LAWS(TRIP)-2020-3-51

RAJU NAMA Vs. STATE OF TRIPURA

Decided On March 13, 2020
Raju Nama Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) These petitions arise in common background and would be disposed of by this common judgment. For convenience, we may record facts from W.P. (C) No.87 of 2020.

(2.) Petitioners have prayed for a direction to the respondents- State Government authorities to verify their mark sheets/certificates of the online Diploma course in Elementary Education ('D.El.Ed', for short) pass certificate issued by National Institute of Open Schooling (NIOS) and to issue Tripura Teachers' Eligibility Test ('T-TET', for short), 2018, certificate in their favour.

(3.) The petitioners' prayers arise in following background: