SUNIL KUMAR YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Abdulla Kalam, Sri Rameshwar Prasad Mishra, learned counsel for the petitioners in the leading Writ Petition No.10478 of 2022, Sri R.K.Ojha, learned Senior Counsel assisted by Sri Abdulla Kalam and Sri Jamil Ahmad Ansari, learned counsel for the petitioners in Writ Petition No.4933 of 2024 and other learned counsel in connected writ petitions, Sri Abhishek Srivastava, learned Chief Standing Counsel assisted by Sri Ashish K.Nagwanshi, learned Additional Chief Standing Counsel and Ms. Shruti Malviya, (Brief Holder) for State.

(2.) This bunch of writ petitions is filed by the petitioners that they have passed Teachers Eligibility Test (Primary Level) Examination-2011 and their results were published on 25/11/2011, 30/11/2011 and 29/1/2015.

(3.) The issue as to whether marks obtained in TET Examination could be a sole criteria for filling up vacancies, was finally decided by Supreme Court in State of U.P. and Ors, ETC, ETC Vs. Shiv Kumar Pathak and Ors, ETC, ETC, 2018 (12) SCC 595 and its conclusions and directions given in its paragraphs 16,17,18,19 and 20 are reproduced hereinafter: