SARITA RANI Vs. LT GOVERNOR

JUDGEMENT

(1.) The petitioners 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 were placed at serial Nos. 3,4, 11,12,18 and 20 of the merit list and were thereafter required to appear before the respondents for interview on 26th August 2002 and 27th August 2002. The petitioner underwent the interview and were again called on 11th, 17th, 23rd, 27th September, 9th, 25th and 30th October 2002. The names of the petitioners were not found in the list of successful candidates and the denial of admission was challenged by this writ petition on the averments, inter alia, that the candidates eventually selected had ranked lower than the petitioners 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. Thereafter this Court on 14th January 2003 passed the following order:

(3.) The report of the director dated 18.1.03 prepared pursuant to the order of this Court dated 14.1.03 has given the following comments in respect of 6 petitioners in the writ petition.