(1.) The lis on hand has been instituted to quash G.O.(Ms).No.181, School Education (C2) Department, dtd. 15/11/2011, on the file of the 1st respondent and the consequential proceedings dtd. 11/4/2016 in Na.Ka.No.537/A4/2016 on the file of the 4th respondent and quash the same in respect of the petitioner directing the respondents to approve the appointment of the petitioner Mrs. Nancy Rani working as B.T. Assistant (Tamil) in Auxilium Girls Secondary School, Gandhi Nagar, Vellore-632 006 w.e.f.5/6/2012 with all service benefits.
(2.) The petitioner states that she is now working as BT Assistant at Auxilium Girls' Secondary School, Gandhi Nagar, Vellore/ 5th respondent. The 5th respondent Secondary School is a Minority Aided School. The petitioner was appointed pursuant to the vacancy aroused due to the transfer of one Smt.Sr.Alphonsa on 4/6/2012. The order of appointment issued to the writ petitioner reveals that she was selected and appointed as BT Assistant (Tamil) in the 5th respondent / Secondary School against the vacancy caused due to the transfer of Smt.Sr.Alphonsa.
(3.) The petitioner states that she is fully qualified to hold the post of Secondary Grade Teacher. The 5th respondent School submitted a proposal to the District Educational Officer / 4th respondent to approve the appointment of the writ petitioner as BT Assistant (Tamil) with effect from 5/6/2012. The 5th respondent enclosed all the particulars including Educational certificates of the writ petitioner. However, the 4th respondent issued the impugned order in proceedings dtd. 11/4/2016 rejecting the appointment of the writ petitioner on the ground that even in respect of appointments made in Minority Aided Schools, the Teacher appointed must possess the requisite qualifications of Teachers Eligibility Test (TET) as per the National Council for Teachers Education (NCTE).