DEEPAK RANI Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The challenge in the present writ petition is for issuance of a writ in the nature of mandamus to the respondents to admit the just cause of the petitioner and grant her 5% marks in Haryana Teacher Eligibility Test (HTET) and declare her as qualified.

(2.) The case of the petitioner is that she is a backward class candidate and had appeared in Haryana Teacher Eligibility Test 2012-2013 conducted on 01/02.06.2013 by the respondent No.3. She score 87 marks out of total 150 marks and, therefore, as per the result she has not qualified, in view of the fact that she had to score 60% (90 marks).

(3.) Counsel for the petitioner on behalf of the petitioner submits that as per Clause 9 (a) of the notification dated 11.02.2011 (Annexure P-3) issued by the National Council of Teachers Education, State was to consider giving concessions to persons belonging to SC/ST, OBC, differently abled persons etc.