POONAM GAUTAM Vs. UNION OF INDIA

JUDGEMENT

(1.) By this order, I propose to decide CWP-27315-2018 titled as Poonam Gautam and others vs. Union of India and others and CWP-27837- 2018 titled as Sukriti and another vs. Union of India and others.

(2.) Affidavit on behalf of respondents No. 2 and 3 dated 22. 05.2019 in CWP No. 27315 of 2018 has been filed in Court, which is taken on record, copy whereof has been supplied to the counsel opposite. The facts have been taken from CWP No. 27315 of 2018.

(3.) Petitioner Nos. 9, 11, 12, 17 and 24 are the petitioners left now in the prayer where they are seeking the relief of declaring them eligible for consideration for appointment to the post of Junior Basic Teacher. Initially when they approached the Court, the plea taken by them was that the Central Teachers Eligibility Test (hereinafter referred to as 'CTET') was not held for the last two years and the same was likely to be held in December, 2018. In the meanwhile, an advertisement had been issued by the respondents dated 03.10.2018 inviting applications for appointment to the post of JBT on contract basis under the Samagra Shiksha Abhiyan. As per the said advertisement, passing the CTET Paper-1 was a mandate for a person being eligible for consideration for appointment and applying for the said post.