DIMPAL BHARDWARJA Vs. HARYANA STAFF SELECTION COMMISSION
LAWS(P&H)-2021-2-10
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 02,2021

Dimpal Bhardwarja Appellant
VERSUS
HARYANA STAFF SELECTION COMMISSION Respondents

JUDGEMENT

ANIL KSHETARPAL,J. - (1.) By this order, 7 writ petitions bearing CWP No.5631, 7101, 9487, 14758, 16408, 19671 and 19969 of 2017, and two contempt petitions bearing CM-13561-CII-2018 in COCP-1170-2018, COCP-304-2019, shall stand disposed of. Learned counsel for the parties are ad idem that these writ as well as contempt petitions can conveniently be disposed of by a common order.
(2.) Once again, the question of equivalence of qualifications for the purpose of appointment is before the Court. These 7 writ petitions have been filed claiming that their qualifications are equivalent to M.Sc. Home Science and therefore, they are entitled to be considered for appointment to the post of Post Graduate Teachers (Home Science) in the State of Haryana.
(3.) On 28.06.2015, the Haryana Staff Selection Commission issued a recruitment notice inviting the applications for filling up 193 posts of Post Graduate Teachers (Home Science) (Group-B Service) in the State of Haryana and 5 posts in District Mewat. The essential qualifications as per recruitment notice are as under:- "Cat. No.9 193 posts (included 16 post of Backlog of SC) of PGT Home E.Q. M.Sc. Home Science with at least 50% marks and B.Ed. from recognized University." ;


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