Swatantar Kaur vs State Of Haryana And Others

Tejinder Singh Dhindsa, J

Petitioner is aggrieved of the action of the respondent authorities in having denied to her the benefit of promotion to the post of T.G.T. (Punjabi) on

the ground that she does not possess the qualification of B.Ed.

Counsel has referred to the Haryana School Education (Group C) State Service Rules, 2012 to contend that the petitioner possesses the

qualifications prescribed therein for promotion to the post of T.G.T. (Punjabi) and the condition of possessing B.Ed qualification is alien to the rules.

Further urged that such aspect already stands settled by this Court in a bunch of writ petitions decided on 12.9.2018 in CWP-12143-2016 (Suresh

Chander v. State of Haryna) and other connected matters at Annexure P-8 (colly). Counsel further referred to different promotion orders at

Annexure P-9 (colly) whereby J.B.T. Teachers have been promoted to the post of T.G.T. in different subjects without insisting upon the qualification

of B.Ed.

Petitioner seeks parity of treatment.

In view of the above and without even ascertaining the correctness of the averments made in the petition, I deem it appropriate to dispose of the

instant writ petition with a direction to respondent no. 2 to consider the claim of the petitioner against the backdrop of a legal notice dated 16.12.2019

at Annexure P-7 by passing a speaking order expeditiously and in any case within a period of two months from the date of receipt of a certified copy

of this order.

Disposed of.