VIKAS SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, I propose to decide CWP Nos.19263 of 2012, 14488, 28783, 6603, 7692, 5633, 15874, 10345, 10309 and 10380 of 2013 where the petitioners are praying for issuance of a writ in the nature of mandamus directing the Haryana School Teachers Selection Board to treat the Acharya degree equal to M.A. (Sanskrit) as per the letter dated 10.05.1975.

(2.) Petitioners, in pursuance to the advertisement issued by the Haryana School Teachers Selection Board, applied for the post of Post- Graduate Teachers (hereinafter referred to as 'PGT Teachers), Sanskrit. Some of them apprehend that their candidature would be rejected at the time of interview on the ground that they do not possess M.A. Degree in Sankrit which is the qualification prescribed in the advertisement while others are those whose candidatures have been rejected on this ground.

(3.) Petitioners in CWP Nos.19263 of 2012, 14488 and 28783 of 2013 have passed their Acharya degree from Kurukshetra University, Kurukshetra (for short 'KUK') whereas petitioners in CWP Nos.6603, 7692, 5633, 15874, 10345, 10309 and 10380 of 2013 have passed their Acharya degree from Sampurnanand Sanskrit University, Varansi (for short 'Sampurnanand University'). Some of the petitioners have been issued the interview letters but being apprehensive that their candidature would be rejected, have approached this Court while others, after the rejection of candidatures at the time of interview on the ground that they do not possess the prescribed qualification of M.A. in Sanskrit, have approached this Court praying for declaring the Acharya degree possessed by the petitioners equal to M.A. in Sanskrit, thus holding them eligible for consideration for appointment to the post of PGT Sanskrit.