- (1.) Petitioner had applied for the post of P.G.T., Sanskrit in response to an advertisement dated 7.6.2012 (Annexure P-6) issued by the Haryana School Teachers Selection Board.
(2.) Instant petition has been filed being aggrieved of the rejection of her application conveyed vide memo dated 2.5.2013 (Annexure P-9). Counsel for the parties have been heard.
(3.) In the advertisement in response to which the petitioner had submitted her application, eligibility conditions common to all posts had been laid down. One of the conditions of eligibility was for a candidate to possess a certificate of having qualified the H.T.E.T/S.T.E.T. Notes 2 and 3 would be relevant for the issue in hand and are reproduced hereunder:- "Note 2. A one time exemption of HTET/STET has been granted to the candidates who have worked for minimum 4 years till 11.04.2012 in privately managed Govt. Aided Schools, Recognized Schools and Govt. Schools. Candidate must be in service on 11.04.2012 in addition to being in position on the date of applying for the said post. They will have to qualify HTET not later than 1st April 2015 otherwise their services will be terminated automatically. Qualification/eligibility conditions and certificates will be determined with regard to last date fixed for submission of online applications also called as closing date given in the advertisement. Note 3. One time exemption certificate for HTET/STET & one time upper age relaxation certificate from Head of the Institute is required to be verified by DEO & counter signed by Director of Secondary Education of the concerned State. One time implies that an applicant can apply only once for a particular category of post in the first advertisement. No such exemption will be granted in the subsequent advertisement.";