CHANDERHAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) C.M. is allowed and Annexures P-9 & P-10 are taken on record.

(2.) The case set up by the petitioner is that his diploma is recognized by the Rehabilitation Council of India, a statutory body created under the Rehabilitation Council of India Act, 1992 (RCI). The RCI by its office order dated 20.04.2009 (P-8) has certified the following courses as equivalent to B.Ed. Special Education:-

(3.) The petitioner obtained his one year Post Graduate Diploma in Special Education (PGPD-SE) through Distance Education specializing in Disability area of Visual Impairment from the M.P. Bhoj (Open) University, Bhopal which is recognized by the University Grants Commission. The diploma was earned duly certified on 14.05.2009. The RCI has issued to him a Registration Certificate as Rehabilitation Professional as a Special Educator (Visual Impairment) by proof dated 16.05.2012. Part 2 of Note 2 of the advertisement issued by the Haryana School Teachers Selection Board under advertisement No. 2/2012, under which the applied recognizes Diploma in Education (Special Education) and B.Ed. (Special Education) are recognized certificates provided that the same have been recognized by the RCI. However, recognition of any particular institution from where such qualifications can be earned have not been specified. The petitioner was called upon by an interim order to produce a list of training institutions approved by the RCI, New Delhi. In response C.M. No. 14130 of 2013 has been filed appending the list. The Madhya Pradesh Bhoj (Open) University, Bhopal has been mentioned at Sr. No. 206 in which B.Ed. SEDE through Distance Education has been granted recognition for the period 2009-10 and 2010-2011 to 2014-2015. A perusal of the Diploma Certificate in PGPDSEDE conferred by the M.P. Bhoj (Open) University, Bhopal on the petitioner reveals that it was valid for the examination held in the year 2007, the certificate of which was issued to the petitioner on 14.05.2009. It bears out from record that the diploma was earned prior to the period of recognition granted and would, therefore, not come in aid of the petitioner to establish that he had a valid certificate for purposes of the advertisement. So far as B.Ed. (SE) through distance mode is concerned, Part-2 of Note-2 of the advertisement includes only such Diplomas in Education (Special Education) and B.Ed. (Special Education) if they are recognized by the RCI. It follows a priori that the essential qualification is meant and required to be earned through a regular teaching course and not through the distance education mode.