RAJESH VERMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition seeking direction to the respondents to consider his graduation certificate issued by the Indian Army for appointment to the post of Madhyamik Shikshak (English). Petitioner's case

(2.) The petitioner passed the Higher Secondary Examination (12th ) and thereafter joined the Indian Army to the post of Havaldar. After discharging more than 15 years of continuous service in the Indian Army, he was issued a Combined Certificate of Discharge and Recommendation for Civil Employment which is equivalent to the Graduation certificate issued by any recognized university. The Indian Army is competent to issue a graduation certificate to the army personnel by virtue of their 15 years of service in the Indian Army. The petitioner had also passed the diploma in education (two years Course) in the year 1999 from the Board of Secondary Education, Bhopal.

(3.) The State Government framed the Rules called the Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions and Recruitment Rules, 2018 (in short '' Rules, 2018'') for recruitment to the teaching staff in the school education department as mentioned in Schedule-1 and Schedule -2. Rule 5 provides a method of recruitment. As per sub Rule 4 of 5 Rules,2018, the recruitment to the service shall be made by selection through eligibility examination under direct recruitment and by promotion. The Educational qualifications are provided under Rule 8(2), and the candidate is required to mandatory to pass the Teaching Eligibility Examination with percentage as prescribed in sub-rule (5) of Rule-11 for direct recruitment on the post of teacher.