Rajesh Singh Chauhan, J. - (1.) By means of the bunch of these writ petitions the petitioners have challenged the Examination of The U.P. Teachers Eligibility Test, 2017 (Primary Level) (hereinafter referred to as TET, 2017 in short) on the ground that the aforesaid examination has been conducted contrary to the guidelines issued by the National Council for Teachers Education (hereinafter referred to as the NCTE in short). Further, the Examination Regulatory Authority, U.P., Allahabad ( hereinafter referred to as the Examination Regulatory Authority in short) through its Secretary / Registrar has issued the Government Order dated 24.12.2014 whereby syllabus adopted and issued was not only against the guidelines of NCTE but also the questions have not been asked strictly in accordance with the guidelines of NCTE. Some of the petitioners raised the ground that several questions having multiple options were wrong in the sense that none of the options were correct answers to the concerned questions and several questions have more than one answers. Therefore, by raising aforesaid anomaly, the petitioners prayed that the TET, 2017 be canceled and a fresh TET examination be conducted strictly as per the syllabus adopted through Government Order dated 24.12.2014 and Government Order dated 21.8.2017 prior to conducting Assistant Teacher Recruitment Examination, 2018.
(2.) The petitioners have, however, prayed some reliefs to the effect that Examination Regulatory Authority be commanded to revise the result of TET, 2017 by providing grace mark for ambiguous questions and for those questions which are beyond the syllabus. Some of the petitioners have prayed that the NCTE be directed to conduct the fact-finding inquiry to ascertain as to whether the questions papers were set up strictly with its guidelines and if it is found that the question papers were not set up strictly as per guidelines, the examination of TET, 2017 be canceled and a fresh examination be conducted at the earliest within a period stipulated by this Court. Further, in the leading petition i.e. Mohd. Rizwan and others the prayer for quashing the answer-key of TET Examination, 2017 (Paper-1) dated 6.11.2017 issued by the Examination Regulatory Committee has also been prayed, besides the other reliefs prayed in other writ petitions indicated hereinabove.
(3.) Heard S/Sri Amit Kumar Singh Bhadauriya, Pt. S. Chandra, Rajeiu Kumar Tripathi, Alok Misra, Onkar Singh, Swatantra Dev, Anand Dubey, Brijesh Kumar Pandey, Vinod Kumar Gupta, Paritosh Shukla, P.S. Pandey, Ranjana Srivastav, Atul Singh and Prashant Shukla, learned counsel for the petitioners, Sri Himanshu Raghav for the Intervenor and Sri Raghvendra Kumar Singh, learned Advocate General assisted by Sri Hari Govind Upadhyaya, learned Additional Chief Standing Counsel for the State-respondents.;