VANDANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE Government of Haryana in the Department of Health notified 379 posts of Multipurpose Health Worker (Female) through Advertisement No. 1 dated 12.03.2010 inserted in the Press Media. The closing date of receipt of applications was 12.04.2010. The advertised qualifications were Matriculation with Multipurpose Health Workers Training Course earned from an institution approved by the Government with Hindi/Sanskrit upto Matriculation Standard. There is no doubt that the petitioner obtained her essential qualification in May 2002 and is registered with the Haryana Nurses Registration Council, Chandigarh. However, she claims to have passed her Matriculation from Gurukul Mahavidhyalaya, Jawalapur, Haridwar which she claims is equivalent to Matriculation. The petitioner applied for the post. She was called for and appeared for interview before the respondent Haryana Staff Selection Commission, Panchkula on 20.12.2011. She was selected. Her result was declared in the general category on 08.05.2012. Despite selection, appointment was not offered to her.

(2.) AGGRIEVED by non -appointment, the petitioner approached this Court through C.W.P. No. 24922 of 2012 which was disposed of on 14.12.2012 with the direction to the Director General, Health Services, Haryana to decide her representation against non -appointment and to convey the decision to the petitioner forthwith. The petitioner represented but she did not receive attention in terms of the directions. The petitioner served notice of contempt through counsel upon which the impugned order has been passed rejecting the claim by holding the petitioner not entitled to appointment on the ground that the examination of Vidya Ratan (High School) conducted by Gurukul Mahavidhyaiaya, Jawalapur, Haridwar (Uttaranchal) is not recognized as equivalent to the Secondary examination of the Board of School Education, Haryana, Bhiwani. This finding was recorded on advice received from the Secretary to the Board and, therefore, the High School qualification of Vidya Ratan was not found equivalent to Matric qualification in Haryana State which is an essential qualification for the post advertised. The petitioner passed Vidyaratan (Class 10) Examination notified to her through certificate dated 09.09.2006 as proof of passing out from a school known as Swami Shradhanand Vidyaratan Mahavidhyalya, Chandgothi.

(3.) ON the strength of this letter, Mr. Goyal's opening gambit is that the Vidya Ratan Examination conducted by Gurukul Mahavidhyalaya, Haridwar has been recognized in Uttaranchal as equivalent to High School Examination. He would next submit that the Board of School Education, Haryana has issued a list of equivalent qualifications approved by the Board where Uttaranchal Shiksha Evam Pariksha Parishad, Ramnagar has been declared equivalent to High School Examination. However, the certificate relied upon by the petitioner is from the Gurukul Mahavidhyalaya Jawalapur, Haridwar, Uttaranchal which body is not mentioned for all to see in the approved list of the Board.