D JAYANTHI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner passed Higher Secondary in Vocational stream in the year 1989.In the said course, Pre-School Teacher Training Course consisting of theory and practical, is one of the subjects. THEreafter, she registered her name in the employment exchange.

(2.) THE unemployed Pre-basic Trained Teacher's Association filed O.A.No.1744 of 1991 before the Tribunal challenging the action of the respondents in denying the appointment, to the persons, who completed Pre-Basic Training Course, as Higher Grade Teachers in various Elementary Schools in Tamil Nadu. THE Tribunal granted interim order to keep 72 posts vacant. Finally, the Tribunal, after hearing both sides, allowed the said OA on 03.05.1993 and thereby, a direction was given to the respondents to appoint 72 Pre-Basic Trained Teachers in the Higher Grade Teachers Posts in the Elementary Schools, according to their seniority in the employment exchange.

(3.) WHILE 72 persons were appointed, the petitioner made an application for giving her also appointment, as in the case of others. But, the second respondent passed an order dated 04.05.2001, stating that the petitioner does not possess qualification for appointment to the post of Secondary Grade Teacher.