REGENT COMPUTRONICS PVT. LTD.

P. Jayabharathi Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

RUSTOM CAVASJEE COOPER RUSTOM CAVASJEE COOPER T M GURUBUXANI VS. UNION OF INDIA [REFERRED TO]
STATE OF UTTAR PRADESH VS. RENUSAGAR POWER CO [REFERRED TO]
TATA IRON AND STEEL CO LIMITED INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED VS. UNION OF INDIA [REFERRED TO]
RAJ KUMAR VS. SHAKTI RAJ [REFERRED TO]
AJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
FEDERATION OF RAILWAY OFFICERS ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SANJAY SINGH VS. U P PUBLIC SERVICE COMMISSION ALLAHABAD [REFERRED TO]
K MANJUSREE VS. STATE OF A P [REFERRED TO]
P ARUNKUMAR VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) Since common issues are involved in all these writ petitions, they were heard together and they are disposed of by means of this common order.

(2.) The common facts involved in all these writ petitions are as follows:

(3.) In pursuance of the said provision, the Central Government authorised the "National Council for Teacher Education" (hereinafter referred to as "NCTE") as the Academic Authority empowering it to lay down the minimum qualifications for appointment as teacher. The NCTE, in turn, issued a notification (vide F.No.61-03/20/2010/NCTE (N&S), dated 23.08.2010) laying down the following minimum qualifications for a person to be eligible for appointment as a teacher in Class 1 to VIII.

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P. JAYABHARATHI Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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