Uttarakhand High Court
Sunil Dutt Kaushik vs State Of Uttarakhand And Another on 13 January, 2016
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/S) No.108 of 2016
Sh. Sunil Dutt Kaushik ........Petitioner
Versus
State of Uttarakhand & another .......Respondents
Hon'ble Sudhanshu Dhulia, J. (Oral)
1. Mr. Kanti Ram Sharma, Advocate, present for the petitioner.
2. Mr. B.P.S.Mer, Brief Holder, present for the State/respondent no.1.
3. Mr. N.S. Negi, Advocate, present for the respondent no.2.
4. Petitioner has appeared in an examination known as "Uttarakhand Teachers Eligibility Test-1" in the year 2014. A candidate has to qualify this examination to become a teacher in primary school. He appeared in Uttarakhand Teachers Eligibility Test-1 on 29.04.2015, the result of other has been declared, but respondent authority has not declared the result of the petitioner for the reason that the petitioner has less than 45% marks in graduation.
5. 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.
6. 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).
7. Learned counsel Mr. N.S. Negi appearing on behalf of Uttarakhand Vidhyalay Shiksha Parishad also admits that this matter is covered by the judgment dated 20.08.2011 passed by this Court in WPSS No.772 of 2011.
8. The writ petition stands disposed in terms of the judgment dated 20.08.2011 passed in WPSS No.772 of 2 2011 (Baldev Singh and others Vs. State of Uttarakhand and others).
9. Let the result of the TET-1 in which the petitioner appeared be declared.
10. The writ petition stands disposed.
11. Urgency application (IA No.198 of 2016) stands disposed.
(Sudhanshu Dhulia, J.) Vacation Judge 13.01.2016 Nitesh