Punjab-Haryana High Court
Monika Rani & Anr vs State Of Haryana & Ors on 29 August, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
CWP No. 3932 of 2017 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 3932 of 2017
Date of Decision:-29.08.2018
Monika Rani and others
...Petitioners
Versus
State of Haryana and others
...Respondents
CORAM:- HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr. Ved Parkash, Advocate
for the petitioners.
Mr. Kiran Pal Singh, AAG, Haryana.
RITU BAHRI J.(Oral)
Prayer in this petition filed under Article 226 and 227 of the Constitution of India is for issuance of a writ in the nature of certiorari quashing clause (b) to the extent of "of respective subject for the post applied" under the head "qualification common to all posts" under Sub Head of eligibility in advertisement No.3/2015 dated 28.6.2015 (Annexure P-2) being illegal and contrary to the guidelines of National Council for Teacher Education (Annexure P-4) and service Rules of TGT as provided in the Haryana School Education (Group 'C') State Cadre Service Rules, 2012 (Annexure P-6) The issue in the present case has already been decided by this Court in CWP No.26795 of 2016, titled as 'Shikha Rani vs. State of 1 of 2 ::: Downloaded on - 02-10-2018 15:48:25 ::: CWP No. 3932 of 2017 -2- Haryana', alongwith connected cases on 25.10.2017. This Court has held that there is no separate examination/paper is to be held by the Board while conducting HTET exam specific to any language (whether it be English, Hindi, Sanskrit, Urdu or Punjabi) or even for Physical Education, Arts and Music. The Staff Selection Board cannot impose a condition to the extent that the HTET exam should be passed with respect to a specific subject for the post applied.
In view of the judgment passed in CWP No.26795 of 2016, titled as 'Shikha Rani vs. State of Haryana', decided on 25.10.2017, this writ petition deserves to be allowed and the petitioners, who have cleared the HTET exam in Social Science, would be considered eligible and for any other subject they do not require to pass the same subject.
The writ petition is allowed accordingly.
August 29, 2018 ( RITU BAHRI )
Vijay Asija JUDGE
Whether speaking/reasoned Yes / No
Whether Reportable Yes / No
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