JAMMU AND KASHMIR STATE BOARD OF SCHOOL EDUCATION AND OTHERS Vs. STATE OF JAMMU AND KASHMIR AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by Jammu and Kashmir Board of School Education and its officers against the interim order dated 17.05.2013 passed by the learned Writ Court in CMP no. 1007/2013 accompanying OWP no. 729/2012, whereby the appellant-Board has been directed to issue Roll Number Slips to the candidates of the Institutes run by the respondents to enable them to appear in the examinations scheduled to be held with effect from 20th May, 2013.

(2.) The gist of the facts founding the controversy involved in this appeal is noted hereunder:

(3.) On the basis of the guidelines of National Council for Teachers Education Programme, the Jammu and Kashmir Board of School Education (BOSE) has introduced two years Elementary Teachers Training Course (ETTC) from the year 2002. The minimum eligibility qualification for admission to the course has been fixed as 10+2 with minimum of 45% marks for general category candidates and 40% marks for reserved category candidates. It is stated that presently there are 585 non-Governmental ETTC Institutes in the State imparting such training to the students and each such Institute has a sanctioned intake capacity of students. Fixation of Course calendar lies within the competence of the Government in the Education Department and the schedule for completing the various processes, including admission and counselling is done through Centralised Admission Committee of the Jammu & Kashmir School Education Board (BOSE).