Reshu Rani vs State Of Haryana And Others
2023 Latest Caselaw 11983 P&H

                                                          Neutral Citation No:=2023:PHHC:100500




                                                                     2023:PHHC:100500

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
114
                                           *****

CWP No.16454 of 2023 Date of Decision : 4.8.2023

Reshu Rani ..... Petitioner versus State of Haryana and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. Raghav Agnihotri, Advocate, for the petitioner

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:100500

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