BALJIT SINGH Vs. DIRECTOR GENERAL SCHOOL EDUCATION AND STATE PROJECT DIRECTOR
LAWS(P&H)-2016-2-377
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 02,2016

BALJIT SINGH Appellant
VERSUS
Director General School Education And State Project Director Respondents

JUDGEMENT

- (1.) The petitioner challenges the order dated 9.2.2012 (Annexure P/16) whereby the respondents have rejected his case for consideration for appointment to the post of Trained Graduate Teacher (TGT) English on account of not possessing qualification as prescribed in the advertisement.
(2.) The dispute pertains as to whether the petitioner is eligible for consideration for appointment as TGT English since the petitioner has not done graduation in Elective English subject but is only a graduate and had English as one of the subject. As per advertisement dated 7.1.2010 the respondents invited applications for filling up the posts for Model Schools and Adarsh Schools in various Districts on contract basis. The basic qualification prescribed for Trained Graduate Teacher (TGT) English reads as under:- "Bachelor's Degree with 50% marks in the subject of Elective English with B.Ed."
(3.) Vide corrigendum dated 10.1.2010 (Annexure P/8) it was clarified that the Trained Graduate Teacher in Science, Math, English, Social Studies, Punjabi and Hindi should have 50% marks in the Graduation degree i.e. B.A./B.Sc. with the requirement of B.Ed. remained intact. Thus, a clarification was issued that the candidate applying for the said posts should have 50% marks in the combined marks of graduation and not 50% marks in the subject of Elective English as advertised earlier.;


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