P.PRABHAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) These matters are taken up today for hearing by way of House Motion.

(2.) In both these writ petitions, the petitioners seek to assail the validity of Notification No.1/Mega DSC-TRC-1/2025, dtd. 20/4/2025 issued by the Government of Andhra Pradesh, School Education Department, on identical grounds.

(3.) The grounds for attack are that - 1) the impugned Notification was issued without conducting Teacher Eligibility Test (TET) twice in a year in terms of G.O.Ms.51, dtd. 16/4/2011, 2) the eligibility criteria does not extend permission to the final year students of D.EI.Ed. and B.Ed. to appear for the examination and 3) the impugned Notification provides only 45 days of preparation time to the applicants, which is contrary to the State's own policy of allowing 90 days of structured coaching under earlier recruitment cycles.