NUZHAT IQBAL Vs. NATIONAL COUNCIL FOR TEACHER EDUCATION

JUDGEMENT

(1.) Mr. Rajendra Prasad Singh, learned Sr. Counsel appearing for the petitioners alongwith Mr. Niranjan Kumar, Advocate On Record, submits that he is not pressing the interlocutory application in the present matter but seeks liberty to file a fresh writ petition for the reliefs sought to be added by way of amendment in the I.A. In view of the aforesaid submission, I.A. No. 8579 of 2011 is dismissed as not pressed with liberty to the petitioners to file a writ petition with respect to the reliefs sought to be added by the I.A.

(2.) Heard learned counsel for the petitioners and learned counsel for the respondents State of Bihar, Union of India, National Council for Teacher Education and State Council for Educational Research and Training and Bihar School Examination Board.

(3.) The writ application has been filed for quashing the press communique dated 20th May, 2011 (Annexure-11) by which the untrained candidates have been allowed to participate in the Teacher Eligibility Test which is going to be held by the State Council of Educational Research and Training and the Bihar School Examination Board by the name of Bihar Elementary Teacher Eligibility Test, 2011 for appointment of teachers in Primary and Upper Primary level schools. Subsequently through an I.A. challenge has been made to the Notification dated 1.6.2011 (Annexure-14) issued by the Department of School Education and Literacy, Ministry of Human Resources Development, Government of India by which relaxation has been granted by the Central Government in exercise of powers under Section 23(2) of the Right to Education Act permitting appointment of untrained candidates in the State of Bihar.