Gurvinder Singh and another vs State of Haryana and others

The petitioners were appointed as JBT Teachers on 03.01.1998 and 01.01.1998, respectively on contract basis for a period of 89 days. The contract

was renewed from time to time and finally their services were regularized w.e.f. 01.10.2003 vide order dated 03.02.2004/29.12.2003. Thereafter, they

were promoted to the post of Social Studies Master vide order dated 30.07.2012/17.04.2012 w.e.f. 12.12.2010. In the year 2016, the petitioners and

other Social Studies Master/Mistress were considered for promotion to the post of PGT Economics. Vide order dated 02.04.2016 passed by

respondent No. 2, the case of the petitioners was deferred on the ground that they did not possess two years teaching experience as on 01.01.2014.

Thereafter, respondents No. 3 and 4 reiterated their recommendation for promotion of the petitioners vide endorsement dated 06.04.2016 on the

ground that the petitioners were promoted as Social Studies Master w.e.f. 12.12.2010 and, thus, they had acquired the requisite teaching experience.

Consequently, they were eligible for promotion. However, the Government promoted 2090 TGTs vide order dated 26.04.2016 but names of the

petitioners were not included in the said order. This action has been challenged by way of the present writ petition.

Reply has been filed on behalf of the respondents in which the stand taken is that actual teaching experience of the petitioners as on 01.01.2014 is less

than two years. The respective promotion orders of the petitioners are dated 30.07.2012/17.04.2012 and, thus, it is evident that their actual teaching

experience was less than two years on the cut off date i.e. 01.01.2014. Thus, they were not entitled for the promotion as on the cut off date.

Learned counsel for the petitioners submits that order of promotion dated 30.07.2012/17.04.2012 vide which the petitioners were promoted to the post

of Social Studies Master makes it amply clear that the promotion was retrospective w.e.f. 12.12.2010. The date with reference to which the case for

promotion is being considered is 01.01.2014. Thus, the petitioners possess more than two years experience and the denial of promotion to them is

illegal. Reliance is placed upon judgment passed in R.C. Jain, Assistant Executive Engineer vs. Haryana State Electricity Board, 1995(2) RSJ 411.

Learned State counsel reiterates the averments made in the written statement.

Haryana State Education School Cadre (Group B) Service Rules, 2012 govern the promotion of the petitioners. Rule 9(i)(g) provides that in the case

of PGT Economics, 67% vacancies are to be filled up by direct recruitment on contract basis and 33% by way of promotion from amongst TGT Social

Studies or by transfer or deputation of an official already in service of any State Government or Government of India. Appendix 'B' to the Rules

provides the eligibility conditions for promotion which are M.A. Economics/Applied Economics/Business Economics with atleast 50% marks and

B.Ed. from recognized University, two years teaching experience as TGT Social Studies and certificate of having qualified HTET/STET. Allegedly,

the petitioners do not possess two years teaching experience. Is this so? Perusal of the promotion orders of the petitioners leaves no doubt that they

were promoted w.e.f. 12.12.2010. Thus, they would be deemed to have occupied the post of Social Studies Master with effect from the said date and

consequently as on 01.01.2014 they possessed the required teaching experience. The expression used in the Rules is “two years teaching

experienceâ€. This requirement is fulfilled by the petitioners. The word “actual†can not be read into the expression. In the case of R.C. Jain

(supra) this Court has held as under:-

“From the rival pleadings, it is clear that by orders (Annexures P-8 and P-9), the petitioner has been granted retrospective promotions as Junior

Engineer-I as well as Assistant Engineer. These retrospective promotions accorded to the petitioner will naturally give a right to him to be treated as

Junior Engineer-I w.e.f. April, 1973 and Assistant Engineer w.e.f. 1.10.1974. Logically, the petitioner will be deemed to be holding the post of

Assistant Engineer with effect from 1.10.1974 and he will be presumed to have gained experience on the post of Assistant Engineer on the basis of

his deemed date of promotion.â€​

The above observations are fully applicable in the context of this case. Thus, the petitioners had requisite experience as on 01.01.2014 and were

entitled to be promoted as PGT Economics with effect from the date their compatriots were granted promotion vide order dated 26.04.2016.

The petition is, accordingly, allowed. A writ in the nature of mandamus is issued directing the respondents to consider the petitioners eligible for

promotion as on 01.01.2014 and, accordingly, consider them for promotion to the post of PGT Economics with effect from the date their compatriots

were granted promotion within a period of four weeks from the date of receipt of certified copy of this order. The petitioners would also be entitled for

grant of all consequential benefits.