ANILA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The method of calculation of the period of experience is different for Teachers working on contract basis and Teachers working as Guest Faculty. The two types of engagements are governed by separate set of instructions i.e. dtd. 12/12/2008 and 27/10/2010 respectively.

(2.) Earlier, the method of calculation of experience for Teachers as Guest Faculty was based on periods/class work spent lecturing. This position remained in vogue till 31/3/2009. Thereafter, a formula was evolved making 220 days equivalent to one year of service experience. Applying this methodology, the Haryana School Teachers Selection Board (for short 'the Board') calculated the experience of the petitioner from 1/4/2009 to 11/4/2012 as 3 years and 11 days by excluding the period from 25/5/2007 to 31/3/2009, which period was not taken into consideration and rightly so. The petitioner, thus, fell short of 4 years experience required in terms of advertisement for the post of PGT (Geography).

(3.) Mr. Bakshi's argument is that 250 days to the credit of his client are more than requisite 220 days and 220 days are equal to a year of service experience as per instructions, which have been extended to recruitment vide administrative order dtd. 24/5/2013 in favour of a candidate passed in pursuance of directions issued by this Court on 15/3/2013 in CWP No.5602 of 2013 titled 'Gagandeep and others v. State of Haryana and others'.