ANIL KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Through the present petition, the petitioner seeks issuance of a direction to the respondents to appoint him as Post Graduate Teacher (PGT) (Mathematics).

(2.) One of the prescribed qualifications was that a candidate should have passed Haryana Teacher Eligibility Test (HTET)/School Teacher Eligibility Test (STET). However, one time exemption was granted to candidates, who had four years' of service, which was required to be certified and countersigned by the Director, Secondary Education. It is the admitted position that neither had the petitioner passed the HTET/STET nor did he submit his experience Certificate of four years duly counter-signed by the Director, Secondary Education. That being so, his candidature was rejected and resultantly, he was not called for interview. Such rejection made in the year 2012 was apparently accepted by the petitioner as he did not challenge such action on the part of the respondents. On the declaration of the results on 03.04.2013, the petitioner came to know that there were as many as 437 vacancies of PGT (Mathematics) for want of eligible candidates. The present petition has been filed seeking appointment against one such vacancy.

(3.) The aforementioned facts speak for themselves. The petitioner's candidature was rejected since, as provided in the advertisement and the applicable rules, he did not produce the requisite experience Certificate, duly counter-signed by the Director, Secondary Education. The petitioner did not challenge such action and thus would be deemed to have accepted the same. Even otherwise, in this regard, two judgments of this Court may be referred to, which are Rajbir Kaur vs. State of Haryana and others C. W. P. No. 10497 of 2013, decided on 22.07.2013 and Harinder Singh vs. State of Haryana and others C. W. P. No. 19921 of 2012, decided on 07.04.2015, wherein the action of the State to reject the candidature of similar applicants, who had not produced the requisite experience Certificate, duly counter-signed by the Director, Secondary Education of the concerned State, was upheld. Thus, the petitioner's candidature was rightly not considered.