BABITA; RAGUNATH SINGH RANA; JAGARNATH BIJALWAN; MANENDRA DUTT SEMWAL; ARVIND BHATT; SATISH NAUTIYAL; UPENDRA SINGH; PRAKASH NARAYAN; BEENA PANWAR; INDRA BHUSHAN NAUTIYAL Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Since the issue involved in these writ petitions is similar, all the writ petitions are disposed of with a common order.

(2.) The petitioners in all the writ petitions have participated in Uttarakhand Teachers Eligibility Test (from herein after referred to as the "TET") and they were treated to be General category candidate, as they were not having OBC Certificate, though they claimed to be OBC candidates. Aggrieved, they filed present writ petitions.

(3.) Counter and rejoinder affidavits have been exchanged in the matter, hence the matter is being heard finally.