SREENIVASA K S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners, the Graduates holding B.Ed., degree holders are knocking at the doors of this Court seeking a writ of mandamus directing the respondents to accept their application forms along with fee for taking up the ensuing Karnataka State Teachers Eligibility Test complaining that the non-acceptance of the said applications is unjustifiable, being unreasonable and arbitrary.

(2.) The 1st respondent has entered appearance through the learned Addl. Government Advocate Smt. Pramodini Kishan; the learned panel counsel Sri K.Anand appears for 2nd respondent-Central Admission Cell and the 3rd respondent- NCTE is represented by its Sr. Panel Counsel Sri Basavaraj V.Sabarad.

(3.) The learned counsel for the petitioners submit that the 2nd respondent has prepared and published the brochure for the Teachers Eligibility Test-2018, a copy whereof is at Annexure-L which prescribes 50% as the minimum requirement of the performance of the candidates in the qualifying Graduation/Degree examinations viz., B.A., and B.Sc., and this is unauthorized; had there been no such prescription the petitioners could have been in the fray and therefore the respondent should be directed to treat the said prescription as being a nullity and further to permit them to take the eligibility test.