SANGITA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties for final disposal of the petition.

(2.) Petitioner has challenged the decision of the respondents in declaring her to have failed in Tripura Teachers' Eligibility Test (hereinafter to be referred to as T-TET). She has prayed that she may be declared "pass" at the said examination which was held on 30.12.2018.

(3.) Brief facts are as under: Petitioner holds a degree of Bachelor in Arts from Kamalpur Government Degree College which she passed in the year 2006. Thereafter she had also completed a Diploma Course of 2(two) years in Elementary Degree from Kamalpur. From an affidavit dated 20.01.2020 filed by Sri Dinesh Chandra Sarkar, Deputy Secretary to the Government of Tripura, School Education Department, one gathers that for a person to be eligible for appointment as a teacher in Elementary School he/she must pass T-TET conducted in two parts in two separate papers. Paper-I would be for the teachers for classes I to V. Paper-II would be for the teachers for classes VI to VIII. Total marks in each paper would be 150. A candidate must secure a minimum 60% marks to pass. There would be a relaxation of 5% marks for SC/ST/Physically Handicapped candidates. The certificate of pass would have a validity of 7(seven) years. The respondents decided to hold the TTET on 30.12.2018.