DIKSHA RANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition has been filed inter alia seeking a writ of mandamus directing the respondents to grant relaxation from possessing HTET Level-III qualification prescribed as per Appendix 'B' of the Haryana State Education School Cadre (Group B) Service Rules, 2012, Annexure P-2, for the post of Post Graduate Teacher (PGT) Computer Science against advertisement 23/2026, dtd. 5/2/2026. Further, a direction has been sought to the respondents to carry out amendments in the said Rules for giving the relaxation.

(2.) Learned counsel for the petitioner contended that the post of PGT (Computer Science) had earlier been advertised vide advertisement 26/2023 and 36/2023, but as per the selection result dtd. 5/2/2026, only about thirty-nine candidates could be selected. This shows candidates with the requisite caliber are not available for selection, still the respondents have issued the advertisement in question, again inviting applications for 1672 posts of PGT (Computer Science), requiring the candidates to qualify HTET Level-III as an essential requirement. The last such test was conducted only in July, 2025. Therefore, the Rules need to be relaxed so far as this requirement is concerned. Secondly, he has referred to application dtd. 12/9/2023 sent by Director, Secondary Education, to Chairperson, National Council for Teacher Education (NCTE), Annexure P-7, seeking relaxation in educational qualification for the post of PGT (Computer Science) to the extent it prescribes B.Ed. as an essential qualification. One-time exemption from possessing B.Ed. for filling up the post of PGT (Computer Science) was granted by NCTE vide resolution dtd. 4/12/2023, requiring the candidates to acquire the said qualification by 2028, and the Government was directed to carry out necessary amendments in the service rules. On the same lines, it has been contended that relaxation should be granted to the petitioners herein for possessing HTET Level-III qualification.

(3.) Considering the submissions made by learned counsel for the petitioner, this Court finds no ground to entertain the petition. Merely because sufficient number of candidates could not clear the selection process to be appointed against the advertised posts, it cannot in itself be a ground for the petitioner to seek relaxation. Also, there is no basis to conclude that the candidates who could not clear the process in first attempt, cannot do so in the next attempt. It is not the case that a candidate can participate in the process only once. Still further, it cannot be assumed that all those who cleared HTET Level-III appeared in the earlier selection process. Additionally, it is not the case that HTET has not been conducted in the State of Haryana for a long time, as concededly it has been conducted in July, 2025 itself.