- (1.) The petitioner has filed the instant writ petition under Article 226 of the Constitution of India assailing the action of the Haryana School Teachers Selection Board in not treating him eligible for the post of PGT (Sanskrit).
(2.) Brief facts that would require notice are that advertisement No. 1/2012 was issued by the Haryana School Teachers Selection Board on 07.06.2012 inviting applications for recruitment to various posts including 1465 posts of PGT (Sanskrit). The essential qualifications for the post of PGT (Sanskrit) were prescribed as "M.A. Sanskrit with at least 50% marks and B.Ed. from recognized University". That apart, certain common educational qualifications were prescribed for all the advertised posts including PGT (Sanskrit) and the same were as follows :- "(a) Matric with Hindi/Sanskrit or 10+2/BA/MA with Hindi as one of the subject. (b) Certificate of having qualified Haryana Teacher Eligibility Test (HTET)/School Teachers Eligibility Test (STET) of respective subject for the post applied, conducted by Board of School Education Haryana, Bhiwani. One time exemption of HTET (See Note-2). (c) Consistent good academic record (See Note-1). (d) Essential qualification (EQ) is given with each post."
(3.) In the advertisement itself, a one time exemption from passing HTET/STET was provided to such candidates, who have worked and possessed teaching experience of minimum four years as on 11.04.2012 in privately managed Govt. Aided, Recognized and Govt. Schools. Such exemption was provided as per Note-2 in the advertisement.;