MALKA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE writ petition takes exception to Annexure P5 to the extent it imposes educational qualification standard of TET (Shastri) for batchwise recruitment. The petitioners have further prayed for writ to be issued against the respondents to recruit the petitioners as Shastri teachers on batchwise basis as per old R&P Rules.

(3.) THE argument of the petitioners is that in the past, the Authorities have relaxed the qualification condition and allowed the persons to continue, subject to improving their qualification, as is prescribed in the Right of Children to Free and Compulsory Education Act, 2009, for which instructions were issued on 3rd February, 2011. In the replyaffidavit, it has been made clear that that was one time relaxation and all subsequent recruitments have been made and will be continued to be made as per the enactment and the Rules in force.