- (1.) Petitioner has approached this Court with a grievance that the experience rendered by the petitioner as a College Lecturer has not been taken into consideration by the respondents towards the experience.
(2.) Counsel for the petitioner contends that as per the corrigendum, the experience required under the same corrigendum dated 03.07.2012 (Annexure P-4) would be the date of closing of the advertisement i.e. 15.07.2012. On the said date, the petitioner had completed the requisite experience of four years and, therefore, relaxation in State Teachers Eligibility Test (hereinafter referred to as 'STET')/Haryana Teachers Eligibility Test (hereinafter referred to as 'HTET') was required to be given to the petitioner. He further contends that the petitioner was issued an interview letter and when the petitioner appeared before the Interview Committee, she was not interviewed on the ground that she did not have the requisite experience. This, the counsel for the petitioner contends, cannot sustain as she had teaching experience of four years, as mandated under the corrigendum issued by the respondents. He, accordingly, prays that the action of the respondents in not interviewing the petitioner be set aside and a direction be issued to the respondents to interview the petitioner treating her to be qualified for the said post. I have heard the counsel for the petitioner and with his assistance, have gone through the records of the case.
(3.) The contention of the counsel for the petitioner that the experience obtained by the petitioner as a College Lecturer should be taken into consideration for granting exemption from passing the HTET/STET, cannot be accepted in the light of the specific provisions as mentioned in the advertisement and the corrigendum.;