LAWS(P&H)-2004-9-116

RAVINDER KAUR Vs. STATE OF HARYANA AND ORS.

Decided On September 08, 2004
RAVINDER KAUR Appellant
V/S
State Of Haryana And Ors. Respondents

JUDGEMENT

(1.) Ravinder Kaur, petitioner, herein was interviewed by the selection committee in the office of the District Education Officer, Ambala on Dec. 3, 1996 and was selected as J.B.T. Teacher but she was not appointed. The petitioner claimed that the reason she was not appointed was because her qualification of J.B.T. had been obtained from Punjab Education Department which has been derecognised in the State of Haryana. However, subsequently the petitioner did secure appointment with effect from July 26, 1989.

(2.) In the petition it has been pleaded that the petitioner passed her matriculation examination from Punjab School Education Board on Dec. 30, 1977, Bachelor of Arts from Panjab University on June 27, 1981 and Junior Basic Teacher Certificate (J.B.T.) from Punjab Education Department in the Session 1978-80 and certificate was issued on Aug. 27, 1980. Petitioner passed Giani Examination with Hindi as an additional subject from Punjabi University, Patiala on Dec. 15, 1978.

(3.) According to the petitioner the reason she was not given appointment on the initial stage after her selection on Dec. 3, 1986 was the fact that her J.B.T. Certificate had been awarded by the Punjab Education Department which had been derecognized by the Director of School Educating Haryana. However, the derecognition had been effected vide orders dated April 29, 1981 to mean that it would be effective only from April 29, 1981 (Annexure P-5). This derecognition had been further clarified vide order dated Aug. 21, 1981 and would not apply to those candidates who had passed J.B.T. Examination from Punjab from that date. This communication is Annexure P-6. In the present case the petitioner had obtained her Junior Basic Teacher Certificate on the basis of the examination held by the Punjab Education Department in May, 1980. This certificate is Annexure P-3. Consequently the derecognition of J.B.T. Certificate from Punjab Education Department would not apply to her case since she had obtained the qualification long before it was derecognised.