Uttarakhand High Court
Mukesh Kumar And Another vs State Of Uttarakhand And Others on 25 February, 2016
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
WPSS No.365 of 2016 Hon'ble Sudhanshu Dhulia, J.
Mr. B.D. Pande, Advocate present for the petitioner.
Mr. Vikas Pandey, Brief Holder present for the State/respondent Nos.1 & 2.
Mr. N.S. Negi, Advocate present for the Uttarakhand Board of School Education, Ramnagar, Nainital/respondent No.3.
Mr. Rajesh Joshi, Advocate present for the respondent No.4/N.C.T.E. Petitioner has appeared in an examination known as "Uttarakhand Teachers Eligibility Test-I"
in the year 2014. A candidate has to qualify this examination to become a teacher in primary school. The respondent authority has not declared the result of the petitioner for the reason that the petitioner has less than 45% marks in graduation.
Learned counsel for the petitioner submits that this matter is squarely covered by the judgment dated 20.08.2011 passed in WPSS No.772 of 2011 (Baldev Singh and others Vs. State of Uttarakhand and others) and this controversy has already been set to rest by decision of this Court wherein the minimum cut off marks for graduation is 45% marks held to be arbitrary by this Court.
Learned counsel Mr. N.S. Negi appearing on behalf of Uttarakhand Board of School Education also admits that this matter is covered by the judgment dated 20.08.2011 passed by this Court in WPSS No.772 of 2011.
The writ petition stands disposed in terms of the case of the judgment dated 20.08.2011 passed in WPSS No.772 of 2011 (Baldev Singh and others Vs. State of Uttarakhand and others).
Let the result of the UTET-I in which the petitioner appeared be declared.
(Sudhanshu Dhulia, J.) 25.02.2016 JKJ