NAVNEET KAUR Vs. SARV SIKSHA ABHIYAN AUTHORITY AND ORS.
LAWS(P&H)-2014-11-42
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 20,2014

NAVNEET KAUR Appellant
VERSUS
Sarv Siksha Abhiyan Authority And Ors. Respondents

JUDGEMENT

- (1.) The petitioner prays that she be declared eligible for appointment as ETT Teacher in terms of the qualifications prescribed in the advertisement and in the NCTE (pre-notification) norms. The respondents issued an advertisement which is on record as Annexure P-3 intending to make appointments to 1273 posts of ETT Teachers. In the original advertisement eligibility criteria was prescribed, the relevant of which is extracted herebelow:- 4. Educational Qualification i) The applicant should have passed 10+2 from the Punjab School Education Board or any other equivalent Board ( in case of General category minimum with 50% marks and in case of Scheduled Castes/Scheduled Tribes minimum with 45% marks)
(2.) The aforesaid advertisement was followed by a corrigendum where the relevant of the educational qualification prescribed as applicable to the petitioner was more or less in conformity with the criteria prescribed by NCTE(principal notification) appended to the petition as Annexure P-1, same is extracted herebelow:- v) Graduation with minimum 50% marks and B.Ed, NCTE (Recognition norms and procedure) Regulations as they are according to the instructions issued from time to time will also be eligible for appointment for Class 1 to 5 upto 1st January, 2012 provided that the applicant will have to pass 06 months "Special Program in Elementary Education" of the NCTE after appointment."
(3.) Annexure P-1 which has been described as principalnotification prescribes the following eligibility criteria and the same is also extracted herebelow:- (a) with Graduation with at least 50% marks and B.Ed qualification or with at least 45% marks and 1 year Bachelor in Education (B.Ed) in accordance with the NCTE (Recognition Norms and Procedure) Regulations issued from time to time in this regard shall also be eligible for appointment to Class I to V upto 1st January, 2012 provided he/she undergoes, after appointment an NCTE recognized 6 month Special Programme in Elementary Education; Coupled with this is a clause pertaining to reservation also and relaxation of qualifying marks to the extent indicated therein. The same is also extracted herebelow:- (ii) Reservation policy Relaxation upto 5% in the qualifying marks shall be allowed to the candidates belonging to reserved categories such as SC/ST/OBC/PH.;


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