OMKAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Applications for impleadment are allowed to the extent of intervention.

(2.) All these appeals have been preferred against the impugned common judgment and final order of the Division Bench of the High Court of Judicature at Allahabad on 30.05.2018 in Special Appeal NO.506/2018 deciding the bunch of the matters.

(3.) The singular question involved is whether the incumbents who were pursuing any of the Teachers Training Course (for short 'TTC ') (recognized by the National Council for Teachers Education (for short 'NCTE ') or the Rehabilitation Council of India (for short 'RCI ') as the case may be) could have appeared in the Teachers Eligibility Test (for short 'TET ') prescribed by the NCTE?