ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) On 25.4.2000, a Division Bench of this Court had issued directions that the persons with higher qualification for the post of C&V Teachers, which included Hindi, Sanskrit, Punjabi, Art & Craft Teachers and P.T.Is, should be considered and if found suitable, they should also be appointed. It was further directed that in their appointment letters a condition be inserted that their appointments would be subject to the result of the petition. In the instant case, all the petitioners have appeared for interview in pursuance to the directions issued by the Division Bench. However, only one Ms. Ritu Kanwar, petitioner No. 5, could make the mark. She has been selected and appointed whereas other petitioners have failed to make the grade. The aforementioned factual position has been conceded by the learned counsel for the parties. Learned Advocate General, Haryana, has placed on record a chart of number of cases including the details in respect of the present petition, which is taken on record as Mark-A in the connected petition bearing CWP No. 4161 of 2000.

(2.) Learned Advocate General has clarified that Ms. Ritu Kanwar, petitioner No. 5, has been considered on account of the fact that as per Appendix 'B' to Rule 7 of the Haryana Primary Education (Group-C) District Cadre Service Rules, 1994, persons with higher qualification were to be considered only if candidates with JBT qualification were not available. Accordingly she has been considered on account of the fact that candidate with JBT qualification were not available.

(3.) In view of above, the instant petition has been rendered infructuous and accordingly disposed of. However, it is made clear that Ms. Ritu Kanwar, petitioner No. 5, who has been selected and appointed, shall be entitled to all benefits.