- (1.) Petitioner has approached this Court by putting-forth her grievance that her candidature has been rejected on the ground that she does not possess the qualification of having passed Haryana Teachers Eligibility Test (in short 'HTET')/State Teachers Eligibility Test (in short 'STET') in the subject of Psychology and her experience as a College Lecturer has not been taken into consideration for granting her exemption from passing HTET/STET.
(2.) It is the contention of the counsel for the petitioner that the petitioner possesses the educational qualifications required under the advertisement for appointment to the post of Post Graduate Teacher (Psychology). Under the Haryana State Education Lecturers School Cadre (Group 'C') Service Rules, 1998 (in short '1998 Rules'), which were applicable earlier, there was no sanctioned post of Lecturer in Psychology in the education department. With the coming into force of the Haryana State Education School Cadre (Group 'B') Service Rules, 2012 (in short '2012 Rules') cadre of Post Graduate Teachers (in short 'PGT') in Psychology stands created. Petitioner possesses the educational qualifications for appointment to the post, but does not possess the certificate of having qualified HTET/STET.
(3.) In the advertisement dated 7.6.2012 (Annexure-P-2) itself while prescribing eligibility which mandated certificate of having qualified STET/HTET of respective subject for the post applied, Note 2 was inserted which provided for one time exemption of HTET/STET. As per this note, candidates who have worked for minimum four years till 11.4.2012 and was continuing as such was exempted from qualifying the HTET/STET, but was required to qualify the same not later than 1.4.2015, failing which their services were to be terminated automatically.;