PRIYANKA KUMARI Vs. JHARKHAND ACADEMIC COUNCIL

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondents for publication of the result of Teachers Eligibility Test (TET), 2012.

(2.) Heard the learned counsel appearing for the parties and perused the documents on record.

(3.) An advertisement was issued on 18.11.2012 inviting applications for appearing in Teachers Eligibility Test, 2012 examination. The petitioner submitted her application on 03.12.2012 and appeared in the examination on 26.04.2013. A press release was issued on 27.04.2013 requiring the candidates to produce a copy of the mark sheet or certificate of B.Ed examination on or before 13.05.2013. The petitioner downloaded her B.Ed examination result for the Session 2011 12 from the web site on 24.04.2013 and she sent the same along with an affidavit on 09.05.2013 addressed to the office of the Respondent No. 2. On 28.05.2013, the petitioner came to know that her result has been rejected. Immediately, the petitioner submitted her objection on 31.05.2013 however, the result of the petitioner was not published and therefore, the petitioner was constrained to move this Court.