STATE OF UTTARAKHAND Vs. GEETA PANDEY AND ANOTHER

JUDGEMENT

(1.) The respondents/petitioners filed the writ petition challenging the Government order dated 4.3.2014 whereby the Government has exempted the requirement of qualification known as Teacher Eligibility Test (TET) for a set of B.T.C. qualifications holders. The contention of the petitioners was that they have under-went a training known as B.T.C. which is a necessary qualification for appointment to the post of teachers in an elementary schools as provided by Rules of 1981.

(2.) There were two sets of B.T.C. training teachers before the writ court, the difference between the two B.T.C. trained teachers was that one set the petitioner who has passed the B.T.C. by open competition, as they became eligible for admission in B.T.C. course, which would then enable them to clear their TET qualification.

(3.) Whereas on the other hand, the private respondents in the writ petition, who were not competent to undergo the training courses of B.T.C., but they claimed the benefit to be granted to them by the Government for their past services rendered as Shiksha Mitra as they were imparting education to the primary school children in remote areas of the State.