidya Peeth Sr.Sec.School, Village Bhadana (Sonepat).
The qualifications prescribed for the Post Graduate Teacher although may be possessed by the petitioner, but she has not got the Kumar Ramesh 2014.02.10 09:48 I attest to the accuracy and integrity of this document High Court Chandigarh Civil Writ Petition No.3968 of 2013 {2} experience on the post for which she had applied and, therefore, not fulfilling the requisite experience of the said post for seeking exemption from passing the HTET.
Counsel for the respondents submits that both the claims of the petitioner for countersigning of the experience certificate and that she does not possess the requisite experience for the post for which she had applied are covered against the petitioner by the judgment passed by this Court in Civil Writ Petition No.14135 of 2013 (Suresh Kumar Versus State of Haryana & others), decided on 05.07.2013 qua the countersigning of the experience certificate and by a Division Bench judgment passed in Civil Writ Petition No.18569 of 2012 (Anamika Gupta Versus State of Haryana and others), decided on 11.12.2012 qua the requisite experience for the post.
In view of the above, no relief can be granted to the petitioner in the present writ petition. The same, therefore, stands dismissed.
February 07, 2014 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2014.02.10 09:48
I attest to the accuracy and
integrity of this document
High Court Chandigarh