Punjab-Haryana High Court
Anwar Khan And Ors vs Board Of School Education, Haryana on 25 October, 2017
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
IN THE PUNJAB & HARYANA HIGH COURT AT CHANDIGARH
CWP-16975-2016
Date of decision : 25.10.2017
Anwar Khan and others
... Petitioners
Versus
Board of School Education, Haryana, Bhiwani and another
... Respondents
CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present: Mr. R.K.Malik, Senior Advocate
with Mr.Jasbir Mor, Advocate
for the petitioners.
Mr.K.K.Gupta, Advocate
for respondent no.1-Board.
Mr.Hitesh Pandit, Addl.A.G. Haryana.
AMOL RATTAN SINGH, J.(ORAL)
For orders see CWP-26795-2016 titled as "Shikha Rani and another vs. State of Haryana & others".
It is clarified that since the petitioners' contention is that their candidature has been rejected because they have not cleared the HTET examination with the certificate specifying that they have cleared it in the subject of Physical Education, their candidature cannot be rejected, if they have cleared the HTET either in the Math and Science examination, or in the Social Studies examination.
(AMOL RATTAN SINGH) JUDGE October 25, 2017.
Davinder Kumar
Whether speaking / reasoned Yes/No
Whether reportable Yes/No
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