LAWS(P&H)-2015-9-368

POOJA Vs. STATE OF HARYANA AND ORS.

Decided On September 19, 2015
POOJA Appellant
V/S
State Of Haryana And Ors. Respondents

JUDGEMENT

(1.) The petitioner possesses the qualification of Matriculation, Secondary Education, B.Com., M.A. in English, B.Ed., and Haryana Teacher Eligibility Test (HTET). She is aspirant to be appointed as Trained Graduate Teacher (TGT) English, in pursuance of advertisement No. 9/2015 dated 23.07.2015 (Annexure P -2), issued by the Haryana Staff Selection Commission for recruitment of 1035 TGT English. According to the advertisement, a candidate possessing the following academic qualification is eligible to be appointed on the post of TGT English: - -

(2.) We are of the opinion that it is for the employer to prescribe the qualifications for appointment on a particular post. In the present case, for the post of TGT English, B.A. with at least 50% marks in English as an elective subject and 2 year Diploma in Elementary Education; or B.A. with at least 50% marks as well as in English as an elective subject and 1 year Bachelor in Education (B.Ed.); or B.A. with at least 45% marks as well as 50% marks in English as an elective subject and 1 year Bachelor in Education (B.Ed.), in accordance with NCTE (Recognition Norms and Procedure) Regulations issued from time to time in this regard, is essential qualification. There is difference between B.A. and B.Com. Both the Degrees are entirely different. Different subjects are taught in the courses of B.A. and B.Com. Even otherwise, Trained Graduate Teachers teach in the elementary schools, where only basic English language and other languages are taught. Commerce is not the subject of teaching in elementary education. Therefore, the Degrees of B.A. and B.Com. cannot be treated as equivalent. Merely because the petitioner has passed B.Com. and possesses the Degree of M.A. in English, her qualification cannot be treated as equivalent to the Degree of B.A. In these facts, the qualification prescribed for appointment to the post of TGT English cannot be said to be arbitrary and violative of Articles 14 and 16 of the Constitution of India, on the ground that the Degree of B.Com. has not been included in the essential academic qualification for appointment to the post of TGT English.