May 14,2019:
On Monday, Supreme Court expounded that,"For qualifying examinations there cannot be any reservation".
SC's Vacation Bench comprising of Justice Indira Banerjee and Justice Sanjiv Khanna was hearing a plea seeking 10 per cent quota for the economically weaker section in Central Teacher Eligibility Test (CTET)-2019.
Bench added that reservation of any class comes into play only during admissions.
Apex Court stated that,"For qualifying examinations there cannot be any reservations. This is wholly misconceived. This (CTET) is merely a qualifying examination. The issue of reservation will come up only at the time of admission".
Advocate appearing on behalf of petitioner Rajneesh Kumar Pandey and others referred to the notification for CTET examination which is to be held on July 7, SC Bench said that, "The notification for the examination does not give any reservation to Scheduled Caste and Scheduled Tribe either."
SC Bench then proceeded to dismiss the plea after making the observations but later agreed to hear it on May 16 after the lawyer appearing for the petitioner urged the court to consider the matter.
Petitioners, who claimed to be belonging to economically weaker section of society, are candidates aspiring to appear in CTET-2019.
Constitution (One hundred and third amendment) Act, 2019 was passed by Parliament and came into force on January 16.
Under the amended Act, the Centre has provided for a 10 per cent reservation to the citizens from general category belonging to the economically weaker section of the society, in addition to the already existing reservation policy for the benefit of other reserved categories such as Scheduled Caste, Scheduled Tribe, Other Backward Class and Physically Handicapped.
Source TOI
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