ALAKESH KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Upadhyay, learned counsel for the petitioners. Also heard Mr. D. Mazumdar, learned Additional Advocate General for the State and Mr. N. Sarma, learned Standing Counsel, Secondary Education Department.

(2.) Having heard learned counsel for the parties and considering the nature of the case, this Court is proceeding to dispose of this writ petition at this stage without issuing any formal notice to the respondents.

(3.) In this petition the petitioners are aspirants for the posts of Post-Graduate and Graduate teachers in various High Schools and Higher Secondary Schools for which the State Government is proceeding to make recruitment by issuing the advertisement dated 14.08.2019 challenged in this petition. Though, they are desirous of competing in the said recruitment process initiated by the impugned advertisement, they are not able to apply for the said posts because of insistence by the State Government that the candidates should be TET qualified also and the petitioners do not have TET qualification.