BHARTI SOHANI Vs. STATE OF M.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner Bharti Sohani under Article 226 of the Constitution of India against the order dtd. 03/02/2023, passed by the Joint Director, Lok Shiksha Vibhag, Indore (M.P.) whereby the petitioner's candidature for the post of Middle School Teacher (Maths) has been rejected on the ground that the petitioner was not having 'Maths' as the main subject in her graduation.

(2.) The petition has been filed on the ground that the petitioner is a graduate, having done her B.Sc. in computer science with physics and maths as subjects, and in-fact the petitioner, throughout her graduation has studied maths as a subject with 12 papers of mathematics, apart from physics.

(3.) Shri Sunil Jain, learned senior counsel for the petitioner has also submitted that only because the petitioner had completed her B.Sc. along with maths as subject, she was allowed to do her M.Sc. in mathematics and thus, it cannot be said that the petitioner has no exposure in the subject maths. Counsel has submitted that the petitioner fulfils all the requisite criteria and merely because she has not done her graduation in mathematics, the respondents were not justified in rejecting her candidature. Counsel has also drawn the attention of this Court to the additional reply filed by the State dtd. 28/08/2018, wherein the procedure for appointment for the post of Primary, Middle and High School Teachers has been provided, and so far as the Teachers applying for the Middle Schools are concerned, it is stated that for the purposes of maths, they must have completed the graduation along with maths or physics or engineering as subjects. Thus, it is submitted that since the petitioner has already completed her graduation along with maths and physics as subjects, in such circumstances, it was necessary for the petitioner to have degree in graduation exclusively in mathematics only.