Pradeep Kumar vs State of H.P.

Rajiv Sharma, Vacation Judge

The petitioner in this writ petition is aggrieved since he has not been permitted by the H.P. Subordinate Services Selection Board to participate in the selection process for appointment to the post of PGT (Commerce). The Board has denied the opportunity on the ground that the petitioner does not possess the requisite qualification of passing B.Ed. According to the petitioner, the B.Ed. in commerce stream was introduced in Himachal Pradesh on regular basis, permitting admission to over aged candidates only from 2012-13.

It is seen from the notification itself that for the candidates who had M.Com degree, B.Ed. was not to be insisted for a period of three years from the date the Himachal Pradesh University started B.Ed. in Commerce Stream.

As already stated above, the Himachal Pradesh University had started B.Ed. in Commerce stream, without any restriction as to age, only from academic year 2012-13. The petitioner submits that had otherwise become over-aged to take admission to B.Ed. in the regular stream prior to 2012-13, when the University started B.Ed. in Commerce stream from 2007-2008 onwards. In peculiar facts and circumstances of this case, there will be a direction to the H.P. Subordinate services Selection Board to interview the petitioner also and subject to his merit, take further action to forward his name to the State. Needless to say that in case the petitioner is selected by the Board, a rider will be added to the effect that he will have to pass the B.Ed. within three years. With the aforesaid observations, the writ petition is disposed of, so also the pending application(s), if any.

Dasti copy.