REKHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Though learned counsel for the State submits that the Haryana Teachers Eligibility Tests/State Teachers Eligibility Tests, are to be passed in the subject that the candidate wishes to teach in, as per her/his application form for the post, I do not see how that contention is tenable, for the reasons already given in the judgment of this Court dated 25.10.2017, passed in CWP no.26795 of 2016 and other connected petitions,wherein the contention of the counsel for the Board of School Education, Haryana, had been specifically noticed, to the effect that no separate tests for each individual subject were being conducted by the Board and in fact, even in the information bulletin published by the Board, Clause 6.2 stipulates as follows:-

(2.) Very obviously, if the Board itself, which is a statutory body established by the Government, is not holding any separate Haryana Teachers Eligibility Tests for specific subjects and itself states that those who wish to apply for posts of TGTs in Hindi/ English/Punjabi/Sanskrit/Urdu/HomeScience/PhysicalEducation/Art/Music, need to have passed the Test held for either Mathematics and Scicence teachers, or for Social Studies teachers, again very obviously, no candidate can hold a special test for himself in a specific subject.

(3.) Consequently, these petitions are allowed as in the same terms as CWP no.26795 of 2016 and connected petitions, decided on 25.10.2017.