J NICI SUGANTHAM Vs. DISTRICT ELEMENTARY EDUCATIONAL OFFICER

JUDGEMENT

(1.) All the writ petitions were heard together and shall be governed by this common Judgment For convenience reference is made to averments in WP.No.13263 of 1996. The said petitioner is working as a teacher in third respondent school from 6.8.1984. She had obtained Secondary Grade Teacher's Certificate from Karnataka Secondary Education Examination Board, Bangalore in 1982. After the petitioner had joined the service on the basis of such certificate, allegations were received that the certificate produced by the petitioner was not a valid certificate. Action was sought to be taken against the petitioner and many such teachers and several writ petitions were filed by them including the present petitioner. The batch of cases was disposed of by judgment dated 14.7.94. The termination/suspension orders were quashed. The writ petitions were allowed on the following terms :-

(2.) . It is the specific assertion of the petitioner that she had complied with the directions given in the order and sent application within two months. However, communication dated 3.9.1996 has been sent to the Management of the school directing that the petitioner should be terminated from service. Such communication is being challenged in the present writ petition mainly on the ground that the directions given by the Division Bench have not been complied with. It is further indicated that without following the procedure given in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 and the Rules framed thereunder, the petitioner cannot be terminated.

(3.) . In the other writ petitions, similar averments have been made.