ANJANA SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) 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, the petitioner had appeared for interview in pursuance to the directions issued by the Division Bench and she has been able to make the mark and as such she has been selected and appointed. The aforementioned factual position has been conceded by the learned counsel for the parties. Learned Advocate General has clarified that the petitioner Ms. Anjana Sharma, 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.