R RAJARAMAN Vs. ADDITIONAL CHIEF SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS writ appeal is directed against the order passed by the learned single Judge in W.P. No.28342 of 2012. Respondents 3 to 6 herein filed the writ petition to quash the advertisement dated 9.11.2011 issued by the second respondent for recruiting the Secondary Grade Teachers in Schools and to direct the respondents to appoint teachers with the qualifications prescribed by the National Council for Teacher Education, after conducting the Teachers Eligibility Test in accordance with the guidelines issued in Annexure to the G.O.Ms.No.181, School Education (C2) Department dated 15.11.2011.

(2.) THE sole contention of the writ petitioners/respondents 3 to 6 before the learned single Judge was that since the recruitment of Secondary Grade Teachers is in pursuance of an advertisement issued on 9.11.2011, the Government is entitled to appoint only those who pass the Teacher Eligibility Test in accordance with the NCTE Regulations issued on 23.8.2010 and amended on 29.7.2011.

(3.) THE writ petitioners contended that insofar as the present recruitment process was concerned, though it was set rolling in the year 2006, it got bogged down in a series of litigations on account of the dispute between the persons who claim State-wide seniority and persons who claim District-wise seniority, which was temporarily settled by the judgment of the Division Bench, and is now in issue before the Supreme Court. However, the respondents retorted stating that pursuant to the directions issued by the Supreme Court, the Government had issued G.O. Ms. No.153 dated 3.6.2010 purporting to recruit Secondary Grade Teachers as well as B.T. Assistants.