MADAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER obtained his B.Ed. degree in the year 2002. Thereafter, he acquired the M.Ed. degree in the year 2005. Respondent had issued advertisement whereby it was decided to fill -up the posts of T.G.T. (Arts) in the month of December, 2006. Last date of receipt of applications was 26.12.2006. The Petitioner submitted application for considering his candidature pursuant to which he was called for interview on 22.3.2007. The Petitioner appeared in the interview. However, the result was not intimated to the Petitioner. The Petitioner came to know later on that the result has been declared on 17.12.2007. His name was not recommended by the selection committee. The reason assigned was that because the Petitioner has passed his B.A. with the subject combination of English, Economics and Philosophy which is not approved subject combination for the post of TGT (Arts) as prescribed by the Government from time to time. Subject combination as approved by the Government in respect of TGT (Arts) were B.A., B.Ed. from a recognized University with English and two other school teaching subjects.

(2.) ACCORDING to the Respondents as per Recruitment and Promotion Rules the essential educational qualification for the post of Trained Graduate Teacher in the department was Graduate (in the subject concerned) from a recognized University with Post -Graduate Degree/Diploma in teaching/ education.

(3.) MR . Vikas Rathore, learned Deputy Advocate General has argued that since the Petitioner was not having the minimum educational qualification prescribed, his candidature has rightly been rejected.