LAWS(HPH)-2013-1-73

ARUN KUMAR, SON OF BISHAN DASS, VILL. JUNI ROAD, PANDOH, P.O. PANDOH, TEHSIL SADAR, DISTRICT MANDI, H.P. Vs. THE STATE OF H.P. THROUGH SECRETARY (EDUCATION) TO THE GOVT. OF H.P., SHIMLA,

Decided On January 03, 2013
Arun Kumar, Son Of Bishan Dass, Vill. Juni Road, Pandoh, P.O. Pandoh, Tehsil Sadar, District Mandi, H.P. Appellant
V/S
The State Of H.P. Through Secretary (Education) To The Govt. Of H.P., Shimla, Respondents

JUDGEMENT

(1.) PETITIONERS in these writ petitions are aggrieved since they have not been permitted by the H.P. Subordinate Services Selection Board to participate in the selection process for appointment to the post of PGT (Commerce). The Board has denied the opportunity on the ground that the petitioners do not possess the requisite qualification of passing B.Ed. According to the petitioners, the B.Ed. in commerce stream was introduced in Himachal Pradesh on regular basis, permitting admission to over aged candidates only from 2012 -13.

(2.) IT is seen from the notification itself that for the candidates who had M.Com degree, B.Ed. was not to be insisted for a period of three years from the date the Himachal Pradesh University started B.Ed. in Commerce Stream.