VINOD KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioner is aggrieved since he has not been selected for the post of TGT (Arts) on batch-wise seniority basis. THE petitioner has passed B.A. from University of Rajasthan Jaipur in 1986, M.A. (Hindi) in 1988 and B.Ed. in 1991. THEre is no dispute with regard to the qualifications. THE only ground taken in the reply at paragraph 3 for not selecting the petitioner is that he has not studied English in all 3 years of graduation and that English was subject only in the first year. It is further stated in the reply that for the post of TGT (Arts), English is necessary in all three years of graduation. Whether reporters of local newspapers may be allowed to see the judgment?

(2.) ANNEXURE P-7 is R&P Rules. The qualification prescribed under the Rules is "Graduate (in the subjects concerned) of a recognized University with Post-graduate degree/Diploma in teaching/education" and the desirable qualification is "knowledge of customs, manners and dialects of H.P."

(3.) IN that view of the matter, the petition is disposed of directing the respondent to see whether the petitioner possesses graduation in the subject concerned and in case, he has graduation in the prescribed subject, he shall be considered for appointment. Needful shall be done within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner subject to order passed by the competent authority and further grievance regarding his seniority will also be considered. All the pending application(s), if any, also stand disposed of.