- (1.) THIS writ application is filed by the petitioner for a direction upon the respondent No.8 to take into account his B.Ed. degree in considering his candidature in respect of the selection process of 12th Regional Level Selection Test (RLST), 2011. The petitioner participated in the above selection process. The petitioner has obtained qualifying marks in the Teachers Eligibility Test.
(2.) ACCORDING to the petitioner, he appeared in the B.Ed. final examination at the time of submitting his application in the selection process under reference. The result was published subsequently or in other words, the petitioner obtained B.Ed. qualification after submitting his application in respect of the 12th Regional Level Selection Test (RLST), 2011. The attention of this Court is drawn towards clause 1 of General Information supplied to the candidates with the application form of the above selection test by the respondent No.8 to submit that in view of the above provision no relief can be granted to the petitioner. For proper adjudication of the issue involved in this matter the aforesaid clause 1 of the General Information supplied to the candidates along with application form by the respondent No.8 is quoted below: "1. Before submitting the Application Form, the candidates should satisfy himself/herself that he/she fulfil al the eligibility criteria as laid down. In the advertisement to avoid rejection of the Application Form. Academic Qualifications (Degree/Hons./PG/B.Ed./B.P.Ed, etc) obtained after submission of the Application Form shall not be entertained in any circumstances."
(3.) IT is not in dispute that the petitioner did not fulfil the above condition at the time of submitting his qualification. Therefore no relief can be granted to the petitioner.;