JAGSIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks quashing of advertisement Annexure P. 14 making Elementary Teachers Training (ETT) qualification from Chandigarh to be ineligible for appointment of ETT teachers in Punjab.

(2.) Case of the petitioners is that ETT qualification from UT Chandigarh was duly recogoised by the Punjab Government for recruitment of JBT/ETT teachers but vide advertisement Annexure P. 14, qualification has been restricted to those who have passed two years ETT from Punjab.

(3.) Contention raised is that ETT qualification from UT Chandigarh stands on same footing as ETT qualification from Punjab and, therefore, restricting eligibility only to candidates who had passed from Punjab State, was discriminatory. It was also submitted that the advertisement was against the Punjab State Education Class III (Primary Schools Cadre) Service Rules, 1997 (for short the 1997 Rules). It was also submitted that ETT course was regulated under the National Council of Teachers Education Act, 1993 (NCTE Act) and in a judgment of this Court dated 22.7.2003 (Ms. Manisha Gupta and another V/s. State of Punjab, and others), Annexures P. 16, it was laid down that ETT qualification from UT Chandigarh was valid for recruitment in the State of Punjab.