Augustine George Masih, J. - (1.) BY this order, I propose to dispose of two Civil Writ Petition Nos. 2694 and 2782 of 1993 as common questions of fact and law are involved in these petitions. With the consent of the counsel for the parties, the basic pleadings are being taken from CWP No. 2694 of 1993 (Smt. Vinod Versus The State of Haryana and others).
(2.) IN pursuance to the advertisement issued by the respondents inviting applications for 2592 posts of J.B.T. Teachers, petitioner applied for the same. She was selected for the said post and joined as such in the year 1991. Thereafter, her services were sought to be terminated by the respondents by asserting that the J.B.T. Examination passed by the petitioner from Education Department of Delhi Administration in the year 1987 was not recognized by the State of Haryana as the recognition as equivalent to J.B.T. of Haryana State was granted w.e.f. 17.10.1989. Since the petitioner had passed her J.B.T. Examination from Education Department of Delhi Administration prior to 17.10.1989, she was not eligible for consideration for appointment to the post of J.B.T. Teacher. It is the contention of the counsel for the petitioner that vide letter dated 21.07.1984 (Annexure R -2), the Director, School Education, Haryana indicated that the Government of Haryana in the light of D.O. dated 12.02.1984 (Annexure P -5) has recognized various qualifications possessed by the candidates from different institutes of State as equivalent to that of the J.B.T./Diploma in Education of State of Haryana. Basic Teacher Training Course of two years passed from the Education Department of Delhi Administration was one of the such J.B.T. Training Course, which was accepted as recognized equivalent to J.B.T. of Haryana.
(3.) IN the light of this letter/decision of the Government of Haryana, the J.B.T. Course of the petitioner, which is also of the duration of two years obtained from the Education Department of Delhi Administration, shall be deemed to have been recognized as equivalent to J.B.T. Course of the Government of Haryana. Referring to the letter dated 17.10.1989 (Annexure R -1), counsel contends that what has been stated therein is that the J.B.T. Course run by the Delhi Administration is equivalent to J.B.T. of Haryana on reciprocal basis, but does not indicate that the J.B.T. Course obtained from Education Department of Delhi Administration prior to the said date was not recognized nor does it say that from the said date onwards, it would be treated as equivalent to J.B.T. He accordingly contends that the impugned order cannot sustain and deserve to be set -aside.;