(1.) Heard learned counsel for the parties. Admittedly, no advertisement was issued for conducting the examination of Teachers Eligibility Test (for short-TET) and initially, advertisement was issued for giving appointment on the post of teachers by issuing advertisement No. 27/2011 which was subsequently converted into TET examination vide advertisement No. 46/2011 and that too after expiry of the cut-off date for submitting application form under the advertisement No. 27/2011. All facts in detail have already been considered by a Division Bench of this Court in the case of Anjuman Taraqqi-e-Urdu Jharkhand and Others vs. State of Jharkhand and Others, 2012 1 JCR 298 (in which one of us, Prakash Tatia, Chief Justice, was a member), which has quashed the entire process of examination. Against this judgment, S.L.P. Nos. (Civil) CC 21667-21669/2011 were filed wherein leave was granted vide order dated 9.1.2012 and thereafter, those S.L.Ps. were dismissed. Then, review petition was also dismissed.
(2.) Learned counsel for the appellants finding this situation prayed that since originally the advertisement have been issued for the appointment of teachers but subsequently, the Government itself decided to convert that examination into the TET examination and since the appellants' petitioners appeared in those examination and they were declared successful and passed, they are entitled to get TET Certificate.
(3.) Learned Single Judge has dismissed the writ petitions for detailed reasons. Admittedly, the petitioners themselves were not knowing that they applied for TET examination and admittedly, the persons, who could have applied for TET examination, not knowing the process of TET examination, appeared in the same as per advertisement No. 27/2011 and after expiry of the period of submission of applications even for the post of teachers, some subjects were added and the scheme of examination was changed and that too without affording any opportunity to eligible candidates who appeared in TET examination. In that situation, we are of the considered opinion that learned Single Judge has rightly dismissed the writ petitions as petitioners were not entitled to any relief as entire process of TET examination was found to be faulty. This L.P.A. is dismissed accordingly.