N JEISI DEISI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for the issue of writ of certiorarified mandamus calling for the records of the third respondent in Na.Ka. No. 5155/A4/97, dated 12.11.1997 and quash the same and direct the respondents 1 to 4 to approve the petitioner's appointment as Secondary Grade Teacher in the 5th respondent School.

(2.) HEARD Mr.K. Chandru, for M/s. G. Jermiah and P. Krishnan, and Mr.N. Subramani, Government Advocate (Edn.) appearing for the respondents.

(3.) THE petitioner also points out after passing Higher Secondary examination she had also undergone the Teachers Training Course for two years and appeared in the examination conducted by the State Government and a Secondary Grade Teacher Certificate has been issued and therefore, the respondent are estopped from contending that the Teachers Training Certificate possessed by the petitioner is not equivalent to that of the Secondary Grade Certificate.