Ananda Sen, J. - (1.) Heard the parties.
(2.) In this writ petition, the petitioners have prayed for a direction upon the respondent authorities, not to conduct the Teacher Eligibility Test (for short TET) on the ground that number of posts of Assistant Teachers are still vacant and there are numerous persons, who are TET qualified, are still to be appointed.
(3.) Counsel for the petitioners submits that the persons, who have already qualified the Teacher Eligibility Test held in the year 2013 for the purpose of employment, may not compete with the freshers in any forth coming recruitment process, if fresh TET is held. It is further submitted that in the year 2013, for class VI to VIII, altogether 43,514 candidates including the petitioners became eligible to be appointed but the Government appointed only 3,963 persons, therefore, 40230 TET passed candidates, including the petitioners, are yet to be appointed as Assistant Teachers. It is also submitted that so far as appointment of teachers for class I to V is concerned, out of 22,850 vacancies, only 17,273 posts were filled up. He further submits that in this background, holding a fresh Teacher Eligibility Test will add up to the numbers of TET qualified persons only, reducing the chance of getting employment.;