HARJINDER SINGH Vs. STATE OF HARYANA ETC

JUDGEMENT

(1.) The qualification prescribed for the post of Teacher (Male) in the Haryana Education Service Class-in is Matriculation J.B.T. The petitioner, who is B.A., B.Ed. applied for the post and his case is not being considered on the ground that he does not possess the prescribed qualification though the possesses higher qualifications.

(2.) In all fairness, Mr. S.P. Laler, learned counsel for the petitioner, brought to our notice a Full Bench decision in Som Dutt vs. State of Haryana, 1983 3 SLR 41, in which it was laid down that where qualifications were laid down for a post persons with higher qualifications were not eligible to be considered.

(3.) One perusal of the judgement, we entertain our reservations with regard to the conclusion and we strongly feel that the decision requires further consideration. We, therefore, admit this writ petition to a full Bench. The papers may be laid before the Hon'ble Chief Justice for placing it before a Full Bench.