NEETU MUNJAL Vs. KURUKSHETRA UNIVERSITY AND ORS.

JUDGEMENT

(1.) Prayer is for the issuance of a writ of Certiorari to quash order (Annexure P-8) dtd. 7/2/2019 whereby the application of the petitioner for permission to appear in the Bachelor of Education (B.Ed.) (English) additional examination in July, 2019 was rejected in terms of Clause 16 of the 'Ordinances For Examinations' (hereinafter referred to as 'the Ordinance') issued by respondent No.1/University in respect of Bachelor of Education (B.Ed.) examination on the ground that the petitioner had not passed the B.Ed. degree from a State University of Haryana.

(2.) Brief facts of the case leading to the filing of the instant petition are that the petitioner did her B.Ed. from the Indira Gandhi National Open University (IGNOU) on 28/10/2010 whereafter she joined service as JBT Teacher under the Government of Haryana. Promotion from the post of JBT to the post of TGT is subject to the candidate fulfilling the requirement of having taught the subject in respect of which promotion is sought to the post of TGT. In the instant case, the petitioner had sought promotion to the post of TGT (English) and since she did not have the subject of English in B.Ed., therefore, the petitioner submitted an application to the Kurukshetra University for permission to appear in the subject of English in B.Ed. examination by way of additional subject.

(3.) As per Clause 16 of the Ordinance issued by the Kurukshetra University for B.Ed. examination, only a candidate who has already passed B.Ed./B.Ed. (Special Education) from the Kurukshetra University or any State University of Haryana alone is eligible to appear in additional teaching subject of B.Ed. examination. Clause 16 of the Ordinance of the B.Ed. examination issued by the Kurukshetra University is reproduced as under:-