RAKESH BHARTI Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Learned counsel for the parties are ad idem that as regards the issue of the validity of the Haryana Teachers Eligibility Tests, the claim of the petitioner is covered in his favour vide the order of this Court dated 02.05.2017, passed in CWP-2129-2017, a statement having been made in that case by the learned Advocate General, Haryana, to the effect that the validity of the tests for a limited period of five years, would take effect only after the year 2011, in respect of the tests already conducted earlier, which would therefore continue to remain valid upto 2016, (i.e. 5 years after 2011).

(2.) Mr. Nehra however further points out that the petitioner having been issued a certificate for the School Teachers Eligibility Test (STET) only in the subject of Social Science, he would still be entitled to apply for the post of a PGT (English), no separate test having been conducted by the Board of School Education, Haryana (either HTET or STET), specifically in the subject of English.

(3.) He further relies upon a judgment of this Court passed on 25.10.2017 in CWP-26795-2016, wherein it was held that even a person having passed the HTET/STET in Social Studies would be eligible for applying for the post of a PGT (English), even in terms of the instructions of the Board of School Education, Haryana.