POOJA SHARMA Vs. STATE OF H P

JUDGEMENT

(1.) Petitioner herein is a Sportsman who has passed her Senior Secondary examination in Commerce in March, 2000 and B. Com in the year 2003 and M.A. Economics in the year 2006 and she has also completed her Junior Basic Trained Teacher course ('JBT' in short) in September, 2011 in 1st Division and she has registered herself in District Employment Exchange Una on 02.11.2011.

(2.) Respondent-State on 12.09.2009 had notified 1308 posts of JBT to be appointed in Government Primary Schools of the State on contract basis on a fixed remuneration vide advertisement, wherein passing of Teacher's Eligibility Test (TET) was mandatory requirement for determining the eligibility of a candidate. Qualifying marks for passing TET is 60%.

(3.) Before filing petition, petitioner had appeared in TET and had scored 84 marks out of 150 marks i.e. 56%. During pendency of present petition, petitioner has passed JBT, TET in the year 2014 by securing 91 marks out of 150 marks.