Amreshwar Pratap Sahi, J. - (1.) HEARD learned counsel for the petitioner, Sri Chaubey for the respondent No. 1 and Sri Awadhesh Kumar for the respondent No. 2.
(2.) THE petitioners have all qualified the Central Teacher Eligibility Test conducted by the Central Board of Secondary Education. They belong to the Other Backward Caste Category. They have obtained 82 marks out of 150. Consequently, the percentage of their marks works out to be 54.67. According to the guidelines framed by the National Council for Teacher Education on 11.2.2011 read with the clarification issued on 1.4.2011. a candidate appearing in the test will be treated to have passed the test provided he scores 60% or more marks in the test. This percentage is reduced by 5% in relation to the reserved category candidates.
(3.) THE purpose of providing these minimum marks have been indicated in Clause 9 of the Notification dated 11.2.2011. It provides that even in the recruitment process weightage has to be given to the T.E.T. scores.;