DEVENDER KUMAR Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) BY the medium of the present writ petition, the petitioner has prayed for the quashing and setting aside of Annexures PH and PJ, (letters dated 9th September, 2014 and 22nd September, 2014, respectively), to the extent the same pertain to the petitioner, whereby the petitioner has been called upon to undergo two years special training instead of six months, on the grounds taken in the memo of the writ petition.

(2.) THE facts of the case, as set out in the writ petition, are that the petitioner obtained degree of Graduation (B.Com.) in the year 1995 by securing 44.93% marks. The petitioner came to be appointed as Primary Assistant Teacher on 18th October, 2004. Thereafter, in the year, 2010, the petitioner obtained Bachelor of Education degree from Jammu University by securing 58.5% marks.

(3.) THE respondents have resisted the writ petition on the ground that a candidate who has passed Graduation with at least 45% marks and one year degree in Bachelor of Education has to undergo training for six months. The petitioner has since passed Graduation by securing only 44.93% marks, he has to undergo special training for two years. Further, the rounding off is not permissible as per the Rules occupying the field. Therefore, the impugned orders made by respondents are stated to be legally correct.