AKHILESH TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Siddharth Khare, Sri Shashi Nandan, learned Senior Advocate, Sri P.N. Saxena learned Senior Advocate, Sri Shailendra Advocate, Sri Abhishek Srivastava Advocate and Sri Simant Singh Advocate on behalf of the petitioners. Sri C.B. Yadav, learned Additional Advocate General assisted by Sri Neeraj Upadhyaya Advocate on behalf of the State-respondents in this Bunch of writ petitions.

(2.) The facts and the grounds enumerated in this Bunch of writ petitions are almost common and are therefore being decided together. The writ petition no.39674 of 2012 is being treated as leading case.

(3.) The petitioners after passing their Graduation and B.Ed. Examination appeared in U.P. Teachers Eligibility Test (here-in-after referred to as 'TET Examination') conducted by the State of U.P. in the year 2011. According to the petitioners, they have all passed the TET Examination. The State of U.P. published an advertisement dated 30.11.2011 inviting applications from the candidates, who were possessed of the prescribed minimum qualifications as per the provisions made by the National Council for Teachers Education which included passing of the TET Examination, for appointment as Apprentice Teacher against the post of teachers in Parishadiya Vidyalayas. Under the advertisement, a candidate could apply in five districts only. However, this condition was interfered with by the High Court on writ petition being filed and an order was passed permitting the prospective candidates to submit their applications in respect to as many districts as they like.