MOKHTARUL HOQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Khanikar, learned counsel for the petitioner. Also heard Mr. A. Deka, learned standing counsel, Education (Secondary) Department, appearing for all the respondents.

(2.) An advertisement was issued on 21.12.2013 by the respondent No.4 for holding Teachers' Eligibility Test (TET), 2013 for Post-Graduate Teachers under Secondary Education, Assam. The structure and content of the test as notified in the advertisement goes to show that the examination shall be for 200 marks of 200 Multiple Choice Questions (MCQ) each one of them carrying equal mark. There will be two papers. Paper-I, which is common for all the candidates, will have 100 marks. Paper-II, which is also for 100 marks, will have three options, namely, Options-A, B and C. The candidate can choose only one option and the choice has to be mentioned in the application form in respect of Paper-II.

(3.) Options-A, B and C corresponds to (i) Commerce, (ii) Science and (iii) General Studies and Current Affairs, respectively, and the petitioner had chosen Option-B at the time of submitting his application in response to the said advertisement.