YAJUVENDRA SINGH CHANDDEL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioners who are stated to have obtained B.Ed. Degree after graduation and have passed TET Examination, seek a writ of Mandamus directing the respondent authorities to provide weightage to the candidates with reference to the marks obtained in TET Examination in the matter of appointment as Trainee Teachers.

(3.) The case of the petitioners is that under Section 23 of the Right of Children to Free and Compulsory Education Act, 2009, the Central Government was conferred a power to authorize an authority for laying down the minimum qualification for appointment as teachers in the institutions where education imparted to children including institutions with Class 1 to 5.