- (1.) This writ petition has been filed by the candidate who has appeared in the U.P.T.E.T., 2011 Examinations and has opted Paper 2 meant for U.P. Upper Primary School. This fact is undisputed and admitted in the writ petition. The petitioner in the present writ petition seeks a relief that he has applied for being appointed in lower primary school i.e., classes 1 to 5 and, therefore, his application should not be rejected merely on the ground that he has not appeared in Paper 1 as provided for in the Brochure.
(2.) The aforesaid argument of Sri A.K. Sachan learned counsel for the petitioner is based on the information given by the respondent that if a teacher wants to appear for a post in a lower primary school the candidate has to appear in Paper 1 or else Paper 2 and eligible candidates may also apply for both posts.
(3.) In the opinion of the Court the entire Brochure clearly reveals that there are two categories of eligibility and qualifications provided separately for lower primary school and upper primary school. Consequently Paper 1 has been set to invite applications from such candidates who want to be appointed as teachers in lower primary school whereas Paper 2 has been provided for the candidates who apply for being appointed as teachers for classes 6 to 8.;