SHALINI MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Mr. B.S. Parihar, Advocate for the petitioners, Mr. N.P. Sah, Standing Counsel and Mr. Anil Kumar Bisht, Brief Holder for the State of Uttarakhand/respondent ho. 1, Ms. Geeta Parihar, Advocate for respondent no. 2 and Mr. Sudhir Singh, Advocate for respondent no. 3.

(2.) THE petitioners in this petition are candidates for an examination known as "Teachers Eligibility Test" (from hereinafter referred to as TET). This is a test being conducted by the State of Uttarakhand, under the guidelines and instructions issued by a central statutory body known as National Council for Teachers Education (from hereinafter referred to as NCTE). As per the guidelines issued by NCTE, certain conditions were laid down for eligibility even to appear in the said examination. One of these conditions was that a person must be a graduate with at least 50 per cent of marks along with B.Ed. degree. Many of the petitioners who did not fulfill this eligibility, primarily the eligibility of having 50 per cent or more marks in the graduation had approached this Court challenging this condition on the ground of arbitrariness and on the ground that it was not having any nexus with the objects sought to be achieved. 2

(3.) SINCE some of the above petitions ' are filed as Miscellaneous Petitions and remaining as Service Single, the Registry may bracket all these petitions as one i.e. either a Miscellaneous or Service Single to remove all confusions."