LAWS(KER)-2021-9-161

ANJU LEKSHMI.S Vs. STATE OF KERALA

Decided On September 07, 2021
Anju Lekshmi.S Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The State Eligibility Test (SET) is an eligibility criterion for the selection of Higher Secondary Teachers. A SET pass is stipulated as a mandatory qualification for Higher Secondary School Teachers as per Rule 6 Chapter XXXII of the Kerala Education Rules, 1959.

(2.) As per orders issued by the Government, the 3rd respondent has been entrusted with the responsibility to conduct the test based on the syllabus approved by the Board of Examinations. The test is conducted twice a year.

(3.) Exhibit P1 notification dated 27.12.2019 was issued by the 3rd respondent inviting applications from the students. The eligibility as stated in Ext.P1 is as follows: