M.KARUNYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has filed this writ petition for the following prayer:~

(2.) The writ petitioner is presently working as a Secondary Grade Teacher in the 6th respondent/school. The 6th respondent/school, which is the Government aided Institution, invited applications for filling up the post of three Secondary Grade Teachers. The petitioner applied for consideration for appointment as Secondary Grade Teacher against the quota reserved for Scheduled Caste. The petitioner after being subjected to the regular selection, was appointed as Secondary Grade Teacher on 22.09.2011. The appointment of the petitioner was against the vacancy, which arose due to the retirement of the previous incumbent one P.Vijayalakshmi, who took voluntary retirement on 22.09.2011. In pursuance of the appointment letter, the petitioner joined the post of Secondary Grade Teacher on 26.09.2011 and has been continuously working ever since.

(3.) On 17.01.3013, the 6th respondent/school in which the petitioner was appointed as the Secondary Grade Teacher, submitted a proposal to the District Elementary Education Officer through an Assistant Elementary Education Officer. However, the District Elementary Education Officer informed the Assistant Elementary Education Officer vide proceedings dated 17.01.3013 that the approval of the petitioner-s appointment as the Secondary Grade Teacher would be considered only after she passing the Teachers Eligibility Test (TET). The Teachers Recruitment Board (TRB) a Nodal Agency conducted TET examination on 12.07.2012 and 14.10.2012. In the said examination, less than 4% of the candidates only passed. Therefore, as far as the petitioner is concerned, she having not passed the examination, her approval did not come through.