SMT. SHAKIRA YASMEEN S/O ABDUL NABI AGED ABOUT 41 YEARS OCC: ASST. TEACHER MORARJI DESAI RESIDENTIAL (MINORITY), RAICHUR DIST: RAICHUR R/O H.NO. 1 Vs. THE SECRETARY MINORITIES WELFARE DEPARTMENT, VIKAS SOUDHA, BENGALURU

JUDGEMENT

(1.) By consent of learned Advocates appearing for the parties, matter is taken up for final disposal. Heard. Perused the records.

(2.) Petitioner is said to have completed Rashtrabhasha Praveen Examination from Dakshin Bharat Hindi Prachar Sabha conducted in the year 1993 apart from completing her Pre-University Course (PUC). Petitioner was appointed through an agency as a Hindi Teacher in third respondent school on honorarium basis with effect from 21.07.2007, Annexure-E and it is said to have been renewed from time-to-time for the year 2008-09, 2009-10, 2010-11, 2011-12, 2012-13, 2013-14, 2014-15 and 2015-16 Annexures-F, G, H and K respectively. Petitioner is working as a Hindi Teacher in third respondent school till today against a vacant sanctioned post.

(3.) It is the contention of petitioner that she has passed Hindi Shikshak Examination conducted by Karnataka Secondary Education Board, which is equivalent to B.Ed. as per Government Order dated 16.08.2003 where under it has been declared that Hindi Shikshak Course conducted by Karnataka Mahila Hindi Seva Samithi, Bangalore, Karnataka Hindi Prachara Samithi, Bangalore, Mysore Hindi Prachara Parishad and others are equivalent to B.Ed. Course on two conditions namely, that the holder of such degree must have passed Pre-University Course with regional language as a medium of instructions at PUC level and must have studied Hindi and one other language as Teaching Method vide Annexure-L and petitioner though possess said qualification respondent had not included her name in the previous selection list and when approached she was informed orally that she is not qualified as she has not studied equivalent course to B.Ed. Course and as such, she made a detailed representations on 08.04.2015 and 27.11.2015, Annexures-M and N requesting to consider same and on account of non-consideration of said representations by granting service weightage and recruiting the petitioner for the post of Assistant Teacher in Hindi Subject in Morarji Desai Residential School, petitioner is before this Court.