Delhi High Court: A Single Judge Bench comprising of Rekha Palli, J., disposed of a petition against CBSE, filed by petitioners who claimed to be holders of Diploma in Elementary Education/Bachelor of Education.

The petitioners were seeking directions to the respondents by the Court to hold the Central Teacher Eligibility Test (CTET) as expeditiously as possible. The petitioners contended that the petitioners are all eligible to be appointed as Primary Teachers/Trained Graduate Teachers however, they are not able to apply for the same against the vacancies being advertised by various employers only on account of not possessing the CTET. Respondent 1 (CBSE) pleaded that though it is authorized to conduct the examination but the same is done only upon instructions to that effect from Respondent 2 (NCTE) and that it has received no requisite instruction to that effect. NCTE, referred to Paras 4 and 11 of the guidelines for conducting TET, to contend that they have already authorised Respondent 1 to conduct the exam, and Respondent 1 has to conduct the same from time to time.

The Court, noting that lack of communication between the parties and the resulting loss to eligible candidates, directed Respondent 1 to expeditiously hold the next CTET examination within four months. Respondent 2 undertook the responsibility to write a letter in this regard to Respondent 1 within one week with any change in the syllabus. The petition was accordingly, disposed of in the above terms. [Himanshu Dabas v. CBSE,  2018 SCC OnLine Del 8350, decided on 12.04.2018]

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