MADHURI KAUSHIK vs STATE OF CHHATTISGARH

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CGHC010334452026 2026:CGHC:38589
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by
JYOTI
SHARMA
Date:
2026.09.03
10:53:48
+0530
JYOTI
SHARMA
WPS No. 6386 of 2026
1 - Madhuri Kaushik D/o Ramkumar Kaushik Aged About 26 Years R/o
Village Bartori Block Bilha, District- Bilaspur (C.G.)
2 - Prakash Choudhary S/o Chandrapal Choudhary Aged About 27
Years R/o Village Kathali Post Taparda District- Raigarh (C.G.)
3 - Deep Kumar Beck S/o Dular Masih Beck Aged About 29 Years R/o
Ward No. 19, Village Bhanura, District- Balrampur (C.G.)
4 - Manohar Yadav S/o Harishankar Yadav Aged About 28 Years R/o
Tatidand Post Semarkachar, Block Kansabel, District- Jashpur (C.G.)
5 - Dalpat Kumar S/o Kanhaiya Lal Aged About 28 Years R/o Village
Konpara, Post Office Kotrimal, Tahsil Gharghoda, District- Raigarh
(C.G.)
6 - Dronika Verma D/o Devendra Kumar Verma Aged About 29 Years
R/o Ramayan Chowk Sarra, Pallari, District- Balodabazar,-Bhatapara,
(C.G.)
7 - Gitanjali D/o Dashrath Das Aged About 27 Years R/o Village Nagoi,
Post Lafa, Block Pali, District- Korba, (C.G.)
8 - Sanjay Patel S/o Gaukaran Patel Aged About 27 Years R/o Village
Sarra, Block Pallari, District- Balodabazar-Bhatapara, (C.G.)
9 - Vikas Kumar Bhagat S/o Hari Ram Bhagat Aged About 28 Years R/o
Village Lodam, District- Jashpur, (C.G.)
10 - Dinesh Kumar S/o Ravindra Raj Singh Aged About 34 Years R/o
Village Amera, Bastipara, Post Komakhan, Block Bagbahara, District-
Mahasamund (C.G.)
11 - Manish Kumar Sahu S/o Dhananjay Kumar Sahu Aged About 26
Years R/o Nagar Panchayat Kopra, District- Gariyaband (C.G.)
12 - Sonam Toppo D/o Anand Kishore Toppo Aged About 26 Years R/o
Village Pandaripali, Tahsil Farsabahar, District- Jashpur, (C.G.)

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13 - Bhupendra S/o Ramadhar Aged About 27 Years R/o Ward No. 13,
Mini Mata Ward Lalbandh, Nawagarh, District- Bemetara (C.G.)
14 - Dolly Bhoyer S/o P.L. Bhoyer Aged About 28 Years R/o Village
Batera, Near Police Station Dondi Lohara, District- Balod, (C.G.)
15 - Rakhi Sinha D/o Tekram Sinha Aged About 25 Years R/o Village
And Post Dumardih Khurd, Tahsil And District- Rajnandgaon (C.G.)
16 - Kanchan Pradhan D/o Benushyam Pradhan Aged About 26 Years
R/o Keshkal District- Kondagaon (C.G.)
17 - Khomlesh Dewangan S/o Moti Ram Dewangan Aged About 26
Years R/o Village Sankara Post Somni, District- Rajnandgaon, (C.G.)
18 - Roshan Verma S/o Chandra Kumar Verma Aged About 27 Years
R/o Village Sandi, Tahsil Khairagarh, District- Khairagarh-Chhuikhadan-
Gandai, (C.G.)
19 - Kemlata Dewangan D/o Narayan Dewangan Aged About 26 Years
R/o Tilai, Post Padumtara, District- Rajnandgaon, (C.G.)
20 - Kuldeep Yadav S/o Rajkumar Yadav Aged About 28 Years R/o
Village Kudar, Post Babouli, Police Station Dhourpur, District- Surguja
(C.G.)
21 - Ved Prakash S/o Toran Lal Aged About 31 Years R/o Ward No. 12,
Ganjpara, Balod, District- Balod (C.G.)
22 - Harbala Yadav S/o Devendra Kumar Yadav Aged About 27 Years
R/o Bhathudand Pathalgaon, District- Jashpur, (C.G.)
23 - Bharti Dehari D/o Rupdhar Singh Dehari Aged About 26 Years R/o
House No. 26, Ward No. 04, Keshkal, District- Kondagaon (C.G.)
24 - Upasna Mandavi D/o Agnu Ram Mandavi Aged About 27 Years R/o
Civil Line, Kondagaon, District- Kondagaon, (C.G.)
... Petitioner(s)
versus
1 - State Of Chhattisgarh Through The Secretary, Department Of
School Education, Mantralaya, Mahanadi Bhawan, New Raipur, District-
Raipur, (C.G.)
2 - Director Directorate Of Public Instruction, First Floor, Block-C,
Indrawati Bhawan, Atal Nagar. Mahanadi Bhawan, Nawa Raipur,
District- Raipur, (C.G.)
3 - Chhattisgarh Staff Selection Board Raipur, Through Examination
Controller, Office At North Block, Sector-19, Atal Nagar, Mahanadi
Bhawan, Nawa Raipur, District- Raipur, (C.G.)

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4 - National Council Of Teacher Education Through The Secretary,
Office At G-7, Dwarika, Near Metro Station, New Delhi-110075
... Respondent(s)
(Cause title is taken from Case Information System)
For Petitioner : Mr. Praveen Dhurandhar, Advocate
For Respondents/
State
: Mr. S.S. Badgaiya, G.A.
For Respondent No. 3 : Mr. Avinash Singh, Advocate
For Respondent No. 4 : Mr. Abhishek Banjare, CGC
(HON’BLE SHRI JUSTICE BIBHU DATTA GURU)
Order on Board
01/09/2026
1. The present petition is filled seeking following reliefs:-
10.1 That, this Hon'ble Court may kindly be pleased to
direct the respondent authorities to allow the
petitioners to file their candidature for the post of
Teacher (Agriculture) arising out of the advertisement
dated 28-07-2026 of Teacher (Annexure P-1) and
allow the petitioners to participate in selection process
for the post of Teacher (Agriculture).
10.2 That, this Hon'ble Court may kindly be pleased to
direct the respondent authorities to allow the
petitioners to complete their course of two years B.Ed.
degree during the course of their employment, if are
selected and appointed in the post of Teacher
(Agriculture).
10.3 That, this Hon'ble Court may kindly be pleased to
direct the respondent No.1 & 2 to make reference for
relaxation. to the respondent No.4 (National Council
for Teacher Education) under Clause-V of the

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notification dated 12-11-2014 (Annexure P/6) for
providing relaxation to the petitioners pursuing two
years B.Ed. degree, so that the petitioners may
complete their B.Ed. degree during the course of their
employment, if selected in the selection process on
the post of Teacher (Agriculture) arising out of the
advertisement (Annexure P-1).
10.4 That, this Hon'ble Court may kindly be pleased to
direct the respondent authorities to take the decision
of the representations of the petitioners dated 04-08-
2026 (Annexure P-7).
10.5 That, the Hon'ble Court may kindly be pleased to
grant any othefr relief, as it may deems fit and
appropriate.
2. Learned counsel for the petitioners submits that the petitioners are
unemployed B.Sc. graduates pursuing a two-year B.Ed. course
and have already completed the first year thereof. He submits that
pursuant to the advertisement dated 28.07.2026 issued by the
respondents for appointment to the post of Teacher (Agriculture),
prescribing graduation with 50% marks and B.Ed. as the
educational qualification, the petitioners are otherwise eligible,
except that they are yet to complete the second year of the B.Ed.
course. It is therefore prayed that respondent No. 1 & 2 be
directed to make reference for relaxation to the respondent No. 4
i.e. National Council for Teacher Education under Clause V of the
notification dated 12.11.2014 for providing relaxation to the

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petitioners pursuing two years B.ED degree so that the petitioners
may complete their B.Ed degree during the course of their
employment, if selected.
3. Learned State counsel, opposing the petition, submits that the
petitioners do not possess the requisite educational qualification
prescribed in the advertisement dated 28.07.2026, as they have
not yet completed the two-year B.Ed. course. It is submitted that
mere completion of the first year of the B.Ed. course does not
make the petitioners eligible for appointment to the post of
Teacher (Agriculture). The respondents cannot permit the
petitioners to participate in the selection process contrary to the
eligibility conditions prescribed in the advertisement. It is further
submitted that the petitioners cannot claim relaxation as a matter
of right and that any relaxation under Clause V of the notification
dated 12.11.2014 is subject to the competence and discretion of
the National Council for Teacher Education. In the absence of any
relaxation having been granted by the competent authority, the
respondents have no authority to treat the petitioners as eligible or
to permit them to participate in the selection process. Hence, no
interference is warranted at this stage.
4. I have heard learned counsel for the parties and perused the
records.
5. Perusal of the record shows that the relief sought by the
petitioners for making a reference to respondent No. 4, National
Council for Teacher Education, for relaxation cannot be granted at
this stage, as the petitioners have not made any representation

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seeking such reference. Consequently, no such direction can be
issued by this Court.
6. However, keeping in view the future prospects of the petitioners,
who are students, the petition is disposed of with liberty to the
petitioners to make a representation before the competent
authority seeking a reference for relaxation in terms of Clause-V
of the Notification dated 12.11.2014. In the event such a
representation is made, the competent authority shall consider
and decide the same, in accordance with law, within a period of
30 days from the date of receipt of such representation.
7. With the aforesaid observation and direction, the writ petition
stands disposed of.
Sd/-
(BIBHU DATTA GURU)
JUDGE
Jyoti