SHIVNATH LAHARE Vs. STATE OF C G

JUDGEMENT

(1.) W.P.(S)Nos.6400 of 2008 and 764 of 2009 involve the same facts and question of law and, as such, they are being disposed of by this common order.

(2.) By these writ petitions, the petitioners seek to quash the corrigendum dated 17-10-2008 (Annexure - P/2 in W.P. (S)No.6400 of 2008) whereby the qualification initially prescribed in the advertisement dated 10-10-2008 (Annexure-P/l in W.P. (S)No.6400 of 2008) i.e. Post Graduate and BTI/B.Ed./M.Ed. passed certificate/degree or any other equivalent qualification was amended and after the word Post Grade Degree "second division" was inserted.

(3.) The facts, in brief, are that, the Directorate of Public Instructions issued a notification for pre-selection examination to promote Assistant Teachers and Teachers to the post of Lecturer by publication in the newspaper dated 10-10-2008. The qualification/eligibility criteria prescribed, therein, was the Assistant Teachers/Teachers who have Post Graduate Degree in the related subject and BTI/B.Ed./M.Ed. certificate/degree or any equivalent qualification. It was further prescribed that the Teachers working on the post of Upper Division Teacher should have minimum 3 years experience and Assistant Teachers should have 12 years experience of working as Assistant Teacher. In the note it was mentioned that the details of course and availability of application forms may be obtained from Rojgar Aur Niyojan issue dated 22-10-2008. Thereafter, on 17-10-2008 the initial advertisement dated 10-10-2008 was amended and the word "second division" in Post Graduate Degree was inserted. The petitioners could not appear in the selection process, as they had Post Graduate Degree, but not in second division. Thus, these petitions.