Rajesh Balia, J. - (1.) HAVING heard learned Counsel for the parties, we do not find any merit in this appeal.
(2.) THE respondent -petitioner applied for the post of Senior Teacher in Urdu. The petitioner's candidature was not considered inter alia on the ground that she did not had an additional subject apart from Urdu, which is being taught in secondary level at schools. The rejection of her candidature was challenged by way of filing S.B. Civil Writ Petition No. 3166/2000. The learned Single Judge was of the opinion that her candidature was wrongfully excluded from consideration. While the eligibility for the post of Senior Teacher was prescribed to be graduate, or equivalent examination, with at least two subjects taught in schools with degree or diploma in edcation, or Montessori training, it was clarified by the State Government vide Annexure -A/1 that where a Senior Teacher is to be appointed in a minority language, he/she should have one additional subject in his graduation, which is being taught at secondary level in addition to he/she being graduate in education.
(3.) IT is not in dispute that the petitioner is a graduate in Urdu and was also having B.Ed to her credit. In her graduation, she had apart from Urdu, two additional subjects therein (i) Drawing and painting; and (ii) Home Science. The learned Single Judge was of the opinion that apart from minority language, the petitioner had the subjects of English and Drawing -Painting, as the subjects in graduation and, therefore, it cannot be said that the petitioner did not had the additional subject, which is being taught at secondary school level. Hence allowed the petition and directed the non -petitioners to give the petitioner appointment as a Senior Teacher because the persons less meritorious than the petitioner had been given appointment and also directed to give notional seniority with effect from the date persons lower in merit were given appointment.;