DEVI DAYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner applied for the posts of JBT Teacher in the State of Haryana. The posts were advertised in the month of July/August, 1991. He had completed JBT Course in 1980 when State of Haryana decided to de-recognise JBT Course conducted in Punjab. On that basis, the petitioner case was not being considered for selection by the Departmental Selection Committee-respondent No. 3, that the petitioner has approached this Court.

(2.) The broad facts are not disputed in the written statement. The case of the petitioner is covered by the decision of the Supreme Court in Suresh Pal and others v. State of Haryana, 1987 AIR(SC) 2027. When the petitioner joined the course in 1980, the Diploma issued by the State of Punjab was recognised in State of Haryana, and the petitioner has already completed one year course. He was to complete the course by doing II year also. The petitioner could not be deprived of the benefit of completing the Diploma Course in the State of Punjab by State of Haryana by passing the order during the pendency of the course.

(3.) For the reasons stated above, this writ petition is allowed with the direction to the respondents to treat the Diploma issued by the State of Punjab for JBT course as valid and consider the case of selection of the petitioner according to law. There will be no order as to costs.