D.G.R.PATNAIK, J. - (1.) Petitioners in this writ application have prayed for issuance of a writ commanding upon the respondents, particularly respondent No. 2 to immediately and forthwith issue Admit Cards to the petitioners for appearing in the examination to be held on 10th August, 2008 for the post of Primary Teacher in the State of Jharkhand.
(2.) THE petitioners' case is that they had submitted their application in response to the advertisement annexing all the requisite documents pertaining to their academic qualifications. Petitioners had also submitted their teachers' training certificates issued by the Teachers' Training College of India at Gaya, which is an institution recognized by the National Council for Teacher Education, Government of India. The respondents rejected her application on the ground that the certificate which she had produced, is of Nursery Teachers' Training and the same is not a competent certificate and qualification for the purpose of eligibility. Referring to Annexure -5 to the writ application, which is a Gazattee Notification issued by the National Council for Teachers' Education, learned Counsel for the petitioners submits that in view of amended regulations of 2003, the candidates possessing the nursery teachers' training, are competent and are qualified to the appointed for taking classes of primary/middle school as well as senior secondary stages and therefore it cannot be said that the certificate which the petitioners possess, is incompetent and she is not qualified for the post of teacher of primary education schools. It is further submitted that the aforesaid notification has not been considered by the respondents and her application has been abruptly rejected.
(3.) LEARNED Counsel further submits that as many as two other candidates who had produced similar Certificates, have been granted admit cards and they have been allowed to appear at the examination and the petitioners have been unduly discriminated.;