Kapil Kumar & Ors. vs State Of Haryana & Ors.

Harsimran Singh Sethi, J. (Oral)

Present application has been filed for impleading NCTE as respondent No. 4 in the present petition.

Keeping in view the averments made in the application, which are duly supported by an affidavit, present application is allowed. NCTE being a necessary party, is impleaded as respondent No. 4 in the present petition. Amended memo of parties attached with the present application is taken on record only for prosecuting the present litigation.

In the present bunch of petitions, the grievance being raised by the petitioners is that the Guidelines which have been issued by the National Council for Teacher Education (NCTE) with regard to the qualification for appointment as a Post Graduate Trained (PGT) Teacher are not being adhered to by the State of Haryana, which is leading to litigation as and when any such Advertisement is issued by the State of Haryana for filling up the post of PGT Teachers.

Learned State counsel submits that as per the instructions received from the Director General Secondary Education, Haryana dated 05.08.2026, the said issue with regard to the amendment of the Haryana State Education Cadre (Group B) Service Rules, 2012 (hereinafter referred to as ‘2012 Rules’) is under active consideration.

Learned counsel for the respondents submits that the said consideration will be finalized soon but not later than a period of three months from today.

At this stage, learned counsel for the petitioners submits that whether for appointment to a PGT post, B.Ed./Distant Education is necessary, should also be considered by the Department while undertaking exercise with regard to the amendment of 2012 Rules.

Learned State counsel submits that in case, any representation is received from any corner qua any grievance qua 2012 Rules within a period of three weeks from today, such suggestions/grievances raised by way of representation will also be kept in mind while undertaking the exercise that whether any amendment to 2012 Rules needs to be done or not and if done, what is required to be done.

Learned counsel for the petitioners submits that in view of the statement made by learned State counsel, the present petitions may kindly be disposed of having been not pressed any further but in case, before the finalization of the said consideration any post is advertised which causes prejudice, liberty be given to avail appropriate remedy as well as in case after consideration is finalized, in case any grievance persists, liberty be given to avail appropriate remedy.

Ordered accordingly.

Pending miscellaneous application(s), if any, shall also stands disposed of.

A photocopy of this order be placed on the file of connected cases.