MONIKA SACHDEVA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) By this petition the petitioner has challenged the order declaring her ineligible for the post of PGT-Home Science.

(2.) It is not disputed that the recruitment to the post of PGTs is covered under the Haryana State Education School Cadre (Group 'B') Service Rules, 201 Appendix 'B' provides the qualifications as per which one of the essential eligibility conditions is that the candidate should have qualified the Haryana Teachers Eligibility Test (HTET)/State Teachers Eligibility Test (STET) among others.

(3.) The contention of the learned counsel for the petitioner is that the petitioner fulfils the other qualifications and has cleared the UGC-Net examination and prays that since that is the more difficult examination the petitioner should also be considered eligible for the same. This exact question came up before this Court in the matter of Aruna Mehta v. Haryana School Teachers Selection Board and another, passed in CWP No.14695 of 2012, Decided on 02.08.2012. In that case it was further contended as follows:-