JAIN RACHNAKUMARI VIMALCHANDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of facts and law are involved in both these petitions, they are disposed of by this common judgment.

(2.) RULE returnable forthwith. Ms.Monali Bhatt, learned AGP for the State waives service of rule.

(3.) MY attention has been drawn to a circular issued by the NCTE on 11th February 2011, whereby the guidelines are prescribed for conducting TET, which is to be conducted by appropriate Government. The guidelines issued by the NCTE in Notification dated 23rdAugust 2010 applicable in the case of the present petitioners can be reproduced as under: