ABDULLAH AL MAMUN CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K.K. Mahanta, learned senior counsel for the petitioners in WP(C) No. 3720/2020, WP(C) No. 3722/2020, WP(C) No.3851/2020, WP(C) No.4174/2020 and WP(C) No.4227/2020. Also heard Mr. S. Borthakur, learned counsel for the petitioners in WP(C) No. 3727/2020, WP(C) No. 3838/2020, WP(C) No. 4156/2020, WP(C) No. 4256/2020, WP(C) No. 4258/2020 and WP(C) No. 4282/2020. Also heard Mr. A. Deka, learned counsel for the petitioners in WP(C) No. 3866/2020. Also heard Mr. P.D. Nair, learned counsel for the petitioner in WP(C) No. 3833/2020 and Mr. E. Ahmed, learned counsel for the writ petitioner in WP(C) No. 4237/2020. Also heard Mr. A.R. Bhuyan, learned counsel for the writ petitioners in WP(C) No. 3860/2020. Also heard Mr. L. Mohan, learned counsel for the writ petitioners in WP(C) No. 3898/2020 and WP(C) No. 4406/2020. Also heard Mr. D. Saikia, learned senior counsel for the Elementary Education Department of Government of Assam and Mr. S.K. Medhi, learned counsel for the respondent, Union of India.

(2.) All the writ petitions involve a common issue requiring a determination based upon a common set of facts as well as the same set of laws. Accordingly, we propose to give a consideration to the writ petitions by a common judgment and order.

(3.) The petitioners herein are all qualified in the Teachers Eligibility Test (in short TET) conducted by the Central Board of Secondary Education on behalf of the Government of India and for a easy reference hereinafter it would be referred as CTET.