RAJ BALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In response to an advertisement issued by the Director, Secondary Education, Haryana, for recruitment against 25 posts of Art and Craft teachers, the petitioner applied. She was interviewed at Hissar on 18.08.1991. The selections made by the competent authority were quashed by this Court. On appeal, the Supreme Court directed that candidates who have already been appointed may not be disturbed but those who have applied and were not selected may be reinterviewed. In compliance with the directions given by the Supreme Court, the petitioner was again interviewed on 17.11.1992.

(2.) According to the petitioner, she is one of the candidates selected on the basis of re-interview. However, before she could be appointed, respondent No. 3 directed her to appear before him alongwith all her original certificates. The petitioner appeared before respondent No. 3 and produced her original certificates. Thereafter, respondent No. 3 sought some clarification from the Director, Secondary Education, Haryana School Education, Haryana, about the eligibility of the petitioner. Respondent No. 2 is said to have informed respondent No. 3 that the petitioner is not qualified to be appointed as Art and Craft teacher because she has not passed the Matric examination in full subjects from the Haryana School Education Board and on that premise the petitioner has been denied appointment to the post of Art and Craft teacher. Petitioner has alleged that she passed her Matric examination from Madhymik Shiksha Parishad, U.P, with the subjects of Hindi, Mathematics/Household, Economics, Political Science and Art & Craft (Drawing). She has also passed Intermediate examination from the Board of High School and Intermediate Education, U.P. Allahabad, with the subjects of Hindi, Political Science, Drawing, Economics and Education. In addition to these two examinations, she has also passed Parbhakar from the Punjab University and 10 + 1 examination from the Haryana State in which English was one of the subjects. Further assertion of the petitioner is that the Matric examination of Madhymic Shiksha Parishad, U.P. and the Intermediate examination conducted by the Board of High School and Intermediate Education U.P. Allahabad, have been recognised as equivalent to the Matric and Intermediate examinations respectively of the Board of School Education, Haryana, vide Annexure P. 6 and P. 7. She has placed on record Annexure P.8 to show that she has passed 10+1 examination from Arya Girls High School, Mohana (Sonipat), with English as one of the subject.

(3.) On the basis of these averments, the petitioner has claimed that she is fully qualified to be appointed as Art & Craft teacher but the respondents have unlawfully denied appointments to her.