RAKESH KUMAR Vs. STATE OF H.P AND ORS.

JUDGEMENT

(1.) THIS writ petition seeks an appropriate directions/order be issued to the respondents directing them to permit the petitioner to continue working as Teacher having been appointed by the Parents Teachers Association, Govt. Senior School Dhatti, District Kangra. It is undisputed before me that the petitioner was appointed vide Annexue:P -9 at Government Senior Secondary School, Dhatti. The petitioner avers that he has qualified his matriculation and senior secondary examination from the H.P. Board of School Education, B.A. in Hindi from H.P. University in 1997, M.A. in Hindi from the same University, Prabhakar examination in 2001 and B.Ed examination in 2005. The qualifications of the petitioner are not disputed. It is eligibility of the petitioner to hold this post which is being contested by the respondents.

(2.) NOTICE of the petition was issued to the respondents. Vide its order dated 23.7.2010, this Court noticed that respondents No. 2 and 3, who had been served but not present. In these circumstances, I direct that they proceeded ex -parte. Learned Additional Advocate General submits that the petitioner is not entitled for consideration for appointment because he does not possess the qualification for the post of Language Teacher. According to him, the petitioner does not possess the qualification of J.B.T. or the L.T. Course. This controversy need not detain this Court any further. In CWP No. 1130 of 2009 titled Mamta Saini v. State of H.P. and Ors., this Court held:

(3.) PURSUANT to this direction having been issued, the State has also amended the rules as would be apparent and evident from Annexure:P -14. The minimum educational and other qualifications as required have been prescribed under Clause:VII: