N.P. SUDHA Vs. KARUPPUSAMY

JUDGEMENT

(1.) The petitioners complain of the wilful and deliberate violation of an order of January 24, 2017, passed in a batch of writ appeals headed by W.A.No.1126 of 2015.

(2.) The matter pertains to the entitlement of teachers in government-aided schools and whether such teachers could continue in service and be entitled to receive salaries without passing the Teacher Eligibility Test (for short, *TET') after the issuance of Government order no.181 dated November 15, 2011. The batch of appeals was disposed of with the following operative order at paragraph 42 of the judgment delivered on January 24, 2017:

(3.) It will be evident from clause(i) of paragraph 42 of the judgment that for those teachers appointed subsequent to the issuance of the government order of November 15, 2011, they were to be entitled to an opportunity to appear for the TET and if they passed the same, their appointments would stand approved; or else, they would have to quit or be ousted from service. The first clause of the said operative part may reasonably be read and understood to imply that all teachers who were appointed in government-aided schools and who had not obtained TET qualification but whose appointments were made after the government order of November 15, 2011 was published were to be entitled to appear at the next TET and, if they qualified, their appointments would stand approved or else, they would have to go out.