HARINDER SINGH SIDHU,J. - (1.) This appeal has been filed against the order dated 02.05.2016, whereby, the writ petition (CWP No.8253 of 2016) filed by the appellants seeking directions to the respondents for consideration of their case for appointment to the post of ETT Teachers as per advertisement dated 09.11.2015 (Annexure P-2) has been dismissed.
(2.) Respondent No. 2 issued advertisement dated 9.11.2015 (Annexure P-2) inviting applications for filling up 3533 posts of ETT Teachers which were later on increased to 4500. The essential qualifications for the post were as under: "(i) Matric/10+2 (ii Training/Elementary Teachers Training two year course of Punjab State or from any other State or Union Territory declared equivalent and recognised by the Punjab Government." Apart from these educational qualifications, candidates were required to have passed the Punjab State Teacher Eligibility Test (PSTET-1) conducted by Punjab Government as per the provisions of The Right of Children to Free and Compulsory Education Act, 2009. For the post of ETT Teachers, the last date for submission of applications was 02.12.2015. The applications were to be submitted online. Selection was to be made on the basis of marks obtained in the PSTET.
(3.) The appellants had appeared in the Punjab State Teachers Eligibility Test, 2015 which was conducted on 13.12.2015. The result was declared on 23.12.2015. The appellants have been successful in the test.;