Punjab-Haryana High Court
Sheetal Rani Mishra vs State Of Haryana Others on 17 February, 2025
Neutral Citation No:=2025:PHHC:023215
CWP-298-2025 -1-
265
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-298-2025
Date of Decision: 17.02.2025
SHEETAL RANI MISHRA AND ANOTHER
..... PETITIONERS
VERSUS
STATE OF HARYANA AND OTHERS
....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Rajat Mor, Advocate
for the petitioners.
Mr. Krishan K. Chahal, Addl. A.G., Haryana
for respondent no. 1 and 3.
Mr. Kanwal Goyal, Advocate and
Ms. Sheena Dahiya, Advocate
for respondent no. 2/Commission.
TRIBHUVAN DAHIYA, J. (ORAL)
The petition has been filed inter alia seeking a writ of certiorari quashing the final selection result dated 04.01.2025, Annexure P-17, to the extent of excluding the petitioners for the post of Post Graduate Teacher (PGT) in Biology, in response to advertisement 18/2024, dated 23.07.2024, Annexure P-1.
2. Learned counsel for the petitioners contends that essential qualification for the post in question is as under:
M.Sc. Zoology / Botany / Bio-Sciences /Bio-Chemistry 1 of 3 ::: Downloaded on - 24-02-2025 21:47:33 ::: Neutral Citation No:=2025:PHHC:023215 CWP-298-2025 -2- /Genetics /Micro Biology/Plant Physiology/Bio-Technology/ Life Sciences/ Molecular Bio. with at least 50% marks provided that the applicant had studied Botany & Zoology at Graduation level and B.Ed. from recognized university;
The petitioners possess the qualification of M.Sc. in Food Science and Technology, which falls within one of the disciplines of Life Science. This Court in Civil Writ Petition No.15661-2017 titled Archana v. State of Haryana and others, vide judgment dated 27.03.2023, has already held M.Sc. in Food Science and Technology from Chaudhary Charan Singh Haryana Agricultural University, Hisar, as valid qualification for the post of PGT Biology. The decision was upheld by the Division Bench in LPA-2254- 2024 and vide order dated 29.10.2024, Annexure P-12, the petitioner therein was given the appointment as well.
3. He further contends that the petitioners herein are also similarly placed as the petitioner in the aforementioned case. Besides, they have participated in the selection process, and the only reason to withhold their result is the clarification awaited from the School Education Department regarding their eligibility.
4. Learned counsel for the respondent-Commission contends that letter, dated 29.11.2024, has already been sent to the first respondent/Additional Chief Secretary, Government of Haryana, School Education Department, seeking clarification regarding certain degrees, including that of M.Sc. in Food Science and Technology, as to whether the same are to be considered valid qualification for the post of PGT Biology, which is still awaited.
5. Learned State counsel, on instructions, contends that 2 of 3 ::: Downloaded on - 24-02-2025 21:47:33 ::: Neutral Citation No:=2025:PHHC:023215 CWP-298-2025 -3- appropriate decision regarding the petitioners' degree as well as those of other candidates in response to the Commission's letter, dated 29.11.2024, will be taken by the competent authority within eight weeks keeping in view the law laid down in Archana case.
6. In view thereof, the petition is disposed of with a direction that thereafter based upon the decision taken, the Commission will complete the exercise of recommending the candidates within three weeks. In case the petitioners fall within merit and are to be offerred the appointment as PGT, it shall be given notionally from the date other selected candidates pursuant to the advertisement in question have been appointed.
7. Pending miscellaneous application(s), if any, shall also stand(s) disposed of.
(TRIBHUVAN DAHIYA)
17.02.2025 JUDGE
Seema
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
3 of 3
::: Downloaded on - 24-02-2025 21:47:33 :::