Gauhati High Court
Sk. Md. Khairul Alom vs The State Of Assam And 3 Ors on 12 October, 2020
Author: Manash Ranjan Pathak
Bench: Manash Ranjan Pathak
Page No.# 1/3
GAHC010133972020
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 4084/2020
1:SK. MD. KHAIRUL ALOM
S/O LATE SOLEMAN ALI SK,
RESIDENT OF VILLAGE GAURIPUR, WARD NO. 4, PO AND PS GAURIPUR,
DIST DHUBRI ASSAM
VERSUS
1:THE STATE OF ASSAM AND 3 ORS.
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT
OF ASSAM. SECONDARY EDUCATION DEPARTMENT, DISPUR ,GUWAHATI
06
2:JOINT SECRETARY TO THE GOVT. OF ASSAM
SECONDARY EDICATION DEPARTMENT
DISPUR GUWAHATI 6
3:THE DIRECTOR OF SECONDARY EDUCATION
ASSAM
KAHILIPARA
GUWAHATI 19
4:THE MEMBER SECRETARY
EMPOWERED COMMITTEE FOR TEACHER ELIGIBILITY TEST (TET) FOR
HIGHER SECONDARY EDUCTION
KAHILIPARA
GUWAHATI 1
Advocate for the Petitioner : MR. A RAHMAN
Advocate for the Respondent : SC, SEC. EDU.
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BEFORE
HON' BLE MR. JUSTICE MANASH RANJAN PATHAK
ORDER
Date : 12-10-2020 Heard Mr. A Rahman, learned counsel for the petitioner. Also heard Ms. P Chakraborty, learned Standing counsel, Secondary Education Department for the respondent Nos. 1 to 3 and Mr. S Bora, learned Standing counsel, SSA for the respondent No. 4.
The Secondary Education Department of the State through the Member Secretary, Empowered Committee for Teacher Eligibility Test issued an advertisement on 13.11.2019 inviting application from the intending candidates to appear in the TET for Graduate Teachers in the Secondary Education, Assam for Assamese Medium only. The petitioner participated in the said TET examination. The examination for the said post of Graduate Teacher was held on 19.01.2020 and the result of the said examination was declared on 04.03.2020. As the petitioner obtained only 55 marks in the Part-I out of 100 marks and 57 marks in the Part-II out of 100 marks, he approached the authority for re-evaluation of his answer sheets of the said examination. Thereafter, the authorities concerned issued a fresh mark-sheet to the petitioner by adding only 1 mark, total 58 (57+1) in his Part-II answer scripts (Pedagogy & General English.). According to the petitioner, in his answer sheets, he found that 9 nos. of questions remained with gap (not answered) and 3 nos. of questions had double marking. But the petitioner stated that he had done well in the said test and answered all the questions.
List this matter on 20.10.2020, enabling Mr. S Bora, learned Standing counsel, SSA to place the necessary instructions with regard to the answer sheets of the petitioner pertaining to his TET for Graduate Teacher as advertised on 13.11.2019.
Petitioner shall serve 2 (two) extra copies of this writ petition along with the annexures appended thereto to Mr. S Bora, learned Standing counsel, SSA during the course of the day and shall obtain necessary acknowledgment in that regard.
List accordingly.
JUDGE Page No.# 3/3 Comparing Assistant