PUNAM DEVI Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The petitioner had applied for the post of Primary Teacher in pursuance to advertisement dated 08.11.2012 (Annexure P-5) issued by the Haryana School Teachers Selection Board. It has been asserted that the petitioner possessed the essential qualifications prescribed for the post and also possessed four years teaching experience as Primary Teacher as on the crucial date i.e. 11.04.2012 to claim exemption from qualifying the HTET/STET Examination.

(2.) The present writ petition has been filed raising a grievance that even though no specific order of rejection has been passed but yet the respondent-Board has not accepted her candidature on the ground that she does not possess four years teaching experience as Primary Teacher after having acquired the essential qualifications.

(3.) Learned counsel appearing for the petitioner has not disputed that the essential qualifications stipulated for the post of Primary Teacher was two years diploma in elementary education. It has further been admitted that the petitioner qualified such diploma in elementary education only on 13.01.2010. The relevant stipulation as regards one time exemption being granted to candidates as regards qualifying HTET/STET Examination is contained in note-3 of the advertisement which reads in the following terms :