SHISH PAL Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner appeared in an examination for Central Teacher Eligibility Test (in short "CTET") on 21.02.2016. As per the new law one of the mandatory requirements for applying to the post of Assistant Teacher, Primary School is that a person must have qualified Teachers Eligibility Test.

(2.) In the present case an advertisement was issued on 17.02.2016 by which Government of Uttarakhand published certain posts of Primary Teachers and invited applications from eligible candidates.

(3.) In column number 10 the eligibility requirement has been given, which also includes qualification of T.E.T. The Teachers Eligibility Test is conducted by the State of Uttarakhand which is known as "U.T.E.T." and the Central Government also conducts Teachers Eligibility Test, which is known as "C.T.E.T."