MANU BALA Vs. STATE OF H P

JUDGEMENT

(1.) THESE two petitions are being disposed of by a common judgment since a common question of law is involved in both these cases.

(2.) THE question which arises is whether the petitioners who are graduates in Commerce and also have degree of BEd. were eligible to be appointed as Trained Graduate Teachers as per rules existing on 29-3-2008. THE rules as they existed on 29.3.2008 provided that any graduate in Arts, Science or Commerce with 50% marks and having degree of BEd. was eligible for being appointed as TGT. THEse rules were amended later on in the year 2009. As per amendment made in the year 2009, the posts of TGTs were divided into TGT Arts, TGT Medical and TGT Non-Medical. Now the rules provide that they should be graduates in a particular subject(s) and commerce graduation are not correct.

(3.) CONSEQUENTLY, the writ petitions are allowed and the respondent-State is directed to consider the case of the petitioners to the post of TGTs on the same analogy as has been done in case of petitioner in CWP No. 1268/2008. Both the petitions are disposed of in the aforesaid terms. No order as to costs.