M. ANI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The petitioner was appointed B.T. Assistant (Maths) with effect from 9/1/2012 in the 6th respondent school against a vacancy arising out of retirement of one Mrs.Vijaya Fathima Veronica as secondary grate teacher on 31/5/2011. The said teacher was working in the Upper Primary Ss. of Standards VI to VIII. The said post is a regular sanctioned post with grant-in-aid from the Government. An application was made by the school to the fourth respondent to convert the Secondary Grade Assistant post into B.T. Assistant (Maths), on 1/6/2011. The fourth respondent, vide proceedings dtd. 16/12/2001, converted the post as per the request in terms of G.O.Ms.No.100, School Education dtd. 27/6/2013. The petitioner was appointed as BT Assistant (Maths) with effect from 9/1/2012.

(2.) Thereafter, a proposal was sent to the authorities for grant of approval and approval was also accorded vide proceedings of the fourth respondent dtd. 27/4/2012. The petitioner had also received salary and allowances from the date of her appointment. However, an endorsement was made that her approval was subject to the condition that the petitioner had to complete Teachers Eligibility Test (TET) within five years.

(3.) Subsequently, the school was upgraded as High School and the petitioner came to be absorbed as BT Assistant (Maths) in the upgraded school, with effect from 1/10/2016. The absorption was also duly approved by the fourth respondent. Thereafter, the petitioner also received yearly increments from 1/1/2013 to 1/1/2016, duly in endorsed by the fifth respondent.