Candidates in select panels despite ReT scheme closure must be appointed subject to NCTE eligibility.

The Government of Jammu and Kashmir launched the Rehbar-e-Taleem (ReT) Scheme in 2000 to address teaching staff shortages

On 16.11.2018, the Government issued Order No. 919-Edu of 2018 (Closure Order), formally closing the scheme and cancelling all pending advertisement notices and select panels where engagement orders had not yet been issued

Various candidates who were in select panels but hadn't received formal orders—often due to pending litigation or administrative delays—challenged the order

The High Court upheld the Closure Order but carved out four exceptions, preserving rights for candidates where select panels were approved or litigation was pending

The State appealed against these exceptions, and candidates appealed against the scheme's closure

The Court applied the twin-test of "reasonable classification" under Article 14 of the Constitution, requiring an intelligible differentia and a rational nexus to the object sought

It relied on Section 23 of the RTE Act and National Council for Teacher Education (NCTE) regulations, which mandate minimum qualifications (including the Teachers’ Eligibility Test or TET) for teacher appointments

Precedent from Anjuman Ishaat-E-Taleem Trust v. State of Maharashtra (2025) was applied to establish TET as a constitutional necessity under Article 21-A

the Court invoked its plenary powers under Article 142 to balance administrative closure with individual equity

The Court found the State's classification—distinguishing between those with engagement orders and those whose orders were stalled solely due to pending litigation—to be arbitrary. Such a differentia had no rational nexus to the State's goal of curbing "forged documents," as litigation pendency is an extraneous circumstance

However, the Court acknowledged that since the RTE Act now governs, no appointment can be absolute without meeting NCTE standards

Rather than simply quashing or upholding the High Court's exceptions, the Court adopted a "harmonized approach"

It reasoned that while merit-holders must not be penalized for litigation delays, they must also satisfy the modern statutory requirement of TET to ensure "quality education" under Article 21-A

Such appointees must acquire NCTE qualifications and pass TET within 3 years and 3 attempts to secure regularization

Seniority for these candidates shall be redrawn based on their original panel position once they qualify TET

Failure to qualify within the period results in automatic termination

These directions are in rem for all candidates currently litigating before this judgment but do not revive the scheme for fresh claims

The Court modified the High Court's judgment and issued directions under Article 142