SATISH VERMA CLERK SENIOR SECONDARY BRANCH, BOARD OF SCHOOL EDUCATION HARYANA BHIWANI Vs. HARYANA SCHOOL EDUCATION BOARD THROUGH ITS SECRETARY AT BHIWANI

JUDGEMENT

(1.) -In this writ petition, the petitioner has prayed for quashing of order Annexure P-3 passed by the Secretary, Board of School Education Haryana, terminating his service. The petitioner has prayed that the impugned order be quashed and he be reinstated in service with all consequential benefits.

(2.) Brief facts which are necessary for deciding this case are that name of the petitioner was sponsored by the Employment Exchange, Bahadurgarh, for the post of Clerk in response to a requisition sent by the Board of School Education Haryana. The petitioner appeared in the test held at Bhiwani on 28.2.1994. On the recommendation of the selection committee, the petitioner was appointed as Clerk in the service of the Board vide Annexure P-2 dated 15.7.1994. The petitioner joined duty in pursuance of Annexure P-2. After about four months, the impugned order came to be passed by the Secretary of the Board terminating the service of the petitioner on the ground that the certificate of National Open School, Delhi, produced by the petitioner, does not qualify him to be appointed in the service of the Board.

(3.) The petitioner says that he had passed Matric examination from the Board of School Education Haryana in the year 1988 and 10+2 Senior Secondary Examination from the National Open School Delhi. His case is that 10+2 examination conducted by the National Open School, Delhi, has been recognised by the Government of India as equivalent to Higher Secondary Examination and in view of the policy decision of the Government of Haryana, which has been circulated vide letter Annexure P-5, he is eligible to be appointed as a Clerk and the respondent-Board has illegally terminated his service.