MANJU Vs. LT GOVERNOR

JUDGEMENT

(1.) The petitioner successfully underwent a written test for admission to the Elementary Teacher Education (hereinafter referred to as ETE) Course conducted by State Council for Educational Research and Training, Govt. of India (hereinafter referred to as SCERT) and was placed at serial No.32 of the merit list and was thereafter required to appear before the responents with the necessary documents and certificates on 26th August 2002. The petitioner did so and all her documents, certificates were considered and scrutinised by the respondents and were found meeting all prescribed requirements. Pursuant to action taken on the representation to the Minister of Education on being unfairly denied the admission, inspite of fulfilling all prescribed requirements, the petitioner was again interviewed and on 31st October 2002 the petitioner was again not found in the list of successful candidates and the denial of admission was challenged by this writ petition on averments, inter alia, that at least five candidates selected had ranked lower than the petitioner in the merit list published after the written test. It is submitted that no marks were given for interview and the selection is entirely subjective.

(2.) In the counter affidavits the respondents took the stand that the certificates and documents produced by the petitioner were not found genuine and such candidates whose documents were not produced or the certificates were not found genuine were rejected.

(3.) Pursuant to the order of this Court dated 14th January, 2003, the petitioner had produced six learners out of 10 learners who were taught by her, to enable the Director SCERT to verify the genuineness of the cerficate produced by the petitioner. The only objection in so far as the petitioner in the present writ petition is concerned is to be found in paragraph 14 of the report dated 18.1.2003 given by the Director, SCERT today in Court which reads as under:-