RENU VASHISHST Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The writ petitioners seek directions under Article 226 of the Constitution to the respondent to impart training of school experience programme (hereafter SEP) and to allow them to appear in the first year examination.

(2.) In WP Nos 2735 and 2743/ 2007 the facts are that the Petitioners applied for the entrance exam of two year course for Eliminatory Teacher Education (ETE, hereafter "the course") conducted by State council of Research and Training of National Capital region of Delhi. They qualified in the written test; the respondent advertised in the newspaper for the first counseling. At the time of counseling candidates of the reserved category were called. Despite figuring in the merit list, the candidates were allotted seats in reserved categories. It is alleged that they should have been allotted seats in the general category, according to the rules.

(3.) The petitioners filed writ petitions. This court issued notice; after a hearing, the petitions were allowed by this court, on 12-2-2007. The respondents were directed to admit the petitioners with immediate effect. However, the Respondents delayed the process for 10 days; the Petitioners were granted admission on 28.02.07 . The respondents did not allow the petitioners to participate in the SEP. It is alleged that the Director SCERT allegedly issued instructions to the principals of the training institutes that 85% attendance is necessary to complete the training session. The petitioners were not allowed to deposit their examination form as they did not have 85% attendance.