- (1.) Seeking a direction for declaration of the petitioners' result for the Teachers Eligibility Test (TET2012), the petitioners have preferred the present writ petition.
(2.) Pursuant to Advertisement No.95 of 2012 dated 18.11.2012 the petitioners appeared in the examination for Teachers Eligibility Test 2012 for Class 6 to 8 (Assistant Teacher) which was held on 26.04.2013. It is pleaded that the Answer Key published on website by the Jharkhand Academic Council contained several wrong answers and therefore, second Answer Key was published after correction in the earlier Answer Key. The result was declared on 28.05.2013 in which the petitioners were declared unsuccessful.
(3.) The learned counsel for the petitioners refers to second Answer Key (Annexure4) issued by Jharkhand Academic Council for Class 6 to 8 (Assistant Teacher) and submits that for some of the questions two answers have been taken into consideration by Jharkhand Academic Council for awarding marks to the successful candidates. It is stated that question nos. 15, 41, 49, 56, 80, 81, 100, 102, 103, 111 and 119 in booklet series B have more than one correct answers. The respondents have already awarded marks in some questions where two answers appear to be correct and by applying the same principles other questions ought to have been considered and the petitioners should have been awarded marks.;