- (1.) Both these special appeals arise from a judgment and order of the learned Single Judge dated 14 November 2013 by which the petitions filed by the appellants under Article 226 of the Constitution have been dismissed.
(2.) The appellants claim that all of them have acquired the qualification of a Diploma in Education (Special Education) (DEd) and have successfully cleared the Teachers Eligibility Test (TET) and are eligible for appointment to the post of Assistant Teachers in primary schools. On 15 October 2013, the State Government issued a Government Order in regard to the selection/appointment of Assistant Teachers in the Primary Schools run by the Basic Shiksha Parishad as part of a special drive for the recruitment of ten thousand teachers. The minimum educational qualifications prescribed in the Government Order for the appointment of Assistant Teachers in Primary Schools, are: (i) A Bachelor's Degree from a University established by law in India; (ii) A two years BTC Training or a two years BTC Training (Urdu) or a Special BTC Training; and (iii) The passing of any Teacher Eligibility Test to be conducted by the State Government or by the Central Government.
(3.) The appellants challenged the Government Order dated 15 October 2013 as well as an advertisement that was issued by the District Basic Education Officer in terms of the said Government Order and sought a mandamus permitting them to apply for appointment on the post of Assistant Teachers in primary schools.;