PATEL KALPESHKUMAR KANTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of rule for and on behalf of the respective respondents.

(2.) By the interim orders passed by this Court, the petitioners have been permitted to appear in the camps, which has been organized between 9/5/2022 to 11/5/2022 and accordingly, the petitioners have filled-in their options.

(3.) The writ petitions are filed challenging the action of the respondents in not accepting their forms in view of the Government Resolution dtd. 1/4/2022, which stipulates that in order to get posting in Division of Standard 6-8 of Upper Primary Schools, a teacher has to possess qualification of Teachers Eligibility Test-II (TET-II) examination. The petitioners filled-in their forms in the year 2021, more particularly in the months of April and May, which were not accepted in view of the subsequent Government Resolution dtd. 1/4/2022, which stipulates aforesaid qualification.