BHAGWAN SINGH Vs. STATE AND ORS.

JUDGEMENT

(1.) Advertisement (Annexure-B) dated 18.04.2009 was issued for two posts of RET for GPS Seri Kotla, District Kathua. Condition No.4 stipulated that the applicant must possesses minimum qualification of 10+2 or above in any stream for RET in PS/ZRP/CRP and 10+2 or above with math/science stream for RET in UPS.

(2.) Learned counsel contends that the requirement for the post in question was 10+2 or above with math/science stream. Consequently, candidates possessing either math or science stream were eligible for appointment but the petitioner despite possessing the qualification of science stream was not appointed and only one candidate at Serial No.1 of the Select list (Annexure-E) having qualification of math stream was appointed as RET. Learned counsel further contends that instead of appointing the petitioner against the 2nd post, the respondents issued another Advertisement (Annexure-F) for the 2nd post of RET as had not been filled up in terms of Advertisement (Annexure-B).

(3.) Grievance of the petitioner is that the qualification for the post of RET was changed in Advertisement (Annexure-F) by providing that 10+2 and above with Science (Bio) stream were eligible for the post of RET (Science) in UPS. In other words, challenge is to the sub-classification of Science Stream restricting eligibility to a person possessing Science Stream with biology.