Gopal Dass And Aors vs State Of Haryana And Another
2023 Latest Caselaw 11979 P&H

                                                          Neutral Citation No:=2023:PHHC:100521




                                                                     2023:PHHC:100521

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
110
                                           *****

CWP No.16311 of 2023 Date of Decision : 4.8.2023

Gopal Dass and others ..... Petitioners versus The State of Haryana and another ..... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Suresh Kumar Kaushik, Advocate, for the petitioners

Ms. Shruti Jain Goyal, Senior DAG, Haryana with Mr. Harish Nain, AAG, Haryana

Mr. Kanwal Goyal, Advocate, for respondent no.2/HPSC

---

TRIBHUVAN DAHIYA J. (ORAL):

The issue arising in the writ petition is legality of HTET/STET

certificate as an essential qualification to be eligible for the advertised

post of Post Graduate Teacher (PGT).

This Court vide judgment dated 25.7.2023, passed in CWP

No.15802 of 2023 titled Monika and others v. State of Haryana and

another, has held that prescribing the said qualification is not illegal or

irregular.

In view thereof, the petition cannot be entertained, and is hereby

dismissed.

                                                       (TRIBHUVAN DAHIYA)
                                                              JUDGE
4.8.2023
A  w                      Whether speaking/reasoned: Yes/No
                          Whether reportable:        Yes/No

Neutral Citation No:=2023:PHHC:100521

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