JAGBIR SINGH Vs. STATE OF HARYANA AND ORS.
LAWS(P&H)-2016-2-62
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 15,2016

JAGBIR SINGH Appellant
VERSUS
State Of Haryana And Ors. Respondents

JUDGEMENT

Deepak Sibal, J. - (1.) Through the present bunch of petitions being CWP Nos. 11736 of 2013, 1240, 8974, 5002, 5042, 1416, 22372, 22441, 22443, 3940, 10623, 9948, 9902, 11175, 15659, 18597, 18880, 18893, 18963, 19742, 20470, 13530, 13575, 15784, 16877, 17350, 17594, 18086, 18089, 18094, 18133, 18308, 18440, 18523, 18527, 18531, 18532, 18533, 18535, 7281, 1433, 16016, 19312, 21356, 21680, 15505, 20964, 22814, 23032, 23396, 25998, 9555 of 2014, 582, 898, 3274, 3661, 3868, 1851, 732, 9833, 8790, 8767, 8768, 8847 and 1616 of 2015, selection of Post Graduate Teachers (PGTs), made in pursuant to advertisement No. 1/2012 dated 07.06.2012 is challenged.
(2.) For the sake of convenience, facts have been extracted from C. W.P. No. 11736 of 2013.
(3.) Through advertisement dated 07.06.2012, the respondents invited applications for appointment to the posts of Post Graduate Teachers (PGTs) in different subjects. As per the advertisement, the last date of application was 29.06.2012, which, through a corrigendum, was extended to 15.07.2012. The following eligibility was prescribed, which was common to all posts: - - "Common to all posts - Eligibility : (a) Matric with Hindi/Sanskrit or 10+2/B.A./M.A. 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.";


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