RAJESH KUMAR OHDAR Vs. JHARKHAND ACADEMIC COUNCIL

JUDGEMENT

(1.) Heard the parties. It is the case of the petitioners that these petitioners took Teachers Eligibility Test, 2012 (for short TET). When the result was declared, it was uploaded on the website of the Jharkhand Academic Council. Only then these petitioners could know that on account of noncompliance of Teachers Training Course, they have been declared unsuccessful.

(2.) In this regard, learned counsel for the petitioners submits that for the candidates appearing in the Teachers Training Examination the conditions which had been laid down in the advertisement by the Jharkhand Academic Council (for short JAC) that the appearing candidates must have completed the course and appeared in the examination by 31.12.2012. Later on, it was notified by the JAC that the certificate or mark-sheet should have been submitted before the JAC by 13.5.2013 under Speed Post. These petitioners had completed the Teachers Training Course and had appeared in the examination before 31.12.2012. When the result, of the Teachers Training Examination was uploaded by Maharshi Dayanand University, Rohtak from where these petitioners had completed their course, it was downloaded and was sent to the JAC through Speed Post which was received much before 13.5.2013, still these petitioners were not declared successful.

(3.) In this regard, it was further submitted that the reason, which has been disclosed in the counter affidavit for declaring the petitioners unsuccessful, is that the mark-sheet, which has been downloaded by the petitioners and sent to the JAC, has never been treated to be the mark-sheet though the mark-sheet, submitted, after getting it downloaded, is the same as that of mark-sheet received in normal course showing the same marks in each and every subject and thereby the action of the respondents of not accepting the mark-sheet obtained in the Teachers Training Examination as valid, is quite arbitrary.