FABIOLA DUNGDUNG Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

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

(2.) Pursuant to advertisement issued on 18.11.2011, the petitioner was selected for appointment on the post of Assistant Teacher and appointment letter was issued on 12.12.2011. The appointment of the petitioner was approved by the District Superintendent of Education, Simdega on 29.02.2012 (Annexure-4 to the writ petition).

(3.) The learned counsel appearing for the petitioner relying on a judgment of the Allahabad High Court in " Prabhakar Singh Vs. State of U.P.", reported in (2013) 1 ADJ 651 , has submitted that, though the notification dated 23.08.2010 requiring a candidate to pass the Teachers Eligibility Test (TET) is mandatory for the class of teachers who possess degree of Senior Secondary however, in cases where a candidate possesses a degree of Graduation with at least 50% marks and who has also acquired B.Ed. qualification, he has been exempted under Clause 3 of the said notification from passing the Teachers Eligibility Test.