(1.) THE petitioner is working as Secondary Grade Teacher in the third respondent Private School. She studied a decree course in B.Lit through Distant Education Mode.
(2.) THE case of the petitioner was that she applied for the decree course only through the Head Master of the School and that, when she applied for the post of B.Lit Teacher, after obtaining the decree, the third respondent not only refused to consider her for the said post, but also issued a show cause notice dated 12.9.2008, calling her explanation, as to why, legal action should not be initiated for obtaining the decree without getting permission from the School Management. Challenging the same, the present writ petition came to be filed by the petitioner.
(3.) EVEN otherwise, Section 21(1) of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 r/w Rule 16(1) of the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 prescribes 'Code of Conduct for Teachers employed in private schools as specified in Annexure II'. Annexure II says that 'no teacher employed in a private school shall send any application for employment under any other agency except through the school committee of the school'. The Code of Conduct does not prescribe anything relating to sending application for higher education, that too, under Distant Education Mode.