HEERA SINGH BORA AND OTHERS; KM SHRADDHA DOBHAL; ARVIND SINGH RANA; DIGPAL SINGH AND ANOTHER; CHANDRA MOHAN SINGH ANOTHER Vs. STATE OF UTTARAKHAND AND OTHERS; STATE OF UTTARAKHAND

JUDGEMENT

(1.) There is a delay of 27 days in filing SPA Nos. 256 of 2016, 257 and 258 of 2016. In the circumstances, the Applications for condonation of delay stand allowed and the delay stand condoned.

(2.) These five appeals raise common questions and, therefore, we dispose of the same by this common judgment.

(3.) Pursuant to an advertisement issued on 24.02.2014, calling for applications from eligible candidates for appointment as Assistant Teacher L.T. Grade, appellants, who are the writ petitioners, filed their applications. They, thereafter, sat in the written test, which was held on 29th March, 2015 and the result was declared on 13th January, 2016. It appears that they came out successful in the written test and, thereafter, they were called for counseling on two occasions. Thereafter, the appellants stood informed that they were not included in the final select list, for the reason that they did not possess TET as on the date of the advertisement. The case of the appellants, on the other hand, is that they came to possess the said qualification before declaration of the result of the written examination. They filed the writ petitions contending that though they did not possess TET as on the date of examination, they had the requisite qualification, by the time, the results were declared, and that was sufficient. The writ petitions were dismissed, and hence the appeals.